Ex U/Nvk Rp Inderjeet Singh vs Union Of India & Ors.
2021 Latest Caselaw 2234 Del

                              $~S-86
                              *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                              +      W.P.(C) 8645/2021 & CM APPLs. 26748-749/2021
                                     EX U/NVK RP INDERJEET SINGH                            ..... Petitioner
                                                        Through:      Mr. Ajit Kakkar, Advocate.

                                                        versus

                                     UNION OF INDIA & ORS.                               ..... Respondents
                                                   Through :          Mr. Vijay Joshi, Advocate with
                                                                      Mr. Vinod Tiwari, Advocate.


                              %                                       Date of Decision: 18th August, 2021

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

                                                         JUDGMENT

MANMOHAN, J: (Oral)

1. The petition has been heard by way of video conferencing.

2. Present writ petition has been filed seeking directions to the respondents to grant the disability pension and other retiral benefits w.e.f. 01st December, 2016 and pass an order granting "broadbanding" of the petitioner's disability from 20% to 50%.

3. Learned counsel for the petitioner states that despite seeking the aforesaid relief vide letter dated 20th July, 2018, the respondent has not taken any decision.

Signature Not Verified Digitally Signed By:JASWANT

Signing Date:21.08.2021 00:52:09

4. Today, during the course of hearing, learned counsel for the respondents has screen-shared the letter dated 28th August, 2018, whereby the petitioner's request for disability pension vide letter dated 20th July, 2018 has been rejected.

5. At this stage, learned counsel for the petitioner wishes to withdraw the present writ petition with liberty to file a fresh writ petition challenging the letter dated 28th August, 2018.

6. With the aforesaid liberty, the present petition along with pending applications stands disposed of.

7. 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 TS

Signature Not Verified Digitally Signed By:JASWANT

Signing Date:21.08.2021 00:52:09