Vinod Bhushan Sharma vs Union Of India & Anr.
2023 Latest Caselaw 3947 Del

                          $~2 & 3
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                                              Judgment delivered on: 27.09.2023
                          +                             W.P.(C) 5730/2020
                          VINOD BHUSHAN SHARMA                                                       ..... Petitioner

                                                                 Versus

                          UNION OF INDIA AND ANR.                                                ..... Respondents

                                                             AND
                          +                             W.P.(C) 6590/2020

                          ISHAQUE SHARIF                                                             ..... Petitioner

                                                                 Versus

                          UNION OF INDIA AND ANR.                                                ..... Respondents

                          Advocates who appeared in this case:


                          For the Petitioner:                    Mr. Pramod Kumar Tiwari, Advocate.
                          For the Respondents:                   Mr. T.P. Singh, Central Government Standing Counsel
                                                                 for UOI.
                                                                 Mr. Thakur Prasad Singh, CGSC with Mr. Ankit
                                                                 Pandey, AC/CISF.
                                                                 Mr. Siddharth Khatana, Senior Panel Counsel.

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

                                                        JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

Signature Not Verified Digitally Signed

Signing Date:04.10.2023 10:55:57 CM. APPL. 42239/2023 in W.P. (C) 5730/2020 CM. APPL. 42233/2023 in W.P. (C) 6590/2020

1. By these applications, petitioners seek listing of their writ petitions, which were adjourned sine die by order dated 07.12.2022.

2. For the reasons stated in the applications, the same are allowed. The petitions are taken up for consideration today.

W.P. (C) 5730/2020 W.P. (C) 6590/2020

3. These petitions were adjourned sine die by order dated 07.12.2022 to await the outcome of Special Leave Petition, which was pending before the Supreme Court. Subsequently, by judgment in Director (Admn. And HR) KPTCL & Ors. Vs. C.P. Mundinamani and Ors., 2023 SCC OnLine SC 401, which was then followed in SLP (Civil) 2646/2020 and other connected petitions on 11.07.2023, the Supreme Court has directed that the respondents have to grant one annual increment which the petitioners earn on the last day of their service for rendering their service in the preceding one year from the date of retirement with good behaviour and efficiency.

4. It is an admitted position that the case of the petitioners herein is squarely covered by the judgment of the Supreme Court in Director (Admn. And HR) KPTCL (supra).

Signature Not Verified Digitally Signed

Signing Date:04.10.2023 10:55:57

5. These petitions are disposed, directing the respondents to grant an increment and re-fix their monthly pension/pensionary benefits considering the service rendered by each of the petitioners in the preceding one year as has been held by the Supreme Court in Director (Admn. And HR) KPTCL (supra). Arrears be computed and disbursed to the petitioners, preferably within a period of six weeks from today.

SANJEEV SACHDEVA, J

MANOJ JAIN, J SEPTEMBER 27, 2023 NA

Signature Not Verified Digitally Signed

Signing Date:04.10.2023 10:55:57