Uoi vs All India Defence Civilian Clerks ...
2009 Latest Caselaw 5312 Del

*              IN THE HIGH COURT OF DELHI AT NEW DELHI

+                      Writ Petition (Civil) No.13479/2009


%                        Date of Decision: 18.12. 2009

UOI                                                      .... Petitioner
                         Through Mr.H.K.Gangwani, Advocate


                                   Versus


All India Defence Civilian Clerks Association            .... Respondent
                       Through Nemo.

CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MR. JUSTICE VIPIN SANGHI

1.    Whether reporters of Local papers may be               YES
      allowed to see the judgment?
2.    To be referred to the reporter or not?                 NO
3.    Whether the judgment should be reported in             NO
      the Digest?


ANIL KUMAR, J.

*

The Tribunal has followed the decision of its another Bench at

Madras. The writ petition filed against the decision in the Madras High

Court has been dismissed and even the special leave petition filed

against the decision of Madras High Court has been dismissed.

There are no grounds to interfere with the decision of the

Tribunal which has been passed relying on the decision of the Madras

Bench of the Tribunal which has been affirmed by the Supreme Court.

The writ petition is, therefore, dismissed.

ANIL KUMAR, J.

December 18, 2009                                VIPIN SANGHI, J.
'ss'