SATISH KUMAR MITTAL, J. (Oral
Union of India and others have filed the present writ petition challenging the order dated 4.11.2004 passed in O.A No. 434.HR/2004 by the Central Administrative Tribunal, Chandigarh Branch, Chandigarh.
This writ petition was admitted on July 04, 2005. Now respondents No. 1 to 5 have filed C.M No. 3447 of 2012 for disposing of the aforesaid writ petition in terms of the judgments rendered by this Court in CWP No. 18963-CAT of 2003 titled as Union of India v. MES No. 315053, Balbir Singh decided on 17.4.2009 and CWP No. 14879-CAT of 2006, titled as Commander Works Engineer, Chandimandir v. MES No. 368998 Niku Ram, Valveman decided on 9.12.2010, copies of which have been annexed as Annexures A-1 and A-2.
Notice of this application was issued.
Mr. D.R Sharma, Advocate puts in appearance on behalf of respondents and states that the controversy involved in this petition is squarely covered by the aforesaid decisions, therefore, this petition may be disposed of in terms of the aforesaid decision.
In view of the aforesaid stand taken by the parties, this writ petition is disposed of in terms of the aforesaid decision.