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Union Of India vs Bhartendu Gaur on 6 September, 2023

Bench: Hrishikesh Roy, Sanjay Karol

     ITEM NO.25                                COURT NO.9                       SECTION XV

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

                          SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 30419/2023

     (Arising out of impugned judgment and order dated 20-10-2022 in
     DBCWP Nos. 3840/2021, 3847/2021 and 3857/2021 passed by the High
     Court of Judicature for Rajasthan at Jodhpur)

     UNION OF INDIA & ORS.                                                         Petitioner(s)

                                                         VERSUS

     BHARTENDU GAUR ETC.                                                           Respondent(s)

     (IA   No.165916/2023-CONDONATION  OF   DELAY   IN  FILING   and   IA
     No.165918/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)

     Date : 06-09-2023 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE HRISHIKESH ROY
                             HON'BLE MR. JUSTICE SANJAY KAROL

     For Petitioner(s)                   Mr. Vikramjeet Banerjee, A.S.G.
                                         Mr. Rajeev Ranjan, Adv.
                                         Mr. Nachiketa Joshi, Adv.
                                         Mr. Siddharth Sinha, Adv.
                                         Mr. Ayush Anand, Adv.
                                         Mr. Arvind Kumar Sharma, AOR

     For Respondent(s)

                              UPON hearing the counsel the Court made the following

                                                   O R D E R

Delay condoned.

Heard Mr. Vikramjeet Banerjee, learned ASG appearing for the petitioners.

We see no infirmity in the view taken by the High Court in upholding the relief granted by the CAT in favour of the respondent(s)-employee(s). The Special Leave Petitions are accordingly dismissed.

However, the question of law, if any, is left open.

Pending application(s), if any, shall stand closed.

(NITIN TALREJA) (RAM SUBHAG SINGH) COURT MASTER (SH) COURT MASTER (NSH)