1. Applicant by this original application has prayed inflated and unwarranted damages. This issue was also considered by the Hon'ble Delhi High Court in earlier petition filed by applicant and the Lordships have also observed in Writ Petition bearing no. 6137/2008 that ‘the alleged claims of the petitioner have been considered in terms of the impugned letter dated 21.06.2008 where each and every item of the monetary claim has been dealt with and nothing has been found payable. It may be noticed that the petitioner is claiming damages for loss of service and other connected aspects which can hardly arise when the petitioner's dismissal has been upheld. Not only that, the petitioner is claiming interest for certain periods of what is claimed to be overdue payment.’
2. In view of this observation, we cannot reopen the matter again to examine about the damages claimed by the applicant.
3. Consequently, the present original application is dismissed with no order as to costs.