Himmat Singh & Ors. vs Union Of India & Anr.
2023 Latest Caselaw 1178 Del

                                                Neutral Citation Number: 2023:DHC:3311-DB




                          $~13
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                                         Date of decision: 9th May, 2023

                          +      W.P.(C) 4726/2023
                                 HIMMAT SINGH & ORS.                                        .... Petitioners
                                                     Through:       Mr. Abhay Kumar Bhargava,
                                                                    Advocate
                                                     versus

                                 UNION OF INDIA & ANR.                                      ... Respondents
                                                     Through:       Mr. Gigi C. George, Senior Panel
                                                                    Counsel with Mr. Vedansh Anand,
                                                                    GP and Mr. Hemendra Singh, DC
                                                                    (Law), BSF

                                 CORAM:
                                 HON'BLE MR. JUSTICE SURESH KUMAR KAIT
                                 HON'BLE MR. JUSTICE TUSHAR RAO GEDELA

                                                     J U D G M E N T (oral)

1. Vide the present petition, petitioners are seeking directions to the respondent DG, BSF to grant them the benefits of the MACP scheme reckoning from the date they reported to BRT as the law laid down by this Court in Review Petition No.222 of 2019 filed in W.P. (C) 7011/2015 decided on 11.10.2019 in a time-bound manner; directions to the respondent DG, BSF to grant arrears and other benefits to the petitioners with the interest of 12% as per the settled law.

2. Learned counsel for petitioners submits that the issues(s) raised in the present petition has been fully covered by the judgment rendered by this

Signature Not Verified

Digitally Signed By:ALKA BOBAL Signing Date:12.05.2023 18:50 Neutral Citation Number: 2023:DHC:3311-DB

Court in Review Petition No.222 of 2019 filed in W.P. (C) 7011/2015 decided on 11.10.2019.

3. In view of above, we hereby dispose of the present petition by directing the respondents to treat the present petition as representation filed on behalf of petitioners and decide the same in view of above-mentioned judgment passed by this Court within 8 weeks. The decision so taken shall be communicated to the petitioners within one week thereafter with a reasoned order.

4. With the aforesaid directions, the present petition is disposed of.

5. Needless to say, if the petitioners feel aggrieved by the decision of the respondents on their representation, they may approach the appropriate forum.

(SURESH KUMAR KAIT) JUDGE

(TUSHAR RAO GEDELA) JUDGE MAY 9, 2023/RK

Signature Not Verified

Digitally Signed By:ALKA BOBAL Signing Date:12.05.2023 18:50