SUCHET SINGH YADAV Vs. SARV HARYANA GRAMIN BANK

JUDGEMENT

(1.) It is not disputed that the issue involved in the above mentioned writ petitions is squarely covered with the judgment rendered by Hon'ble the Apex Court in the case of Senior Divisional Manager, Life Insurance Corporation of India Ltd. and others Vs. Shree Lal Meena, Civil Appeal No.14739 of 2015, decided on 15.03.2019.

(2.) In view of the agreed position, all the above mentioned writ petitions are disposed of in terms of the judgment rendered in the case of Shree Lal Meena (supra).

(3.) At this stage, learned counsel for the petitioner has pointed out that in spite of the issue having been settled in the case of Shree Lal Meena (supra), notice of motion has been issued by Hon'ble the Apex Court in a similar Writ Petition (Civil) No.1182 of 2019 titled as Seema Dattaram Sawant and others Vs. Union of India, which is still pending. It is, therefore, clarified that in case, any favourable order is passed in the said case, the petitioner(s), herein, will be at liberty to revive the present writ petition(s) by way of a review application.