K. Vinod Chandran, J.:— The issue agitated in the original petition is said to be covered by the judgment of the Hon'ble Supreme Court in Civil Appeal No. 6245 of 2012 [Nehru Yuva Kendra Sangathan v. Sandeep Kumar] dated 07.08.2018. It is also submitted by the learned Counsel appearing for the respondents that they have already got the benefits.
2. In such circumstances, the original petition would stand dismissed, respectfully following the judgment of the Hon'ble Supreme Court; upholding the order of the Tribunal.