Hanwant Singh And Anr. vs Union Of India And Ors.
2023 Latest Caselaw 1267 Del

                                                Neutral Citation Number: 2023:DHC: 3433-DB




                          $~15
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                                                 Date of decision: 15.05.2023

                          +      W.P.(C) 11018/2022
                                 HANWANT SINGH AND ANR.                                      ..... Petitioners
                                                     Through:        Mr. Abhay Kumar Bhargava, Adv.

                                                     versus

                                 UNION OF INDIA AND ORS.                                     ..... Respondents
                                                     Through:        Ms. Reema Khurana, SPA with
                                                                     Vikash Kumar, Adv.
                                                                     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. Present petition has been filed seeking directions to the respondents to extend the benefits of Old Pension Scheme under CCS (Pension) Rules, 1972 to the petitioners in view of the law laid down by this Court in a catena of cases and also in terms of the parity with the other similarly placed individual availing the benefits of the Old Pension Scheme.

2. Recently, the Central Government has issued office memorandum dated 03.03.2023 and in view of paras 4 & 7 of the said OM, issue of the petitioners has already been decided.

3. In addition to above, this Court has already decided the larger issue in

Signature Not Verified

Digitally Signed By:ROHIT KUMAR Signing Date:18.05.2023 14:41 Neutral Citation Number: 2023:DHC: 3433-DB

the case of "Pawan Kumar & Ors. vs. Union of India & Ors." on 11.01.2023 in W.P.(C) 12712/2021 and batch matters which is applicable to the petitioners being similarly situated and are also entitled for the benefit of the said judgment.

4. Accordingly, present petition is disposed of.

(SURESH KUMAR KAIT) JUDGE

(TUSHAR RAO GEDELA) JUDGE

MAY 15, 2023/ab

Signature Not Verified

Digitally Signed By:ROHIT KUMAR Signing Date:18.05.2023 14:41