Deepak Dhankar vs Union Of India And Ors
2025 Latest Caselaw 1285 Del

Delhi High Court

Deepak Dhankar vs Union Of India And Ors on 5 August, 2025

Author: C. Hari Shankar

Bench: C. Hari Shankar

                  $~83
                  *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +         W.P.(C) 11653/2025 and CM APPL. 47664/2025 and
                            47665/2025

                            DEEPAK DHANKAR                                       .....Petitioner
                                                Through: Mr. Anuj Kumar Sharma, Mr.
                                                Shankar Chabra and Ms. Akriti Jain,
                                                Advocates

                                                versus

                            UNION OF INDIA AND ORS                .....Respondents
                                          Through: Mr. Piyush Beriwal Ms.
                                          Jyotsana Vyas and Ms. Ruchita Srivastava
                                          Adv. for R1 to 3

                            CORAM:
                            HON'BLE MR. JUSTICE C. HARI SHANKAR
                            HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
                                          JUDGMENT (ORAL)

% 05.08.2025

C. HARI SHANKAR, J.

1. Mr. Anuj Kumar Sharma, learned counsel for the petitioner, is agreeable to the disposal of this writ petition with a direction to the respondent to take a decision on the petitioner's appeal dated 23 February 2025 against the rejection of his claim for disability pension.

2. Accordingly, this writ petition is disposed of, with a direction to the respondents to dispose of the aforesaid appeal of the petitioner within four weeks by passing a reasoned and speaking order. The decision as and when taken would be communicated forthwith to the petitioner.

W.P.(C) 11653/2025

KUMAR Signing Date:06.08.2025 17:22:19

3. Needless to say, the rights of the petitioner to challenge the decision, if it is adverse to him, would remain reserved.

4. The petition is disposed of, in the aforesaid terms.

C. HARI SHANKAR, J.

OM PRAKASH SHUKLA, J.

AUGUST 5, 2025/yg

W.P.(C) 11653/2025

KUMAR Signing Date:06.08.2025 17:22:19