ALFRED PRAVIN DUTTA Vs. UNION OF INDIA

JUDGEMENT

(1.) THESE writ petitions arise out of the order of the Central Administrative Tribunal dated 26 May 2000 in claim cases registered as O.A. No. 557 of 1996, O.A. No. 617 of 1996, O.A. No. 658 of 1996 and O.A. No. 499 of 1996.

(2.) AT the out set learned counsel for the Union of India pointed out that against the same claim cases decided by the Tribunal by a common order dated 26 May 2000, the High Court considered the matter and rendered its decision on 14 August 2001. This was the case of Vijay Kumar Rai and another V/s. The Union of India others, CWJC No. 10492 of 2001. This decision is reported in 2001 (4) PLJR 208. The record of this decision, as pointed out by the counsel of Union of India, was sent for and is before the Court. The order which has been impugned is between the same parties and of the same date and thus, it will be difficult for this Court to ignore its earlier decision of 14 August 2001.

(3.) IT is same order of the Tribunal on which this Court rendered its decision in the matter of Vijay Kumar Rai V/s. Union of India & others (supra).