RAJENDRA CHOUDHARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant writ petition, under Article 226 of the Constitution of India, has been filed for quashing and setting aside order dtd. 13/3/2019 passed by Central Administrative Tribunal, Ranchi, Circuit Bench in O.A. No. 051/00165/2019 by which the relief sought for by the petitioners claiming the benefit under LARSGESS Scheme has been rejected.

(2.) The brief facts of the case, as per the pleadings made in the writ petition, read as under:

(3.) Mr. Anil Kumar Sinha, learned senior counsel being assisted by Mr. Raunak Sahay, learned counsel for the petitioners has taken the ground that even though the LARGESS Scheme has been said to be held invalid/unconstitutional by the Court of law but the benefit of it has already accrued in favour petitioner on the ground that the day when such application was filed the LARGESS Scheme was in existence since the same was not declared unconstitutional by any Court of law till date.