LAWS(RAJ)-2018-2-56

SHRIKRISHN Vs. UNION OF INDIA

Decided On February 08, 2018
Shrikrishn Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Learned counsels for the parties have submitted that the controversy involved in this writ petition is squarely covered by the decision of a Coordinate Bench of this Court rendered in Man Singh & Ors. Vs. UOI & Ors. (S.B. Civil Writ Petition No.13114/2016) 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 case also the award has been passed after 31.12.2014 and therefore, the present case is also governed by the decision referred above.