Ram Singh A.S.I vs U.O.I. And Ors.
2017 Latest Caselaw 3151 Del

Citation : 2017 Latest Caselaw 3151 Del
Judgement Date : 10 July, 2017

Delhi High Court

Ram Singh A.S.I vs U.O.I. And Ors. on 10 July, 2017

$~R-11
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 6727/2002
      RAM SINGH A.S.I                                        ..... Petitioner
                           Through: Mr. A.S. Kushwaha, Advocate with Ms.
                           Vandana Sharma, Advocate.
                           Petitioner in person.

                                 versus
      U.O.I. AND ORS.                                     ..... Respondents
                           Through: Mr. Satyakam, Addl. Standing Counsel,
                           Govt. of NCT of Delhi along with Mr. Narender
                           Singh, ASI, CB-PH for R-2 and R-3.

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MS. JUSTICE DEEPA SHARMA

                           ORDER

% 10.07.2017

1. The petitioner is aggrieved by the judgment dated 12.09.2002 passed by the Central Administrative Tribunal in OA No. 366/2002 which was dismissed on the ground that the said petition is hit by the principles of res judicata inasmuch as earlier thereto, he had filed OA No.543/1995 seeking inter alia, similar relief on the same grounds that was dismissed on merits by the Tribunal, vide order dated 27.08.1996 which was not challenged by filing an appeal and has attained finality.

2. After addressing arguments for some time, learned counsel for the petitioner states, on instructions, that he does not wish to press the present petition.

3. Accordingly, the petition is disposed of. File be consigned to the Record room.

HIMA KOHLI, J

DEEPA SHARMA, J JULY 10, 2017 ss