Shri Chand vs Union Of India & Anr.
2022 Latest Caselaw 786 Del

$~29
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                              Date of decision: 16.03.2022
+      W.P.(C) 4479/2022
       SHRI CHAND                                          ..... Petitioner
                          Through:       Mr. Setu Niket, Advocate.
                          Versus
       UNION OF INDIA & ANR.                        ..... Respondents
                     Through:            Ms. Abha Malhotra, Sr. CGC for
                                         Respondent nos.1 & 2.
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT
       HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN

                          J U D G M E N T (oral)

CM APPL.13356/2022

1. Allowed, subject to just exceptions.

2. Application stands disposed of.

W.P.(C) 4479/2022

3. Present petition has been preferred under Article 226 of the

Constitution of India seeking directions to respondent no.2 to grant

compassionate allowance at 2/3rd of pension and gratuity on last drawn pay

of the petitioner with effect from 18.12.2008. Further seeks direction to pay

the admissible terminal dues and arrears with interest @ 18% p.a. from

18.12.2008 till date of actual payment on compassionate allowance and

admissible terminal dues.

4. The case of the petitioner is that he made representation dated

18.01.2022 to the respondent, however, till date, said representation has not

been decided.

5. Learned counsel for the respondents submits that representation dated

18.01.2022 shall be decided within eight weeks, if not already decided.

6. Accordingly, we hereby direct the respondents to decide the

representation dated 18.01.2022 of the petitioner, if not already decided,

within eight weeks and decision to be taken shall be communicated to the

counsel for the petitioner within one week thereafter.

7. Needless to state that if the petitioner is still aggrieved, he may

challenge the same before the appropriate forum.

8. In view of above, petition is disposed of.

(SURESH KUMAR KAIT) JUDGE

(SUDHIR KUMAR JAIN) JUDGE MARCH 16, 2022/ab