Page 1

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL     APPEAL     NO.     5085     OF     2012   (@ SPECIAL LEAVE PETITION(C)NO.21341 OF 2004)

UNION OF INDIA ... APPELLANT

VERSUS

SAMPAT ... RESPONDENT

O     R     D     E     R   

1. Leave granted.

2. Delay condoned.

3. We have heard learned counsel for the parties to the lis.

4. Both sides would agree that the issues raised and the  

relief sought for in this appeal are identical with the issues  

raised and considered by this Court in the case of Union     of     India    

Vs. Giani in Civil Appeal No.1884/2011 on February 17, 2011.

5. In view of the above, this appeal is also disposed of, in  

the same terms, observations and directions contained in the  

aforesaid order.

Ordered accordingly.

.......................J. (H.L. DATTU)

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI; JULY 09, 2012

Page 2

ITEM NO.48               COURT NO.8             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 (Civil)  No(s).21341/2004

(From the judgement and order  dated 31/05/2002 in RFA  No.466/1986 of The HIGH COURT OF DELHI AT N. DELHI)

UNION OF INDIA                                    Petitioner(s)

                VERSUS

SAMPAT                                            Respondent(s) (With prayer for interim relief and office report )

Date: 09/07/2012  This Petition was called on for hearing  today.

CORAM :         HON'BLE MR. JUSTICE H.L. DATTU         HON'BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD

For Petitioner(s)  Mr.J.S.Attri, Sr.Adv.  Mrs.Rekha Pandey, Adv.

                    for Mrs Anil Katiyar,Adv.

For Respondent(s)  Mr.K.L.Janjani, Adv.   Mr.Pankaj Kumar Singh, Adv.

                    For Mr. Raj Singh Rana,Adv.

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

Leave granted.

Delay condoned.

We have heard learned counsel for the parties to the lis.

Appeal disposed of, in terms of the signed order.

(G.V.Ramana)         (Vinod Kulvi)      Court Master         Court Master

(signed order is placed on the file)