Bhim Singh Kothari & Ors vs Union Of India & Ors
2025 Latest Caselaw 6066 Del

Delhi High Court

Bhim Singh Kothari & Ors vs Union Of India & Ors on 9 December, 2025

Author: C. Hari Shankar

Bench: C. Hari Shankar

                  $~74
                  *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +         W.P.(C) 18671/2025 & CM APPL. 77599/2025
                            BHIM SINGH KOTHARI & ORS.          .....Petitioners
                                         Through: Mr Himanshu Gautam, Adv.

                                                versus

                            UNION OF INDIA & ORS.                 .....Respondents
                                          Through: Mr Dhananjai Rana, CGSC
                                          with Mr. Sanjay Pal, GP
                            CORAM:
                            HON'BLE MR. JUSTICE C. HARI SHANKAR
                            HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
                                               JUDGMENT (ORAL)

                  %                               09.12.2025

                  C. HARI SHANKAR, J.

1. The petitioners who are employed as Commandants in the Indian Coast Guard and who are scheduled to retire at the age of 57, have moved this writ petition praying that their age of retirement be extended to 60.

2. An identical issue has come up before this Court in Cheeli J Ratnam v. Union of India1 and a batch of similar matters which have been decided by us by judgment dated 24 November 2025, in which we have held that all personnel in the Coast Guard are entitled to retire at 60.

3. Mr Dhananjai Rana, learned CGSC for the respondents,

1 2025 SCC OnLine Del 8573

acknowledges the fact that the case is covered by our decision in Cheeli J Ratnam.

4. Accordingly, it is declared that the petitioners would be entitled to retire at the age of 60.

5. The writ petition stands allowed accordingly.

C. HARI SHANKAR, J

OM PRAKASH SHUKLA, J DECEMBER 9, 2025 dsn