Delhi High Court
Dhruba Narayan Brahma vs Union Of India And Ors on 24 September, 2021
$~39
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Decision: 24.09.2021
+ W.P.(C) 10736/2021 & C.M.No.33152/2021
DHRUBA NARAYAN BRAHMA ..... Petitioner
Through: Mr.Banvendra Singh Gandhar,
Advocate.
versus
UNION OF INDIA AND ORS ..... Respondents
Through: Mr.Jivesh Kumar Tiwari,
Advocate for UOI.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
MANMOHAN, J. (Oral)
1. Learned counsel for the petitioner states that the petitioner in
this petition claims 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 petitioner, on enquiry, states that the
requisite No Objection Certificates (NOCs) had been given.
3. Learned counsel for the respondents fairly states that subject to
right to verification and right of appeal to the Supreme Court against
the judgment in Brijlal Kumar (supra) being saved, the petition be
disposed of.
Signature Not Verified
Digitally Signed By:JASWANT
SINGH RAWAT
Signing Date:27.09.2021
11:32:12 W.P.(C) 10736/2021
4. Accordingly, the present petition along with pending
application is disposed of directing the respondents-Indian Air Force
that within twelve weeks herefrom, if they find the petitioner to be
similarly placed as the petitioners in Govind Kumar Srivastava
(supra) and Brijlal Kumar (supra) and other connected petitions to
grant him 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 of
payment and in future to continue to pay pro rata pension to the
petitioner. However, if on verification it is found that the petitioner,
for any reason, is 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 being in
personam, the respondents, within the said twelve weeks, shall
communicate to the petitioner, not so found entitled, the reasons in
writing thereof and in which event, the petitioner 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 petitioner 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.
MANMOHAN, J
NAVIN CHAWLA, J
SEPTEMBER 24, 2021
KA
Signature Not Verified
Digitally Signed By:JASWANT
SINGH RAWAT
Signing Date:27.09.2021
11:32:12 W.P.(C) 10736/2021
