ITEM NO.40                 Court No.6               SECTION XI

           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 (Civil) No(s).9547/2007

(From the judgement and order dated 07/12/2004 in  CMWP No. 20486/2001 & CMRA No.  43037/2005  of The HIGH COURT OF JUDICATURE AT ALLAHABAD)

HARISH CHANDRA YADAV                                 Petitioner(s)

                     VERSUS

UNION OF INDIA & ANR.                                Respondent(s) (With office report )

Date: 13/05/2009  This Petition was called on for hearing today.

CORAM :         HON'BLE MR. JUSTICE ALTAMAS KABIR         HON'BLE MR. JUSTICE CYRIAC JOSEPH

For Petitioner(s) Mr. Pramod Kumar Yadav,Adv. Mr. S.P. Sharma,Adv.

                    Mr. Rameshwar Prasad Goyal,Adv.

For Respondent(s) Mr. Harish Chandra,Sr.Adv. Mr. Kul Bharat,Adv. Ms. Shalini Kumar,Adv. Mr. A.K. Sharma,Adv.

                    Mr. D.S. Mahra,Adv.

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

Leave granted. The appeal is disposed of in terms of the signed order.

            (Ganga Thakur)            ( Juginder Kaur )             P.S. to Registrar                Court Master

Signed order is placed on the file.

                 IN THE SUPREME COURT OF INDIA                   CIVIL  APPELLATE JURISDICTION

            CIVIL APPEAL NO. 3569  OF 2009   (Arising out of SLP(C) No.9547/07)

   HARISH CHANDRA YADAV ...APPELLANT(S)

Versus

UNION OF INDIA & ANR. ..RESPONDENT (S)

O R D E R

Leave granted.

This  appeal  is  directed against  the  order  of  the  Allahabad  High  

Court,  in  writ  petition No.  20486/01,  challenging  the order  passed by the  

Central Administrative Tribunal,  Allahabad, in O.A. No. 967/97, dismissing  

the appellant's Original Application for non-compliance of the Court's order  

regarding supplying of correct addresses of the respondents Nos. 1 & 2 before  

the Tribunal.

The High Court while considering the matter had also taken into  

consideration  the  submission  which  appears  to  have  been  made  that  the  

appellant  had  filed  his  claim  petition  after  a  lapse  of  17  years  which  is  

disputed by the appellant.  Furthermore, the High Court has also taken into  

consideration the counter affidavit filed in the writ petition where it had been  

indicated that the appellant had worked for 120 days in the year 1980.

The  second  part  of  the  High  Court's  order   was  not  really  the  

subject matter of the proceedings before the High Court.

-2-

Having heard learned counsel for the respective parties, we set aside  

the orders passed by the High Court as well as the Tribunal and direct the  

Tribunal to consider the appellant's revisional application No.967/97 afresh,  

upon the appellant supplying the correct addresses  of the respondents Nos. 1  

and 2 within one month from the date of the communication of this order.  In  

the event the correct addresses are not supplied within the said period, this  

order shall cease to be operative and the appeal shall stand dismissed.

The appeal is disposed of.

                              .....................J.                                                    ( ALTAMAS KABIR )             

   .....................J.       ( CYRIAC JOSEPH )

New Delhi, May 13,2009.