Gabbar Singh Rawat vs Union Of India And Ors
2016 Latest Caselaw 3998 Del

$~19
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 4875/2016 & CM No.20315/2016
       GABBAR SINGH RAWAT                         ..... Petitioner
                    Through : Mr. Ankur Chibber, Advocate

                          versus

       UNION OF INDIA AND ORS                 ..... Respondents
                     Through : Ms. Sangita Rai and
                     Ms. Sunita Singh, Advocates with
                     Mr. B.K. Rout, Pairvi Officer.
       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
       HON'BLE MR. JUSTICE SUNIL GAUR
                     ORDER

% 25.05.2016

1. The petitioner, who had superannuated on the post of an Inspector with the respondent/CRPF on 31.8.2009, has filed the present petition praying inter alia for quashing the Signals dated 28.5.2013 and 3.7.2013, whereunder the respondents have denied him the benefits of the ACP Scheme.

2. Counsel for the petitioner submits that aggrieved by the said decision, the petitioner had served a legal notice dated 26.4.2016 on the respondents, but the same has not been responded to till date. He submits that in any case, the issue raised in this petition is no longer res integra inasmuch as vide judgment dated 5.3.2015 passed by the Division Bench in a batch of matters, lead matter being WP(C)No.388/2015 entitled 'Om Prakash vs. UOI & Ors.', directions were issued to the respondents to grant the petitioners therein the benefits of the second ACP Scheme w.e.f. the date

when they had completed 24 years of service reckoned from the date of their initial service, subject to their being found fit for promotion and subject to other eligibility conditions. It is contended that the respondents ought to have taken the same decision in the case of the petitioner as well, but have not done so till date.

3. In view of the above submission, it is deemed appropriate to dispose of the present petition with directions issued to the respondents to reply to the petitioner's legal notice dated 26.4.2016, within a period of twelve weeks from today, after taking into consideration the observations made in the judgment dated 5.3.2015, referred to herein above.

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

HIMA KOHLI, J

SUNIL GAUR, J MAY 25, 2016/sk