Ex Ct Gd Ramesh Chandra vs Union Of India And Others
2021 Latest Caselaw 712 Del

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*        IN THE HIGH COURT OF DELHI AT NEW DELHI

+        W.P. (C) 2534/2021
         JAGAT RAM & ORS.                                         .....Petitioners
                          Through:             Mr. Asish Nischal, Advocate.
                                 Versus
         UNION OF INDIA & ORS.                                   .....Respondents
                       Through:                Mr. Nawal Kishor Jha, Advocate and
                                               Mr. Suraj Kumar, GP.

+        W.P. (C) 2535/2021, CM APPL. 7471/2021
         EX CT GD RAMESH CHANDRA                     .....Petitioner
                          Through: Mr. O.P. Agarwal, Advocate.
                                 Versus
         UNION OF INDIA AND ORS                   .....Respondents
                       Through: Mr. Anil Kaushik, CGSC with Mr.
                                Nitish Kumar Singh, GP for UOI

%                                              Date of Decision: 1st March, 2021

CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE ASHA MENON


                                     JUDGMENT

MANMOHAN, J: (Oral)

1. The petitions have been heard by way of video conferencing.

2. Both these petitions have been filed seeking a number of prayers. However, learned counsel for the petitioner prays that a similar order as passed by a Division Bench in W.P.(C) No.6437/2019 dated 30th May,

2019 be passed in the present writ petitions. He clarifies that neither the judgment and order dated 30th May, 2019 in W.P.(C) No.6437/2019 nor the judgments referred to in the said order have been challenged before the Supreme Court by the respondents.

3. Issue notice.

4. Mr. Nawal Kishor Jha, Advocate accepts notice on behalf of respondents. Learned counsel for the respondents states that in similar matters, notices have been issued by the Supreme Court in the condonation of delay and special leave petitions. He, however, candidly states that there is no stay in the said special leave petitions.

5. It is pertinent to mention that the petitioners have preferred the present writ petitions to primarily seek a mandamus to the respondents to grant the benefit of the second financial upgradation under the MACP Scheme in the Pay Band of Rs.9300-34800 with Grade Pay of Rs.4200 w.e.f. 01st January, 2006 and wherever 20 years have been completed, till the date the petitioners voluntarily retired on 30th June, 2006 or the dates mentioned in the prayer clause along with consequential benefits including arrears. The petitioners' claim is based upon the decision of the Supreme Court in the case of Union of India and Ors. Vs. Balbir Singh Turn & Anr., Civil Appeal Diary No.3744/2016 along with other cases decided on 08th December, 2017. The petitioners also place reliance on the decision of the Division Bench of this Court in Sunil Kumar Tyagi vs. Union of India & Anr., W.P. (C) No.3549/2018 decided on 01st May, 2019.

6. As admittedly there is no interim order passed by the Supreme Court in any of the special leave petitions filed by the Union of India in similar matters, we dispose of the present writ petitions in similar terms as passed

in W.P.(C) No.6437/2019 i.e. a direction to the respondents to consider the petitioners' claim in the light of the judgments in Union of India and Ors. Vs. Balbir Singh Turn & Anr. (supra) and Sunil Kumar Tyagi vs. Union of India & Anr (supra)as well as Union of India & Ors. vs. M.V. Mohanan Nair, (2020) 5 SCC 421 and to dispose of the representation of the petitioners positively within twelve weeks from today. It is clarified that in the event the Supreme Court varies or set asides the order passed by the Division Bench in Sunil Kumar Tyagi vs. Union of India & Anr (supra) and/or any other similar matter, then the present order shall abide by the order(s) of the Apex Court.

7. With the aforesaid direction, the present writ petitions along with pending application stand disposed of.

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

MANMOHAN, J

ASHA MENON, J MARCH 01, 2021 ck