Ex Cpl R Velumani, Service ... vs Union Of India & Ors.
2021 Latest Caselaw 2232 Del

                                                                                                   #57 & 74
                              $~
                              *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                              +      W.P.(C) 8592/2021 & CM APPL. 26598/2021

                                     EX CPL R VELUMANI, SERVICE NO.689836-S..... Petitioner
                                                   Through  Mr.

                                                             versus

                                     UNION OF INDIA & ORS.             ..... Respondents
                                                   Through             Mr. Satya Ranjan Swain, Central
                                                                       Govt. Senior Panel Counsel with
                                                                       Mr.Kautilya Birat, Advocate

                                                                      AND

                              +      W.P.(C) 8630/2021 & CM APPL. 26708/2021

                                     EX CPL DEVENDRA KUMAR JANGIR,
                                     SERVICE NO 781881-H   Petitioner
                                                   Through Mr.

                                                             versus

                                     UNION OF INDIA & ORS.             ..... Respondents
                                                   Through             Mr. Gigi C. George, Advocate for
                                                                       UOI.


                              %                                        Date of Decision: 18th August, 2021

                              CORAM:
                              HON'BLE MR. JUSTICE MANMOHAN
                              HON'BLE MR. JUSTICE NAVIN CHAWLA

                                                             JUDGMENT

Signature Not Verified Digitally Signed By:JASWANT

Signing Date:21.08.2021 00:52:09 MANMOHAN, J: (Oral) The hearing has been done by way of video conferencing. CM APPL. 26598/2021 in W.P.(C) 8592/2021 CM APPL. 26708/2021 in W.P.(C) 8630/2021 Allowed, subject to all just exceptions. Accordingly, the applications stand disposed of. W.P.(C) 8592/2021 W.P.(C) 8630/2021

1. Learned counsel for the petitioners state that the petitioners in these petitions claim to be similarly placed to the petitioners in Brijlal Kumar v. Union of India and Others, 2020 SCC OnLine Del 1477 and the petitioners in Govind Kumar Srivastava v. Union of India 2019 SCC OnLine Del 6425 (DB) [against which Special Leave Petition (Civil) No. 8813/2019 has been dismissed on 26th April, 2019] and seeks the same relief as claimed therein i.e. of pro rata pension.

2. Learned counsel for the petitioners, on enquiry, state that the requisite No Objection Certificates (NOCs) had been given.

3. Learned counsel for the respondents fairly state that subject to the right to verification and the right of appeal to the Supreme Court against the judgment in Brijlal Kumar (supra) being saved, the petition be disposed of.

4. Accordingly, the petitions are disposed of directing the respondents Indian Air Force that within twelve weeks herefrom, if they find the petitioners to be similarly placed as the petitioners in Govind Kumar Srivastava (supra) and Brijlal Kumar (supra) and other connected petitions supra, to grant them the same relief as granted in those petitions i.e. by payment of arrears of pro rata pension from the date of discharge till the date

Signature Not Verified Digitally Signed By:JASWANT

Signing Date:21.08.2021 00:52:09 of payment and in future to continue to pay pro rata pension to the petitioners. However, if on verification it is found that the petitioners, for any reason, are not entitled to pro rata pension for reasons other than those stated in the judgments in Govind Kumar Srivastava (supra) and Brijlal Kumar (supra) and other connected petitions supra being in personam, the respondents, within the said twelve weeks, shall communicate to the petitioners, not so found entitled, the reasons in writing thereof and in which event, the petitioners shall be entitled to take further remedies there against. Needless to state that if any documents are asked for by the respondents, the same shall be furnished by the petitioners within a week.

5. If the arrears of pro rata pension are not paid within twelve weeks, the same shall also incur interest thereon @ 7% per annum from the expiry of twelve weeks till the date of payment.

6. The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.

MANMOHAN, J

NAVIN CHAWLA, J AUGUST 18, 2021 rn

Signature Not Verified Digitally Signed By:JASWANT

Signing Date:21.08.2021 00:52:09