Bhagwan Singh vs Union Of India And Ors.
2023 Latest Caselaw 1315 Del

                          Neutral Citation Number 2023:DHC:5060-DB

                          $~30

                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                                       Judgment delivered on: 20th July, 2023


                          +         W.P.(C) 1346/2018

                                    BHAGWAN SINGH                                     ..... Petitioner

                                                         versus

                                    UNION OF INDIA AND ORS.                           ..... Respondents

                          Advocates who appeared in this case:
                          For the Petitioner:      Mr. Ankur Chibber, Advocate.


                          For the Respondent: Mr. Vijay Joshi with Mr.Hemender
                                              Singh, Advocates.

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

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner impugns the decision of the respondent in denying the benefit of 2nd ACP scheme to the petitioner on completion of 24 years of service. The contention of the respondents in the counter affidavit is that the petitioner is not entitled to the said benefit as he was awarded two punishments in the year 1998-99.

2. Learned counsel for the petitioner submits that as per his instructions, petitioner was not aware of the said punishments. He

Signature Not Verified Digitally Signed By:SONIA THAPLIYAL Signing Date:21.07.2023 18:53:02 Neutral Citation Number 2023:DHC:5060-DB

fairly concedes that so long as the petitioner does not impugn the orders of punishments, he would be disentitled to grant of the 2nd ACP benefit.

3. In view of the fact that the petitioner was awarded the punishments in the year 1998-99 and petitioner has, till date, not impugned the same, the action of the respondent in denying the 2 nd ACP benefit to the petitioner cannot be faulted.

4. Accordingly, we find no merit in the petition. The petition is, consequently, dismissed. It of course, would be without prejudice to the rights of the petitioner to impugn the punishment orders in case he was not aware of the same in accordance with law.

SANJEEV SACHDEVA, J

MANOJ JAIN, J JULY 20, 2023 st

Signature Not Verified Digitally Signed By:SONIA THAPLIYAL Signing Date:21.07.2023 18:53:02