UNION OF INDIA (UOI) Vs. AMAR NATH,

JUDGEMENT

(1.) Heard Mr. Gagan Basotra, learned Counsel for the appellants as well as Mr. Rakesh Sharma and Mr. Anil Mahajan, learned Counsel appearing on behalf of the respondents.

(2.) This batch of Letters Patent Appeals being LPA Nos. 347/2000, 348/2000, 37/2001 and 27/2006, wherein identical question of law has been raised, based on similar fact situation, has been taken up for final disposal on being remitted by the Supreme Court by order dated October 6, 2005 passed in Civil Appeal No. 5825 of 2000 (Union of India and Ors. v. Amar Nath and Ors.) to this Court for fresh consideration on merits.

(3.) The order dated 6.10.2005 of the Supreme Court is extracted hereunder: