UNION OF INDIA THROUGH THE SECRETARY, MINISTRY OF COMMUNICATION, DEPARTMENT OF POSTS, DAK BHAWAN, NEW DELHI Vs. SHRAVAN SINGH RAJPUROHIT

JUDGEMENT

(1.) Shravan Singh, respondent of D.B. Civil Writ Petition No.12145/2011 was the original applicant of OA No.35/2010. Padam Singh, petitioner of D.B. Civil Writ Petition No.1469/2012 was the original applicant before the Tribunal in OA No.36/2010.

(2.) By a common judgment dated 12th November, 2010, whereas OA No.35/2010 has been allowed, OA No.36/2010 has been dismissed.

(3.) The Union of India is aggrieved by the relief granted to Shravan Singh. Padam Singh is being aggrieved by the relief not being granted to him.