THE UNION OF INDIA THROUGH THE DIRECTOR GENERAL, DEPARTMENT OF POST, DAK BHAVAN, NEW DELHI Vs. SANJAY KUMAR SINGH, SON OF SHRI KAUSHAL KUMAR SINGH, RESIDENT OF MATHIYA KAN SARAI, POST

JUDGEMENT

(1.) Heard learned counsel appearing for the Postal Department.

(2.) This writ petition is directed against the order dated 18.02.2010, passed in O.A. No. 523 of 2005 and analogous cases by which the Central Administrative Tribunal, Patna Bench, Patna, has held that those persons, who were already enjoying temporary status on or before 01.01.2004, not being new entrants after that day, they will not be covered by new pension scheme. Department is aggrieved by the said decision.

(3.) We have heard learned counsel for the Department and see no reason to interfere.