Delhi High Court
Nagendra Singh vs Union Of India And Ors on 31 January, 2024
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: January 31, 2024
+ W.P.(C) 1028/2024
(1) NAGENDRA SINGH
..... Petitioner
Through: Mr. Ankur Chhibber and
Mr. Nikunj Arora, Advs.
versus
UNION OF INDIA AND ORS
..... Respondents
Through: Mr. Amit Gupta, Sr. PC with
Ms. Prerna Dhall, GP for UOI with
Rajesh Kumar Singh,
2IC Legal (CRPF)
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MR. JUSTICE SAURABH BANERJEE
V. KAMESWAR RAO, J. (ORAL)
1. This petition has been filed by the petitioner with the following
prayers:
"In view of the above, it is therefore most respectfully
prayed that this Hon'ble Court may be pleased to:
i) Issue a writ of certiorari for quashing the orders dated
07.03.2019 and 27.10.2023 whereby, the Petitioner's
Representations dated 11.02.2019 and 06.10.2023 seeking
grant of notional increment for the period 01.07.2008 to
30.06.2009 had been rejected by the respondents,
respectively;
(ii) Issue a writ of mandamus directing the respondents to
grant one notional increment to the petitioner for the period
from 01.07.2008 to 30.6.2009 and to refix the initial pension
of the Petitioner by adding one notional increment and
By:JYOTIRMOY GHOSH W.P.(C) 1028/2024 Page 1
subsequently to re-fix the pension of the Petitioner after the
7th Central Pay Commission and pay the arrears to the
petitioner within a specified period along with simple
interest @ 6% per annum and',
(iii) to grant the Petitioner the same relief as has been
granted by the Madras High Court judgment dated
15.09.2017 passed in W.P. No.15732/2017 affirmed by the
Hon'ble Apex Court vide its judgment dated 23.07.2018 in
SLP (C) diary No. 22283 of 2018, the order dated
13.01.2020 passed by this Hon'ble Court in W.P.(C)
5539/2019 which has been affirmed by the Hon'ble Apex
Court vide order dated 11.07.2023 in SLP (C) 10107/2020;
judgment dated 11.04.2023 passed by the Hon'ble Apex
court in CA No. 2471 of 2023 and the judgment dated
31.05.2023 passed by this Hon'ble court in W.P.(C)
No.1731/2020.
(iv) Pass any such orders as the Han'ble Court may deem fit
in the light of above mentioned facts and circumstances of
the case."
2. In effect, the petitioner is seeking benefit of notional increment
w.e.f. July 1, 2009.
3. Mr. Ankur Chhibber, learned counsel for the petitioner submits
that this issue has attained finality in terms of the judgment of the
Supreme Court in the case of Director (Admn. and HR) KPTCL and
Others v. C.P. Mundinamani and Others, (2023) SCC OnLine SC
4. He also submits that even this Court has followed the aforesaid
judgment of the Supreme Court in the case of Madan Mohan Dhyani
and Ors. v. Union of India and Ors., W.P.(C) 1731/2020, decided on
May 31, 2023. According to him, despite this Court in Madan Mohan
Dhyani and Ors. (supra) clearly directing that the respondents shall
By:JYOTIRMOY GHOSH W.P.(C) 1028/2024 Page 2
pass necessary orders not only in respect of the petitioners therein i.e.,
Madan Mohan Dhyani and Ors., but also in respect of all similarly
situated persons, the respondents have rejected the representation of the
petitioner on October 27, 2023 by stating that the judgment in Madan
Mohan Dhyani and Ors. (supra) shall be applicable to the petitioners
therein only. This according to Mr. Chhibber is contemptuous.
5. Having considered the fact that the Supreme Court and this
Court have decided the issue, we are of the view the respondents could
not have denied the benefit of the Judgment of the Supreme Court in the
case of Director (Admn. and HR) KPTCL and Ors. (supra) and
Madan Mohan Dhyani and Ors. (supra), on the ground that the
Judgment of this Court is applicable to the petitioners therein, more so
when the benefit was directed to be given to other similarly placed
persons. We accordingly allow the writ petition.
6. The petitioner shall be entitled to the benefit of one notional
increment w.e.f. July 1, 2009. The respondents are directed to re-fix the
pension of the petitioner by adding one notional increment and
subsequently re-fix the pension in terms of 7th CPC and pay arrears
thereof within eight weeks from today as an outer limit.
V. KAMESWAR RAO, J
SAURABH BANERJEE, J
JANUARY 31, 2024/aky
By:JYOTIRMOY GHOSH W.P.(C) 1028/2024 Page 3
