Pushpanjali Rana And Ors vs Union Of India And Ors
2021 Latest Caselaw 3435 Del

                              $~50
                              *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                              +      W.P.(C) 14160/2021
                                     PUSHPANJALI RANA AND ORS                                   ..... Petitioners
                                                         Through       Mr.Ankur Chhibber, Advocate.

                                                         versus

                                     UNION OF INDIA AND ORS                   ..... Respondents
                                                   Through  Mr.Ripudaman Bhardwaj, CGSC with
                                                            Mr.Kushagra Kumar, Advocate for
                                                            UOI.

                              %                                       Date of Decision: 13th December, 2021
                              CORAM:
                              HON'BLE MR. JUSTICE MANMOHAN
                              HON'BLE MR. JUSTICE NAVING CHAWLA
                                                           JUDGMENT

MANMOHAN, J (Oral):

C.M.No.44660/2021 Exemption allowed, subject to all just exceptions. Accordingly, the application stands disposed of. W.P.(C) 14160/2021

1. The prayers in the present petition are required to be allowed in terms of the decision dated 11th March, 2019 of this Court in WP(C) No.6094/2018 (Kalawati Thakur & Ors. vs. Union of India & Anr.) against which the respondent have decided not to file a Special Leave Petition.

2. Learned counsel who appears in the present matter for respondents states that all similarly placed officers shall be granted similar reliefs.

Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:15.12.2021 14:57:06

3. Accordingly, the present writ petition is allowed and a direction is issued to the respondents to promote the petitioners to the rank of Assistant Commandants and Deputy Commandants from the date their immediate juniors had been granted such promotion, as shown in the revised promotion list by the respondents, in compliance with the judgment dated 16th October, 2014 passed by the Supreme Court in CA Nos.9840-41/2014 (Union of India vs. Bilju A.T. & Ors.) with all consequential benefits. The necessary orders be issued within 12 weeks from today.

4. Needless to say, the petitioners will be granted relief by the respondents only if the petitioners are otherwise eligible.

5. Accordingly, the present writ petition stands disposed of in the aforesaid terms.

MANMOHAN, J

NAVIN CHAWLA, J DECEMBER 13, 2021 KA

Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:15.12.2021 14:57:06