Indera Singh vs Union Of India & Ors.
2016 Latest Caselaw 3993 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 4872/2016 & CM No.20311/2016
       INDERA SINGH                                      ..... Petitioner
                           Through : Mr. O.P. Aggarwal, Advocate
                     versus
       UNION OF INDIA & ORS                       ..... Respondents
                     Through : Mr. Vivek Goyal, Advocate

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
       HON'BLE MR. JUSTICE SUNIL GAUR
                    ORDER

% 25.05.2016

1. The petitioner, who had retired as a Naik (GD) in the respondents No.4 & 5/SSB in the year 2000, has filed the present petition praying inter alia for directions to the respondents to grant him the benefits of the first and second financial upgradation under the ACP Scheme w.e.f. 9.8.1999 in the scales of Head Constable and Sub-Inspector, respectively, with all other consequential benefits in terms of the OM dated 8.9.1999.

2. Counsel for the petitioner states that his client had submitted a representation dated 10.3.2010 to the Director General, SSB claiming the admissible benefits of financial upgradation under the ACP Scheme.

3. Counsel for the respondents, who appears on advance copy, states that the aforesaid representation filed by the petitioner is very sketchy as it does not set out the material facts.

4. In response, Mr. Aggarwal, counsel for the petitioner states that the petitioner shall submit a substantive representation to the respondents, but

they be directed to consider and decide the same expeditiously.

5. In view of the said submission, the present petition is disposed of with liberty granted to the petitioner to submit a substantive representation to the respondents within two weeks. The said representation shall be considered by the respondents within twelve weeks thereafter and the decision taken shall be communicated in writing to the petitioner.

6. Needless to state that if the petitioner is aggrieved by the decision that may be taken, he shall be entitled to seek his remedies, if so advised, in accordance with law.

7. The writ petition is disposed of, along with the pending application.

HIMA KOHLI, J

SUNIL GAUR, J MAY 25, 2016 sk