Tongle Vinod Jagannath vs Union Of India And Anr
2016 Latest Caselaw 1586 Del

Citation : 2016 Latest Caselaw 1586 Del
Judgement Date : 26 February, 2016

Delhi High Court

Tongle Vinod Jagannath vs Union Of India And Anr on 26 February, 2016

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 1454/2016 & CMs No.6353-54/2016
      TONGLE VINOD JAGANNATH                      ..... Petitioner
                   Through : Ms. Pallavi Awasthi, Advocate

                         versus

      UNION OF INDIA AND ANR                ..... Respondents
                    Through : Mr. Vijay Joshi, Advocate
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MR. JUSTICE V.P. VAISH
                    ORDER

% 26.02.2016

1. The present petition has been filed by the petitioner praying inter alia for issuance of a writ of mandamus to the respondents Union of India/CISF directing them to pay him HRA for the period w.e.f. 08.05.2014 till date, while serving at the CISF Unit, IGI Airport, New Delhi.

2. Counsel for the petitioner states that the issue raised in the present case stands already decided by several decisions, lastly in the case of W.P.(C) 272/2016 entitled Mahaveer Singh vs. UOI and Ors. decided on 15.01.2016 alongwith connected matters and the petitioner seeks parity with similar placed personnel, who have been granted such relief.

3. Counsel for the respondents, who appears on advance notice, states that pursuant to the judgment dated 21.8.2015 pronounced by the Division Bench in WP(C)No.7920/2015, the CISF has issued a Circular No.1/2016 dated 1.2.2016 on the subject of outliving permission without HRA and

called upon all applicants to fill up the requisite form and submit it to the department for being granted HRA. A copy of the said circular is handed over by the counsel for the respondents along with the proforma, which is taken on record.

4. Counsel for the petitioner states that the petitioner shall fill up the form and submit it to the respondents and they be directed to process the same in accordance with law.

5. The petitioner shall submit the form within two weeks and the respondents shall process the same and release the HRA payable to him within four weeks from the date of receipt thereof.

6. The petition is disposed of, along with the pending applications.

HIMA KOHLI, J

V.P. VAISH, J FEBRUARY 26, 2016 sk