$~12, 32, 33, 35 & 45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Decision: 04.01.2022
+ W.P.(C) 15191/2021 & CM APPL. 47852/2021
EX HC GD BABU LAL .... Petitioner
Through: Mr.O.P. Agarwal, Adv.
versus
UNION OF INDIA AND OTHERS ..... Respondents
Through: Mr.Harish Vaidyanathan
Shankar, CGSC with
Ms.S.Bushra Kazim, Mr.Karan
Chhibber, Advs.
Mr.Aroop Kurup, CGSC with
Ms.Nidhi Mittal & Mr.Ojaswa
Pathak, Advs. for R-1.
Mr.Anurag Ahluwalia, CGSC.
+ W.P.(C) 15216/2021 & CM APPL. 47905/2021
EX HC/GD PRITHVI SINGH .... Petitioner
Through: Mr.O.P. Agarwal, Adv.
versus
UNION OF INDIA AND OTHERS ..... Respondent
Through: Ms.Nidhi Raman, CGSC with
Mr.Zubin Singh, Adv. for R-1
to R-5.
Mr.Anurag Ahluwalia, CGSC.
+ W.P.(C) 15217/2021 & CM APPL. 47906/2021
EX HC GD KRIPAL SINGH RANA ..... Petitioner
Through: Mr.O.P. Agarwal, Adv.
versus
UNION OF INDIA AND OTHERS ..... Respondents
Through: Mr.Anurag Ahluwalia, CGSC
Signature Not Verified
Digitally Signed
By:KRISHNA BHOJ W.P.(C) 15191/2021 & connected matters Page 1 of 4
Signing Date:06.01.2022
21:03:42
+ W.P.(C) 15219/2021 & CM APPL. 47909/2021
EX. HC/GD JAG RAM ..... Petitioner
Through: Mr.O.P. Agarwal, Adv.
versus
UNION OF INDIA AND OTHERS ..... Respondents
Through: Mr.Anurag Ahluwalia, CGSC.
+ W.P.(C) 44/2022 & CM APPL. 79/2022
EX HC/GD LADHU SINGH RATHORE .... Petitioner
Through: Mr.O.P. Agarwal, Adv.
versus
UNION OF INDIA AND OTHERS ..... Respondents
Through: Mr.Anurag Ahluwalia, CGSC.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
MANMOHAN, J. (Oral)
1. The petitions have been heard by way of video conferencing.
2. Present petitions have been filed seeking a number of prayers. However, learned counsel for the petitioners prays that a similar order as passed by a Division Bench in W.P.(C) No.6437/2019 on 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. Learned counsel for the respondents accept notice. Learned counsel for the respondents state that in similar matters notices have been issued by the Supreme Court in the application for condonation of
Signature Not Verified Digitally Signed By:KRISHNA BHOJ W.P.(C) 15191/2021 & connected matters Page 2 of 4 Signing Date:06.01.2022 21:03:42 delay and Special Leave Petitions. They, however, candidly state 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 passed by a 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. He emphasises that SLP (Civil) No. 35888/2019, Union of India Vs. Sunil Kumar Tyagi has been dismissed by the Supreme Court vide order dated 15th November, 2019 and even a Review Petition against the said order has been dismissed on 27th July, 2021.
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 batch of 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.
Signature Not Verified Digitally Signed By:KRISHNA BHOJ W.P.(C) 15191/2021 & connected matters Page 3 of 4 Signing Date:06.01.2022 21:03:42 (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 representations 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 the present petition 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 batch of writ petitions along with pending applications stand disposed of.
MANMOHAN, J
NAVIN CHAWLA, J JANUARY 4, 2022/rv
Signature Not Verified Digitally Signed By:KRISHNA BHOJ W.P.(C) 15191/2021 & connected matters Page 4 of 4 Signing Date:06.01.2022 21:03:42
