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Judgment
(Per: HONOURABLE MR. JUSTICE SUDHIR SINGH)
Heard learned counsel for the parties.
The present intra court appeal has been preferred against the order dated 09.02.2024 passed in C.W.J.C. No. 9511 of 2008.
In course of hearing, it has been brought to our notice that Respondent Nos. 2 & 3, namely, Shri Harendra Pratap Singh and Shri Sharad Ranjan Prasad, have preferred Civil Review No. 257 of 2024 before the learned Single Judge.
It further appears that, in the said review application, the learned Single Judge passed following order on 26.03.2025:-
“The petitioner in the present CWJC has filed the application seeking review of the judgment passed by this Court on 09.02.2024.
2.The petitioner in the review application has filed an O.A. 1820 of 2012 before the Principal Bench of Central Administrative Tribunal, New Delhi. Herein it is stated that the petitioner was working as a Hindi Senior Journalist with the Nav Bharat Times (NBT) and thereafter in the audio/visual medium with Doordarshan and All India Radio and for a year with Dainik Jagran. Having regard to the fact that the issue in the present writ petition is to whether the petitioner is entitled for any payment of back wages for the period 20.03.1995 till 09.06.1999 i.e. date of retrenchment till the date of employment. It is necessary that the petitioner shall file an affidavit along with the requisite documents showing his employment with Nav Bharat Times (NBT), Doordarshan, All India Radio and Dainik Jagran by way of a supplementary affidavit.
3.The Supplementary Affidavit shall contain the details of the employment and the number of dates that the petitioner has worked with each group. 4. Post this matter on 29.04.2025.”
In view of the fact that the review application is pending consideration before the learned Single Judge and the issues involved therein, may have a bearing on the present appeal, we are of the view that it would not be appropriate to proceed with the present intra court appeal at this stage.
Accordingly, the present intra court appeal stands disposed of with liberty to the appellant to challenge the order that may be passed in Civil Review No. 257 of 2024, as well as any consequential order(s), if so advised.
Pending application(s), if any, shall also stand disposed of.