UNION OF INDIA Vs M.C.SHARMA
Bench: H.L. DATTU,CHANDRAMAULI KR. PRASAD
Case number: C.A. No.-000434-000434 / 2012
Diary number: 10644 / 2011
Advocates: SHREEKANT N. TERDAL Vs
K. V. BHARATHI UPADHYAYA
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 434 OF 2012 (@ SPECIAL LEAVE PETITION(C)NO.12331 OF 2011)
UNION OF INDIA & ORS. ... APPELLANTS
VERSUS
M.C. SHARMA ... RESPONDENT
O R D E R
1. Leave granted. 2. This appeal is directed against the judgment and order
dated 19.01.2011 passed by the High Court of Delhi at New Delhi in
Writ Petition No.5607 of 2010.
3. Heard learned counsel for the parties to the lis.
4. The High Court, while granting relief sought for by the
appellants, has primarily relied on a decision of this Court in the
case of Raghu Nandan Lal Chaudhary & Ors. Vs. Union of India,
decided on 7th April, 1988, reported in (1988) 2 SCC 406.
5. At the time of hearing of this appeal, it is brought to
our notice by learned counsel appearing for the appellants that the
decision of this Court in the case of Raghu Nandan Lal Chaudhary
(supra) has been over-ruled by a larger Bench of this Court in the
case of Union of India & Anr. Vs. Satish Kumar,decided on October
25, 2005, reported in (2006) 1 SCC 360.
6. In our opinion, had the appellants brought to the notice
of the High Court, the decision of the larger Bench of this Court in
Satish Kumar's case (supra), we do not think the High Court would
: 2 :
have committed a mistake in over-looking the later judgment of a
larger Bench of this Court.
7. In this view of the matter, we cannot sustain the judgment
and order passed by the High Court and the same is set aside, since
the matter is squarely covered by the decision of this Court in the
case of Satish Kumar (supra).
Appeal allowed accordingly. No order as to costs.
.......................J. (H.L. DATTU)
.......................J. (CHANDRAMAULI KR. PRASAD)
NEW DELHI; JANUARY 13, 2012