UNION OF INDIA vs. BALBIR SINGH DHARNI .

Case Type: Civil Appeal

Date of Judgment: 08-04-2010

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Full Judgment Text

CA 7178 of 2002 1 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 7178 OF 2002 U.O.I. & ORS. ..... APPELLANT VERSUS BALBIR SINGH DHARNI & ORS. ..... RESPONDENT O R D E R 1. We find from the impugned judgment that a very limited relief had been granted to the respondent herein. The relevant portion of the judgment is reproduced below: “In view of the above, the writ petition is allowed with a direction to the respondents to reconsider the entire matter and to pass a speaking order in accordance with law. It goes without saying that the petitioner shall be entitled to all consequential benefits, which would flow from the quashing of the impugned order.” 2. We are unable to understand as to why, in the light of the above observations, the Union of India has chosen to file an appeal against the order as no decision on merits had been rendered or any opinion expressed thereon by the Division Bench of the High Court. CA 7178 of 2002 2 3. We, accordingly, dismiss the appeal. The impugned judgments be complied with as expeditiously as possible as the respondent has been out of service since long. ..................J [HARJIT SINGH BEDI] ..................J [J.M. PANCHAL] NEW DELHI APRIL 08, 2010.