UNION OF INDIA Vs. MADAN LAL JASWAL

JUDGEMENT

(1.) The present writ petitions are filed to challenge the order dtd. 31/5/2019 (Annexure P-1) passed by the respondent No.2-Central Administrative Tribunal, Chandigarh Bench, Chandigarh whereby, direction is issued to the petitioners to consider the claim of the respondent No.1 for notional increment.

(2.) Learned counsel for the respondent No.1 submit that the issue raised in the present writ petitions has already been decided by the Hon'ble Supreme Court of India in M.A.No.2400-2024 in Civil Appeal No.3933 of 2023, titled as Union of India and another vs. M. Siddaraj, decided on 20/2/2025 and hence, the present petitions may kindly be disposed of in the same terms.

(3.) Learned counsel for the petitioners has not been able to cite any contrary judgment.