Col. Naval Bhutani vs Uoi And Anr.
2015 Latest Caselaw 9618 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                         Reserved on: 18.11.2015
                                                       Pronounced on: 23.12.2015

+       W.P.(C) 8458/2015, C.M. NO.18128/2015
        COL. G.S. GREWAL                      ............Petitioner

                Versus

        UOI & ORS.                                       ........Respondents

+ W.P.(C) 9242/2015, C.M. NO.21165/2015 COL. AJAY KUMAR DASS ............Petitioner

Versus

UOI & ANR. ........Respondents

+ W.P.(C) 9360/2015, C.M. NO.21717/2015 COL. SURESH. K. ............Petitioner

Versus

UOI & ANR. ........Respondents

+ W.P.(C) 9439/2015, C.M. NO.22057/2015 COL. NAVAL BHUTANI ............Petitioner

Versus

UOI & ANR. ........Respondents Through: Sh. S.S. Pandey, Advocate, for petitioners.

Sh. Jaswinder Singh and Sh. Ankur Chhibber, Advocates along with Brig. Jagdip Singh Lotay,

W.P.(C) 8458/15, 9242/15, 9360/15 & 9439/15 Page 1 Representative of DGQA, in W.P.(C) 8458/2015, 9242/2015 & 9439/2015.

Sh. Rakesh Kumar, CGSC, for UOI and Sh. Jaswinder Singh, Advocate along with Brigadier Jagdip Singh Lotay, Representative of DGQA in W.P.(C) 9360/2015.

CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MS. JUSTICE DEEPA SHARMA

MR. JUSTICE S. RAVINDRA BHAT

% The writ petitions are allowed. For detailed judgment, the decision dated 23.12.2015 in W.P.(C) 7500/2015 may be referred to.

S. RAVINDRA BHAT (JUDGE)

DEEPA SHARMA (JUDGE) DECEMBER 23,2015

W.P.(C) 8458/15, 9242/15, 9360/15 & 9439/15 Page 2