Delhi High Court
Lalit Mohan Kabdwal vs Union Of India Through Its Secretary & ... on 8 January, 2024
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: January 08, 2024
+ W.P.(C) 172/2024
KESHAV DUTT UPRETI ..... Petitioner
Through: Mr. Mahesh Srivastava, Advocate
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Ms. Bharathi Raju, SPC with Ms.
Archana Kumari (GP) for UOI
+ W.P.(C) 175/2024
MOHAN SINGH BISHT ..... Petitioner
Through: Mr. Mahesh Srivastava, Advocate
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Abhishek Saket, (SPGC) with
Mr. Anirudh Shukla, GP.
+ W.P.(C) 178/2024
LALIT MOHAN KABDWAL ..... Petitioner
Through: Mr. Mahesh Srivastava, Advocate
versus
UNION OF INDIA THROUGH ITS SECRETARY & ORS.
..... Respondents
Signature Not Verified
Digitally Signed W.P.(C) 172/2024 & connected matters Page 1 of 4
By:BABLOO SHAH
Signing Date:09.01.2024
19:00:29
Through: Mr.Ankur Yadav, SPC with Mr.
Rishesh Mani Tripathi (GP),
Advocate for UOI
+ W.P.(C) 188/2024
BHAGAT RAM BHARDWAJ ..... Petitioner
Through: Mr. Mahesh Srivastava, Advocate
versus
UNION OF INDIA THROUGH ITS SECRETARY & ORS.
..... Respondents
Through: Mr. Avnish Singh, SPC with Mr.
Kapil Dev Yadav, GP, Mr. Vishal
Kumar Yadav and Ms. Kanchan
Kumari, Advocates for R-1 to 3
+ W.P.(C) 217/2024
HARABINDA DEKA ..... Petitioner
Through: Mr. Mahesh Srivastava, Advocate
versus
UNION OF INDIA THROUGH ITS SECRETARY & ORS.
..... Respondents
Through: Mr. Hemant Kumar Yadav, SPC with
Mr. Akash Meena, GP for UOI
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MR. JUSTICE SAURABH BANERJEE
JUDGMENT
V. KAMESWAR RAO, J. (ORAL)
CM APPL. 824/2024 in W.P.(C) 172/2024
CM APPL. 828/2024 in W.P.(C) 175/2024
CM APPL. 831/2024 in W.P.(C) 178/2024
CM APPL. 859/2024 in W.P.(C) 188/2024
& CM APPL. 1008/2024 in W.P.(C) 217/2024
Allowed, subject to just exceptions.
The applications are disposed of.
W.Ps.(C) 172/2024, 175/2024, 178/2024, 188/2024 & 217/2024
1. As identical reliefs have been prayed for in these petitions in as much
as the respondents should extend the benefit of the judgment of the Supreme
Court in the case of Director (Admn. And HR) KPTCL & Ors. versus C.P.
Mundinamani & Ors. in Civil Appeal No. 2471/2023 decided on
11.04.2023, the same are decided by this common order.
2. Mr. Mahesh Shrivastava reiterates the prayers as sought in the writ
petitions.
3. Senior Panel Counsel appear for the respondents state that each case
is needed to be looked/confirmed on facts to ensure that the said case is
covered by the judgment of the Supreme Court.
4. Noting the said submission(s) made, we dispose of all these petitions
with a direction to the respondents to consider the writ petitions as
representations on behalf of the petitioners in terms of the judgement of the
Supreme Court referred to above and dispose of the same within a period of
six weeks.
5. If the petitioners are entitled to the benefits as per the judgment of the
Supreme Court, the same shall be released to them within a period of six
weeks thereafter.
6. In the eventuality, the respondents are of the view that a petitioner(s)
is not entitled to the benefits as sought, reasons thereof, shall be
communicated to the said petitioner(s) in writing, and the said petitioner(s)
shall be at liberty to seek such remedy as available in accordance of law.
7. The petitions stand disposed of.
8. A copy of this order be placed in all the petitions.
V. KAMESWAR RAO, J
SAURABH BANERJEE, J
JANUARY 8, 2024/So
