Ex Hc Gd Tej Singh vs Union Of India And Others
2022 Latest Caselaw 205 Del

                              $~46
                              *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                              +      W.P.(C) 1198/2022
                                     EX HC GD TEJ SINGH                                     ..... Petitioner
                                                        Through      Mr.Om Prakash Agarwal, Advocate.

                                                        versus

                                     UNION OF INDIA AND OTHERS                ..... Respondents
                                                   Through Mr. Satya Ranjan Swain, Central
                                                           Government Senior Panel Counsel
                                                           with Mr.Kautilya Birat and Mr.
                                                           Pratyasish Mohanty, Advocates.

                              %                                      Date of Decision: 20th January, 2022

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

                                                           JUDGMENT

MANMOHAN, J (ORAL) C.M.No.3520/2022 Exemption allowed, subject to all just exceptions. Accordingly, the application stands disposed of. W.P.(C) No.1198/2022

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

2. Present writ petition has been filed seeking directions to the Respondents for granting the benefit of second Financial u p-gradation on completion of 24 years of service under the ACP Scheme in the Pay Scale of Rs.5500-175-9000 from 9th August, 1999 to 30th September, 1999, t ill t he

Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:22.01.2022

date, the petitioner had retired voluntarily from BSF and other consequential benefits including arrears of payment as per O.M. dated 09th Au gu st, 1999. Petitioner also seeks directions to the Respondents to fix the pay of the Petitioner which has been revised now as per hierarchy aft er gran ting t he financial up-gradation under ACP Schemes from the due date of 09th August, 1999.

3. Learned counsel for the Petitioner states that the Petitioner's representation dated 07th December, 2021 is still pending with regard t o t he aforesaid prayers before the authorities.

4. Issue notice. Mr. Satya Ranjan Swain, Advocate accepts n otice on behalf of the Respondents.

5. Keeping in view the averments in the present writ petition, this Court disposes of the writ petition with a direction to the Respondents t o decide the Petitioner's representation dated 07 th December, 2021 by way of a reasoned order, in accordance with law, within eight weeks. This Court clarifies that it has not commented on t he m erit of t h e con troversy. Th e rights and contentions of all the parties are left open.

MANMOHAN, J

NAVIN CHAWLA, J JANUARY 20, 2022 KA

Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:22.01.2022