GURMEET SANGHA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE challenge is laid to the impugned order of CAT limited to the extent that the benefit of monetary relief has been confined to only 18 months from the date of the petitioner's representation. The aforesaid issue has been examined by us in CWP No. 13033 of 1998 titled as Chander Shekhar vs. Union of India and others, decided on 14.1.2014 where we observed as under:

(2.) IN view of the aforesaid legal position, the petitioner in the present case is also entitled to the benefit for a period of three years prior to the date of the filing of the application and the petition is allowed to the limited extent aforesaid leaving the parties to bear their own costs. A copy of the order be sent to the petitioner by the Registry.