PREETI MOHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned counsels for the parties.

(2.) The learned counsels do not dispute the fact that the prayer sought for in this writ petition is squarely covered by the earlier decision of this Court in the case of Thiagarajan Kumararaja v. Union of India, rep. by the Secretary, Ministry of Finance, North Block, New Delhi-110001 and two others in W.P.No. 28181 of 2017 dated 06.11.2017. The operative portion of the order reads as follows:

(3.) Following the above order, the writ petition is dismissed. No costs. Consequently, connected miscellaneous petitions are closed.