Yogpal Singh And Ors vs The Union Of India & Ors.
2023 Latest Caselaw 3391 Del

                          $~57
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                                 Judgment delivered on: 10.08.2023
                          +        W.P.(C) 10582/2023

                          YOGPAL SINGH AND ORS                                   ..... Petitioners
                                             versus
                          THE UNION OF INDIA & ORS.                              ..... Respondents

                          Advocates who appeared in this case:

                          For the Petitioners:        Mod. Usman Siddiqui, Ms. Aisha Siddiqui, Mr.
                                                      B.S. Randhawa, Ms. Sakeena Quidwai and Mr.
                                                      Asim Mohd, Advocates

                          For the Respondents:        Mr. J.K. Tripathi, Senior Panel Counsel with Mr.
                                                      Abhishek, Advocate for UOI

                          CORAM:-
                          HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                          HON'BLE MR. JUSTICE MANOJ JAIN

                                                 JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

CM APPL. 41129/2023 (exemption) Allowed, subject to all just exceptions. W.P.(C) 10582/2023

1. Petitioner seeks quashing of OM dated 19.05.2009 of the Modified Assured Career Progression Scheme and also seeks grant of the ACP and MACP benefits.

Signature Not Verified Digitally Signed

Signing Date:14.08.2023 14:23:16

2. Issue notice. Notice is accepted by learned counsel appearing for the respondent who submits that in similar circumstances there were petitions filed by other individuals, inter-alia, W.P. (C) No. 461/2023 titled as 'Gorakhnath Singh & Anr. Vs. Union of India & Anr.', wherein this Court had directed that petition be treated as a representation. He submits that the representations are under consideration of the competent authority. He submits that some representations have been disposed of and some are still pending consideration before the competent authority.

3. In view of the above, this petition is disposed of directing the respondent to treat the petition as a representation and decide the same within a period of 8 weeks from today. The decision be communicated to the petitioner. In case, the petitioner is aggrieved by the decision, he shall have all rights to impugn the same in accordance with the law.

4. The petition is disposed of in the above terms.

SANJEEV SACHDEVA, J

MANOJ JAIN, J AUGUST 10, 2023 'rs'

Signature Not Verified Digitally Signed

Signing Date:14.08.2023 14:23:16