Vedpal & Anr vs Govt. Of Nct Of Delhi
2020 Latest Caselaw 1119 Del

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*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                         Date of decision: 18th February, 2020

+      W.P.(C) 13301/2018

       VEDPAL & ANR                                      ..... Petitioners
                            Through:     Mr. Krishan Kumar, Adv.


                            versus



       GOVT. OF NCT OF DELHI                    ..... Respondent
                     Through: Mr. Jawahar Raja, Addl.Standing
                     Counsel(Civil)-GNCTD with Mr. Archit, Adv.


       CORAM:
       HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE C.HARI SHANKAR

                            ORDER

       %                    18.02.2020

D.N. PATEL, CHIEF JUSTICE (ORAL)
W.P.(C) 13301/2018

1. This Public Interest Litigation has been preferred with the following prayers :

"a) Appropriate writ, order or direction, in the nature of mandamus, thereby directing the Respondents to immediately resume the existing services as per Annexure 3 and suspend the circular

dated 15"' Oct 2018.

b) Direct the Respondents to not alter, modify or withdraw the process of application of old age pension services until the final disposal of the present Petition expect to facilitate and improve better additional modes of application.;

c) Pass such other and further order which the Hon'ble court may deem fit and proper in the fact and circumstances of the above case;"

2. Having heard learned counsel for both the sides and looking to the counter affidavit dated 5th April, 2019 filed by the respondent, paragraph 2 thereof reads as under :

"2) On 18/03/2019, a decision was taken with the approval of the competent authority that the conditions/mode of applying for Old Age Pension under the Government of NCT of Delhi's Old Age Pension Scheme will be the same as is being followed in the matter of pension for handicapped and for the Delhi Family Benefit Scheme, i.e., applications can be submitted through "citizen login" or the IDs assigned to staff of the Department of Social Welfare."

3. In view of the aforesaid counter affidavit filed by the respondent, it appears that the respondent has now reverted to the earlier procedure of receiving applications directly from the citizens or through the departments for old age pension under the Old Age Pension Scheme. Learned counsel appearing for the petitioner is thus satisfied by this procedure adopted by the respondent.

4. Suggestions, which had been given by the petitioner with respect to the Old Age Pension Scheme, have duly been appreciated by the respondent while framing conditions/mode of applying for Old Age Pension Scheme under the GNCTD.

5. Hence, we see no reason to further monitor this case and this writ petition is hereby disposed of.

CHIEF JUSTICE

C.HARI SHANKAR, J.

FEBRUARY 18, 2020/kr