Jagvir Singh vs Union Of India And Ors
2023 Latest Caselaw 176 Del

                                                      2023/DHC/000279



                          $~7
                          *       IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                  Date of decision: 13.01.2023
                          +       W.P.(C) 5148/2017
                                  JAGVIR SINGH                             ..... Petitioner
                                                    Through: Ms. Saahila Lamba, Advocate.
                                                    versus
                                  UNION OF INDIA AND ORS                   ..... Respondents
                                                    Through: Mr. Rampal Singh Tomar, Mr.
                                                             Virender Pratap Singh Charak,
                                                             Ms. Pinky Yadav and Mr.
                                                             Pushpender Singh Charak,
                                                             Advocates.
                                  CORAM:
                                  HON'BLE MR. JUSTICE SURESH KUMAR KAIT
                                  HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA

                                                      J U D G M E N T (oral)

1. The petitioner in this petition has made following prayer:

i) To direct the respondents to step-up the pay of petitioner at par with his batch mate in terms of the circular dated 04.02.2010 issued by railway board from the date their batch mates started drawing higher pay together with arrears of pay.

ii) To direct the respondents to pay the penal costs for compelling the petitioners to file the present petition and undertake unwarranted litigation.

2. The case of the petitioner is that the present case is covered by the

decision of a Co-ordinate Bench of this Court in W.P.(C) No. 6762/2016

titled as Srinivas & Ors. Vs. Union of India & Ors. decided on 04.08.2016.

3. Pursuant to the directions of this Court, the said judgment has been

placed on record. Vide Order dated 18.10.2022, counsel on behalf of the

Signature Not Verified Digitally Signed By:PRIYANKA ANEJA Signing Date:16.01.2023 15:38:03 2023/DHC/000279

respondent sought time to take instructions as to whether the case of the

petitioner is covered by the judgment mentioned above.

4. Learned counsel for the respondent on instructions submits that the

case of the petitioner is fully covered by the aforesaid judgment.

Accordingly, we hereby dispose of the present petition directing the

respondents to step-up the pay of petitioner at par with his batch mates in

terms of circular dated 04.02.2010 issued by Railway Board from the date

the batch mates started drawing higher pay together with arrears of pay. The

necessary orders shall be passed within four weeks from today.

5. In view of the above, petition is accordingly disposed of.

(SURESH KUMAR KAIT) JUDGE

(NEENA BANSAL KRISHNA) JUDGE

January 13, 2023/PA

Signature Not Verified Digitally Signed By:PRIYANKA ANEJA Signing Date:16.01.2023 15:38:03