UNION OF INDIA Vs. KEWAL KRISHAN INDORIA

JUDGEMENT

(1.) THIS petition is directed against the order dated 10.5.2013 passed by the learned Central Administrative Tribunal, Chandigarh in R.A. No. 103/2012 in O.A. No. 268/HP/2012.

(2.) KEY facts necessary for adjudication of this petition are that respondent No. 1 preferred an O.A. No. 268/HP/2012 before the learned Central Administrative Tribunal Chandigarh seeking following reliefs: -

(3.) MR . Ajit Sharma, learned Advocate, has vehemently argued that the facts involved in Arvind Kumar Sharda and Om Prakash Sharma cases were distinguished from the facts and circumstances of the present case. However, he has failed to point out how the facts were distinguishable. Learned Central Administrative Tribunal Chandigarh was bound by the earlier judgments given by its coordinate benches in Arvind Kumar Sharda and Om Prakash Sharma cases. Once the learned Central Administrative Tribunal Chandigarh has taken a view that Arvind Kumar Sharda was entitled to the benefit of Praveen Kumar's case, it could not take a different view.