Union Of India vs Shri Anil Kumar Jain
2021 Latest Caselaw 3213 MP

                                                1                                  MP-260-2021
                      The High Court Of Madhya Pradesh
                                  MP-260-2021
                       (UNION OF INDIA AND OTHERS Vs SHRI ANIL KUMAR JAIN AND OTHERS)

     3
     Jabalpur, Dated : 12-07-2021
                  Heard through Video Conferencing.
                  Shri Himanshu Shrivastava, Advocate for the petitioners/Union of
    India.
                  The contention of learned counsel for the petitioners is that the
    Tribunal by the impugned judgment dated 15.1.2020 (Annexure P-1) has

    allowed the original application filed by the respondents relying on the

judgment of the Madras High Court in W.P. No.19024/2014 ( R. Chandrasekaran Vs. The Central Administrative Tribunal and others) and the judgment of coordinate Mumbai Bench of Tribunal in O.A. No.633/2015 (Prakash Vasant Ratnaparkhi and others Vs. The Union of India and others). It is submitted that these judgments have been set aside by the Supreme Court Civil Appeal No.2016/2020 (Union of India and others Vs. M.V. Mohanan Nair) (Annexure P-23) and other connected matters and the original application filed by the respective employees in those

cases have been set aside.

Issue notice to the respondents. Returnable within four weeks. In the meantime, the operation of the impugned judgment shall remain stayed.

               (MOHAMMAD RAFIQ)                                  (VIJAY KUMAR SHUKLA)
                CHIEF JUSTICE                                               JUDGE


    Anchal
Digitally signed by
ANCHAL KHARE
Date: 2021.07.12
17:51:29 +05'30'