Uoi Thr. Secretary Ministry Of Defence vs K.Zachariah & Ors.
2025 Latest Caselaw 1526 Del

Delhi High Court

Uoi Thr. Secretary Ministry Of Defence vs K.Zachariah & Ors. on 22 January, 2025

Author: C. Hari Shankar

Bench: C. Hari Shankar

                  $~81
                  *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +         W.P.(C) 204/2008 & CM APPL. 397/2008
                            UOI THR. SECRETARY MINISTRY OF
                            DEFENCE                                           .....Petitioner
                                          Through:

                                              versus

                            K. ZACHARIAH & ORS.                             .....Respondent
                                         Through:

                            CORAM:
                            HON'BLE MR. JUSTICE C. HARI SHANKAR
                            HON'BLE MR. JUSTICE AJAY DIGPAUL
                                              ORDER (ORAL)

                  %                             22.01.2025

                  C. HARI SHANKAR, J.

1. There is no appearance on behalf of the parties. Nor was there any appearance on behalf of the parties on the last date of hearing. However, in a recent decision involving an identical issue, we have already taken a view. The order passed in this case is identical. The Central Administrative Tribunal1, in these cases, decided the OA, solely relying on the judgment of the Supreme Court in Y V Rangaiah v J Sreenivasa Rao2. However, subsequently, a Three-Judge Bench of the Supreme Court has, in State of Himachal Pradesh v Rajkumar3, overruled Rangaiah.

2. Accordingly, we have, in an identical matter, remanded the case

1 "Tribunal" hereinafter 2 1983 (3) SCC 284 3 (2023) 3 SCC 773

to the Tribunal for afresh consideration dehors the decision in Rangaiah after taking into account the judgment in Rajkumar.

3. Accordingly, adopting the same view, this writ petition is disposed of setting aside the impugned judgment dated 16 March 2007 passed by the Tribunal.

4. OA 2498/2005 is remanded to the Tribunal for afresh consideration without taking into account the judgment of the Supreme Court in Rajkumar. Needless to say, the Tribunal would not be influenced by any observations contained in the impugned order. The writ petition is accordingly disposed of.

5. As the parties are not represented, let a copy of this order be forwarded by the Registry electronically as well as otherwise to the parties or to learned Counsel if they are represented.

C. HARI SHANKAR, J.

AJAY DIGPAUL, J.

JANUARY 22, 2025/ar Click here to check corrigendum, if any