The Division Bench of the Delhi High Court in the case of Dr. Debajyoti Chakraborty & Anr. vs Union of India & Ors. consisting of Justices Suresh Kumar Kait and Neena Bansal Krishna directed the Ministry of Defence to take a final decision on enhancing the superannuation age of Doctors/ Medical Officers working in General Reserve Engineering Force/ Border Roads Organization including the petitioners from 60 years to 65 years.
Facts:
The petitioner has prayed for an increase in the superannuation age for doctors and medical officers employed by the General Reserve Engineering Force and Border Roads Organization, including himself, from 60 to 65 years. The petitioner made a representation for the remedy sought in the current petition on the dates of 08.12.2022 and 11.02.2023, according to learned counsel for the petitioners. The respondents replied to the aforementioned representations in a reply dated 21.02.2023 and indicated that the proposal had previously been delivered to MOD (BR) in September 2018 and that additional responses to the queries had also been delivered on 18.06.2020.
Observations of the Court and Judgment:
In light of the foregoing, the Bench hereby disposed of the present petition, requiring the Ministry of Defence to make a final decision on the matter addressed in the present petition within eight weeks of the date of judgment. The petitioners were to be informed of the decision made within a week of it being made. The petitioners were free to appeal the Ministry of Defence’s judgment if they continued to feel aggrieved by it.
Case: Dr. Debajyoti Chakraborty & Anr. vs Union of India & Ors.
Citation: W.P.(C) 4951/2023
Bench: Hon’ble Mr. Justice Suresh Kumar Kait, Hon’ble Ms. Justice Neena Bansal Krishna
For Petitioners: Ms. Saahila Lamba, Advocate.
For Respondents: Mr. Nirvikar Verma, SPC with Ms. Avshreya Pratap Singh Rudy, Advocate. Sub Ram Niwas, HQ, DGBR.
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