Delhi High Court
S. Arumugam vs Union Of India And Ors. on 7 July, 2023
Neutral Citation Number 2023:DHC:4579-DB
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Judgment delivered on: 07.07.2023
+ W.P.(C) 8981/2023
S. ARUMUGAM ..... Petitioner
versus
UNION OF INDIA AND ORS. ..... Respondents
Advocates who appeared in this case:
For the Petitioner: Ms. Saahila Lamba, Advocate.
For the Respondents: Mr. Vineet Dhanda, CGSC for UOI with
Mr. Vinay Yadav, Ms. Gurleen Kaur, Advocates
and Mr. Hemendra for BSF.
CORAM:-
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE MANOJ JAIN
JUDGMENT
SANJEEV SACHDEVA, J. (ORAL)
1. Petitioner seeks a direction to respondents to reckon the date of
assumption of charge by the petitioner to the post of Assistant Sub -
Inspector (Ministerial) with effect from 14.06.1999, i.e, the date of
promotion of the petitioner to the post of Assistant Sub-Inspector
(Ministerial) and further seeks grant of one increment as on
01.01.2006 and next increment as on 01.07.2006 in terms of Office
Signature Not Verified
Digitally Signed
Signing Date:07.07.2023
18:01:17
Neutral Citation Number 2023:DHC:4579-DB
Memorandum dated 19.03.2012 and other consequential benefits.
2. Learned counsel for the petitioner submits that the case of the
petitioner is squarely covered by a decision of a coordinate Bench of
this Court dated 01.04.2019 in WP(C) 4448/2016 titled Vijayan V.V.
vs. Union of India & Ors. and other connect matters.
3. Issue notice. Notice is accepted by learned counsel appearing
for respondents.
4. Learned counsel for the respondents submits that without
admitting any of the contentions of the petitioner and without
prejudice to their rights and contentions, since petitioner has given
representations dated 31.05.2020 and 27.01.2023, which are under
active consideration of the competent authority, this petition be
disposed of on the assurance that the representations would be decided
within a period of 8 weeks from today by way of a speaking order and
in case relief is admissible to the petitioner, the same shall be granted
forthwith.
5. In view of the above assurance, the petition is disposed of
directing the respondents to decide the above referred representations
of the petitioner in accordance with law.
6. It is clarified that this Court has neither considered nor
commented upon the merits of the contentions of either parties. All
rights and contentions of the parties are reserved.
7. Petitioner would also be at liberty to initiate fresh proceedings
Signature Not Verified
Digitally Signed
Signing Date:07.07.2023
18:01:17
Neutral Citation Number 2023:DHC:4579-DB
in case the petitioner is aggrieved by the decision on disposal of his
representation.
8. Order Dasti under the signatures of the Court Master.
SANJEEV SACHDEVA, J
MANOJ JAIN, J
JULY 7, 2023
st
Signature Not Verified
Digitally Signed
Signing Date:07.07.2023
18:01:17
