Yogesh Kumar Saxena & Ors. vs Union Of India & Ors.
2022 Latest Caselaw 82 Del

                              $~18
                              *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                                         Date of Decision: 07.01.2022

                              +     W.P.(C) 266/2022 & CM APPL. 785/2022
                                    YOGESH KUMAR SAXENA & ORS.
                                                                                       ..... Petitioners
                                                         Through:      Mr.K.K. Sharma, Adv.

                                                         versus

                                    UNION OF INDIA & ORS.
                                                                                        ..... Respondents
                                                         Through:      Mr.Ruchir          Mishra       &
                                                                       Mr.Mukesh       Kumar Tiwari,
                                                                       Advs.

                                    CORAM:
                                    HON'BLE MR. JUSTICE MANMOHAN
                                    HON'BLE MR. JUSTICE NAVIN CHAWLA
                                     MANMOHAN, J. (Oral)

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

2. Learned counsel for the petitioners states that the matter in issue is covered by judgment of this Court in Mahendra Singh & Ors. Vs. UOI & Ors, WP(C) 9094/2019.

3. Learned counsel for the respondents appearing on advance notice states that the respondents will treat this writ petition itself as a representation made by each of the petitioners to the respondents for extending the benefit of the judgment passed by this Court on 4th February 2019 in WP(C) 7577 of 2016 (SI GD Vinod Kumar v. Union of India and Ors.).

Signature Not Verified

Digitally Signed By:JASWANT SINGH RAWAT W.P.(C) 266/2022 Signing Date:09.01.2022 22:41:41

4. The Court notes that the petitioners herein are identically situated as SI GD Vinod Kumar and there is no reason as to why the respondents should deny to these petitioners the same relief that has been granted by this Court to SI GD Vinod Kumar.

5. Accordingly, it is directed that the respondents will now treat the present writ petition as the Petitioners' representations and extend to them the same relief as granted by this Court in the case of SI GD Vinod Kumar (supra).

6. The respondents will pass the necessary orders not later than six weeks from today.

7. The petition is disposed of in view of the above.

MANMOHAN, J

NAVIN CHAWLA, J JANUARY 7, 2022/rv

Signature Not Verified

Digitally Signed By:JASWANT SINGH RAWAT W.P.(C) 266/2022 Signing Date:09.01.2022 22:41:41