Mohan Lal Pant, Ex. Hd/Gd vs Union Of India & Ors.
2016 Latest Caselaw 4091 Del

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 4944/2016 & CM No.20569/2016
      MOHAN LAL PANT, EX. HD/GD                 ..... Petitioner
                  Through : Mr. O.P. Aggarwal, Advocate
                           versus

      UNION OF INDIA & ORS                      ..... Respondents
                    Mr. Vivek Goyal with
                    Mr. Prabhakar Srivastav and
                    Mr. Vinayak Bhushan, Advocates

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

                           ORDER

% 27.05.2016

1. The petitioner, who had taken VRS as a Head Constable (GD) in the respondents No.4 & 5/SSB w.e.f. 1.10.2000, has filed the present petition praying inter alia for directions to the respondents to grant him the benefits of the second financial upgradation under the ACP Scheme w.e.f. 9.8.1999 in the scales of Sub-Inspector, 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 10.3.2016 to the Director General, SSB claiming the admissible benefits of financial upgradation under the ACP Scheme, but no action has been taken till date.

3. Counsel for the respondents states that the representation submitted by the petitioner to the respondents at Annexure P-7 is rather sketchy.

However, counsel for the petitioner insists that the petitioner has stated all that is required to be stated in the said representation.

4. In view of the said submission, the present petition is disposed of with directions to the respondents to consider the petitioner's representation dated 10.3.2016 within 12 weeks. The decision taken shall be communicated in writing to the petitioner.

5. 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.

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

HIMA KOHLI, J

SUNIL GAUR, J MAY 27, 2016 sk