Bharati Sapru, J. - (1.) HEARD Shri Sunil Gupta, learned Senior Advocate assisted by Shri Ashok Kumar, learned counsel for the petitioner and Shri B.K. Singh Raghuvanshi, learned counsel for the Union of India. The petitioner has filed this writ petition being aggrieved by two orders passed by the Tribunals; one of the order is dated 31 -3 -2015 and the other order is dated 14 -8 -2015.
(2.) IN so far as the order dated 31 -3 -2015 is concerned, the petitioner contends that the authority concerned was not allowing the petitioner a proper opportunity of leading evidence and for cross -examination. In respect of that the petitioner had filed the Writ Petition No. 300 of 2015 in which the order was passed by the Division Bench of this Court on 1 -4 -2015 by which the High Court had granted the petitioner a proper opportunity of hearing in accordance with the principles of natural justice. However, on the date when the order dated 1 -4 -2015 was passed, the petitioner was not aware of the order which was passed by the respondents on 31 -3 -2015 and infact the department itself was not aware of the order dated 31 -3 -2015, because the order was passed on 31 -3 -2015 but was only served on the petitioner on 10 -4 -2015. Therefore, virtually the order dated 31 -3 -2015 has been passed without following the direction passed in Writ Petition No. 300 of 2015 decided on 1 -4 -2015.
(3.) SINCE the dispute raised therein are the same and are not denied by the respondents, the respondents will now give a fresh hearing to the petitioner in pursuance of the order dated 1 -4 -2015 and show proper compliance of the same.;