PANNA Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned counsels for the parties have submitted that the controversy involved in these writ petitions are squarely covered by the decision of a Coordinate Bench of this Court rendered in Man Singh and Ors. Vs. UOI and Ors. (S.B. Civil Writ Petition No. 13114 of 2016) decided on 27.03.2017.

(2.) A Coordinate Bench of this Court in the case of Man Singh (supra) has passed the following decision :-

(3.) Learned counsels for the parties have submitted that in the present cases also the award has been passed after 31.12.2014 and therefore, the present cases are also governed by the decision referred above.