Vijay Kumar vs Union Of India & Ors.
2022 Latest Caselaw 382 Del

                              $~54
                              *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                              +      W.P.(C) 2269/2022 & CM APPL.6525/2022
                                     VIJAY KUMAR                                       ..... Petitioner
                                                        Through      Mr. Ashok Mohapatra, Advocate.

                                                        versus

                                     UNION OF INDIA & ORS.                             ..... Respondents
                                                   Through           Ms. Arti Bansal, Advocate.

                              %                                    Date of Decision: 07th February, 2022

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

MANMOHAN, J: (Oral)

1. The hearing has been conducted through video conferencing.

2. Present writ petition has been filed seeking directions to the Respondents to release the increment which was due to the Petitioner from the Year 2005 after the punishment of stoppage of one increment for the period of three years was over.

3. Learned counsel for the Petitioner states that the Petitioner, who is in CRPF, while posted as CT (GD) at Berpather Tea Estate (Assam) in March, 1999 allegedly committed disobedience of orders and other misconduct.

4. He states that the Petitioner was suspended and dismissed from the service. However, subsequently in appeal the punishment was reduced to minor punishment of stoppage of one increment for three years and the

Signature Not Verified Digitally Signed By:JASWANT

Signing Date:10.02.2022 11:36:29 Petitioner was reinstated in his previous post vide order dated 2nd August, 2001.

5. He states that subsequently, after one increment was stopped in compliance with the punishment, the Petitioner reminded the Respondents to release his increment due from 2005, however, the same has still not been paid.

6. He states that due to the non-grant of increments, the Petitioner has been adversely affected financially and the multiple representations preferred by the Petitioner seeking release of his increments have been in vain.

7. Issue notice. Ms. Bansal, Advocate prays for some time to obtain instructions.

8. However, keeping in view the limited relief sought, the present writ petition is disposed of by directing the Petitioner to make a comprehensive representation to Respondent No.2 i.e., The Commandant, 27 Bn. Central Reserve Police Force, Bawana, Delhi, within two weeks. In the event, such a representation is made within the stipulated time, the same shall be decided by Respondent No.2 by way of a reasoned order and in accordance with law within a further period of four weeks.

9. With the aforesaid direction, the present writ petition along with pending application stands disposed of.

MANMOHAN, J

NAVIN CHAWLA, J FEBRUARY 07, 2022 AS

Signature Not Verified Digitally Signed By:JASWANT

Signing Date:10.02.2022 11:36:29