VIJENDER SINGH Vs. UNION OF INDIA

LAWS(P&H)-2014-1-283

HIGH COURT OF PUNJAB AND HARYANA

Decided on January 28,2014

VIJENDER SINGH Appellant

VERSUS

UNION OF INDIA Respondents

JUDGEMENT

- (1.) In another similar matter the Civil Writ Petition No. 1604-CAT of 2007, we have passed the following order:- Learned counsel for the petitioner fairly states that the very edifice on which the case was laid before the Central Administrative Tribunal by the petitioner does not subsist as the judgment of the Hon'ble Supreme Court (Annexure P2) relied upon was referred to a larger Bench which has now opined to the contrary in R.R. Pillai (dead) through LRs v. Commanding Officer HQ S.A.C. (U) and others, 2010 1 SCT 215 . In view of the aforesaid, the writ petition is dismissed. At request of learned counsel for the petitioner, we clarify that if there is any other remedy available in law qua the grievance of the petitioner on being terminated from service after an alleged lock period of five years, the same may be exercised in accordance with law. The present petition being identical to that case is also, accordingly, dismissed.;

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