UNION OF INDIA Vs BALBIR SINGH DHARNI .
Bench: HARJIT SINGH BEDI,J.M. PANCHAL, , ,
Case number: C.A. No.-007178-007178 / 2002
Diary number: 22013 / 2001
Advocates: SUSHMA SURI Vs
K. V. SREEKUMAR
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.