Union Of India & Ors vs 742749 Ex Sgt Sanjay Kumar
2025 Latest Caselaw 6330 Del

Delhi High Court

Union Of India & Ors vs 742749 Ex Sgt Sanjay Kumar on 15 December, 2025

Author: C.Hari Shankar

Bench: C. Hari Shankar

                  $~73
                  *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +         W.P.(C) 18983/2025, CM APPL. 79030/2025 & CM APPL.
                            79031/2025

                            UNION OF INDIA & ORS.                            .....Petitioners
                                          Through:           Mr. Jagdish Chandra, CGSC

                                                versus

                            742749 EX SGT SANJAY KUMAR        .....Respondent
                                           Through:
                            CORAM:
                            HON'BLE MR. JUSTICE C. HARI SHANKAR
                            HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
                                           ORDER (ORAL)

% 15.12.2025 C.HARI SHANKAR, J.

1. Mr. Jagdish Chandra, learned CGSC candidly acknowledges that the dispute in this case is covered by the judgment of this Bench in UOI v. Ex Sub Gawas Anil Madso1 and other cases. He restricts his relief to limiting the broad banding benefit prospectively from the date of the judgment in Union of India v. Ram Avtar2.

2. As has been done by us in other cases, accordingly, we uphold the order of the AFT subject to the modification that broad banding would be granted to the respondent prospectively from the date of the judgment of the Supreme Court in Ram Avtar.

3. The writ petition is disposed of in the aforesaid terms.

1 318 (2025) DLT 711 2 2014 SCC OnLine SC 1761

W.P.(C) 18983/2025

KUMAR Signing Date:17.12.2025 18:38:01

4. Compliance with the impugned judgment of the AFT, if not already ensured, be ensured within a period of 12 weeks from today.

C.HARI SHANKAR, J

OM PRAKASH SHUKLA, J DECEMBER 15, 2025/AR

W.P.(C) 18983/2025

KUMAR Signing Date:17.12.2025 18:38:01