Dr. Mahindra Nagar And Ors. vs Union Of India And Ors.
2017 Latest Caselaw 6291 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+      W.P.(C) 9878/2017 & C.M. 40253/2017

       DR. MAHINDRA NAGAR AND ORS.           ..... Petitioners
                    Through: Mr. Amar Nath Gupta, Advocate

                           Versus

       UNION OF INDIA AND ORS.                 ..... Respondents
                     Through: Mr. Rajesh Kumar & Mr. Nikhil
                     Kumar, Advocates for respondents No.1 & 2
                     Mr. Mohinder J.S. Rupal, Mr. Prang Newmani
                     & Mr. K. Lenin, Advocates for respondent No.3
                     Mr. Apoorva Kurup & Ms. Isha Mital,
                     Advocate for respondent No.4

       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                           ORDER

08.11.2017

1. Petitioners are doctors of University College of Medical Sciences, University of Delhi, Delhi, who claim that they have been already shifted to pension scheme but consequent upon their retirement, pension is not being released to them.

2. Learned counsel for respondent No.3-University of Delhi submits that to seek relief, as sought in this petition, no Representation has been made by petitioners.

3. Learned counsel for petitioners submits that similar petitions are pending before this Court.

4. Be that as it may. To keep the facts straight, it is deemed appropriate to permit petitioners to make a concise and comprehensive Representation to respondent No.5- University College of Medical Sciences within two weeks and upon receipt of such Representation, it be decided within six weeks, by passing a speaking order. Needless to say if any clarification is required, then it can always be sought from petitioners. If for any reason, pension cannot be released to petitioners, then respondent No.5 shall elaborate the reasons and convey the fate of Representations to petitioners within a week thereafter, so that petitioners may avail of the remedies, as available in law, if need be.

5. With aforesaid directions, this petition and application are disposed of.

SUNIL GAUR (JUDGE) NOVEMBER 08, 2017 r