RAMENDRA PRASAD SINGH SON OF LATE BINDESHWARI PRASAD SINGH Vs. UNION OF INDIA THROUGH SECRETARY, DEPARTMENT OF POSTS

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Additional Solicitor General of India for the Union of India.

(2.) There are two orders. One is order dated 25.03.2015, passed in O.A. No. 915 of 2012, which is under challenge and the other is order dated 06.05.2015, passed in Review Application No. 13 of 2015.

(3.) By virtue of both the decisions the claim of the petitioner for payment of back wages has been negated and rejected on account of reinstatement in service.