Supreme Court - Daily Orders
Tarsem Lal Verma vs Union Of India . on 19 January, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL Nos. 7895-7896 OF 2010
TARSEM LAL VERMA ... Appellant(s)
Versus
UNION OF INDIA AND ORS. ... Respondent(s)
O R D E R
The appellant was appointed as Photographic Officer (Group B) Gazetted in Armed Forces Film and Photo Division, Ministry of Defence on 11.07.1986. Vide Order dated 05.05.1993, he was discharged from the service. The said order of discharge was quashed by the Central Administrative Tribunal, upon which the appellant was allowed to join back. However, the order of the Tribunal was quashed by the High Court on 18.08.2009 and thereafter the appellant was discharged w.e.f. 03.02.2010.
Thus, it is clear that the appellant served the Department from 1986 to 2010 i.e. for about 24 years. Signature Not Verified In these circumstances, we are of the view that the Digitally signed by SHASHI SAREEN Date: 2017.01.20 16:57:34 IST Reason: appellant's order of discharge be treated as the order of compulsory retirement from 03.02.2010. As a consequence of this order, whatever benefits are due to 2 the appellant may be worked out and given to him within four months from today.
The appeals are allowed in above terms. There shall be no order as to costs.
.................J. (ADARSH KUMAR GOEL) ..................J. (UDAY UMESH LALIT) New Delhi, Dated: 19th January, 2017.
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ITEM NO.108 COURT NO.11 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 7895-7896/2010 TARSEM LAL VERMA Appellant(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) (with appln. (s) for permission to file additional documents and office report) Date : 19/01/2017 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE UDAY UMESH LALIT For Appellant(s) Petitioner-in-person For Respondent(s) Mr. R.Balasubramanian, Adv.
Ms. Kiran Bhardwaj, Adv.
Mr. Ashok K.Srivastava, adv. Mrs. Anil Katiyar,Adv.
Mr. M.K.Maroria, Adv.
Mr. Shreekant N. Terdal,Adv.
UPON hearing the counsel the Court made the following O R D E R The appeals are allowed in terms of the signed order.
(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master
(Signed order is placed on the file)