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Union Of India vs All India Railway Accounts Staff ... on 8 January, 2021

Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah

     ITEM NO.10+36+37                     Court 6 (Video Conferencing)           SECTION XIV

                                    S U P R E M E C O U R T O F        I N D I A
                                            RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C) No(s).13818/2020

     (Arising out of impugned final judgment and order dated 18-12-2019
     in WPC No.1523/2016 passed by the High Court Of Delhi At New Delhi)

     UNION OF INDIA & ORS.                                                     Petitioner(s)
                                                       VERSUS

     ALL INDIA RAILWAY ACCOUNTS STAFF ASSOCIATION & ORS.Respondent(s)
     (FOR ADMISSION and I.R.)

     WITH
     SLP(C)                No.14549/2020
     SLP(C)                No.14829/2020
     SLP(C)                No.15226/2020
     SLP(C)                No.14966/2020
     Date : 08-01-2021 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ASHOK BHUSHAN
                             HON'BLE MR. JUSTICE R. SUBHASH REDDY
                             HON'BLE MR. JUSTICE M.R. SHAH

     For Petitioner(s)
                                         Mr.   Sanjay Jain, ASG
                                         Mr.   Vibhu Shankar Mishra, Adv.
                                         Mr.   Deepak Goel, Adv.
                                         Ms.   Swarupama Chaturvedi, Adv.
                                         Mr.   Durga Dutt, Adv.
                                         Mr.   Raj Bahadur Yadav, AOR

     For Respondent(s)
                                         Ms. Sumita Hazarika, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

In the facts and circumstances of the present cases, we are not inclined to entertain these special leave petitions. The special leave petitions are dismissed.

We, however, leave the question of law open. Pending application(s), if any, stands disposed of.

     (ARJUN BISHT)                                                       (RENU KAPOOR)
     COURT MASTER (SH)                                                   BRANCH OFFICER