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Judgment
Mansoor Ahmad Mir, C.J. (Oral)—Learned counsel for the petitioner stated that during the pendency of the lis, the Apex Court has passed the judgment, dated 21st February, 2011, in Special Leave to Appeal (Civil) No.5603 of 2010, whereby the judgment passed by the Kerala High Court was upheld, which squarely applies to the case in hand. Further stated that the said judgment stands implemented by the respondents. Learned counsel for the petitioner also filed across the board copies of the judgments passed by the Apex Court and the Kerala High Court as also the copy of the implementation order, made part of the file.
In the given circumstances, we quash the judgment, dated 4th April, 2013, passed by the Central Administrative Tribunal, (Annexure P-4) and direct the respondents to examine the case of the petitioner in light of the judgment referred to above and make order within a period of six weeks from today, after hearing the petitioner. It is made clear that in case the decision goes against the petitioner, he is at liberty to challenge the same.
Pending CMPs, if any, also stand disposed of.