DAN BAHADUR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE applicant has filed this OA seeking the following reliefs: - -

(2.) AT the outset, learned counsel for the applicant has submitted that this case is squarely covered by the decision of this Tribunal in OA No. 1921/2014 (Shri Pram Pal Singh v. Union of India and others) decided on 29.5.2014. The said Order reads as under: - -

(3.) THE Hon'ble High Court of Delhi has also, vide common judgment dated 23.11.2007 in Civil Writ Petition No. 631 -633 of 2006 in the matter of Union of India v. Shri Raj Kumar etc., passed the following directions: - -