Union Of India & Ors. vs Shri Mahesh Prasad
2009 Latest Caselaw 5430 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI

+                          W.P. (C.) No.13899/2009

%                        Date of Decision: 23.12.2009


UNION OF INDIA & ORS.                                      .... Petitioners

                         Through: Mr. Ansul with Mr. Anand Nandan,
                                  Advocate.


                                   Versus

SHRI MAHESH PRASAD                                       .... Respondent

                         Through: Mr. A.K. Behera with Mr. Manjeet Singh,
                                  Advocate for the respondent.
CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MR. JUSTICE VIPIN SANGHI

1.    Whether reporters of Local papers may be                No
      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?


VIPIN SANGHI, J.

*

1. This writ petition under Article 226 of the Constitution of

India is directed against the common order dated 20.01.2009 passed

by the Central Administrative Tribunal, Principal Bench, New Delhi in a

batch of original applications including O.A. No. 1688/2008 filed by

the respondent Sh. Mahesh Prasad. By the same impugned order,

O.A. No.1253/2008 titled "Sh. Ram Kishan Vs. Union of India and Ors."

was also allowed.

2. We have dealt with the writ petition preferred by the

petitioner/UOI arising out of the common judgment in the case of Sh.

Ram Kishan, as aforesaid, while dealing with W.P. (C) No.13894/2009,

which has also been heard today along with the present writ petition.

We have found no infirmity in the impugned common order dated

20.01.2009 passed by the Tribunal. For the reasons stated in our

order of even date in W.P. (C) No.13894/2009, we dismiss this writ

petition.

VIPIN SANGHI, J.

DECEMBER 23, 2009                                  ANIL KUMAR, J.

Sr/dp