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Union Of India & Ors vs 698117 Sgt Surender Singh Rohilla Retd
2025 Latest Caselaw 6519 Del

Citation : 2025 Latest Caselaw 6519 Del
Judgement Date : 19 December, 2025

[Cites 1, Cited by 0]

Delhi High Court

Union Of India & Ors vs 698117 Sgt Surender Singh Rohilla Retd on 19 December, 2025

Author: C.Hari Shankar
Bench: C. Hari Shankar
                  $~18
                  *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +         W.P.(C) 19263/2025, CM APPLs. 80346/2025 & 80347/2025
                            UNION OF INDIA & ORS.                          .....Petitioners
                                              Through: Mr. Jagdish Chandra, CGSC
                                              with Mr. Siddharth Bajaj and Ms. Maanya
                                              Saxena, Advs. for UOI with Sgt. Manish
                                              Kumar Singh and Sgt. Mritunjay (Legal Cell
                                              Air Force)

                                              versus

                            698117 SGT SURENDER SINGH
                            ROHILLA RETD                              .....Respondent
                                           Through: Mr. Baljeet Singh, Ms. Deepika
                                           Sheoran and Mr. Abhishek Gahlyan, Advs.

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

% 19.12.2025

C.HARI SHANKAR, J.

1. Mr. Jagdish Chandra, learned CGSC appears for the petitioners and submits that this case is covered by the earlier decisions of this Court including UOI v. Ex Sub Gawas Anil Madso1.

2. The relief of broad-banding may be provided prospectively from the date of the judgment of the Supreme Court in Union of India v. Ram Avtar2.

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

W.P.(C) 19263/2025

KUMAR Signing Date:20.12.2025 17:15:48

3. Subject to the aforesaid modification, the decision of the AFT is upheld.

4. The writ petition is disposed of accordingly.

C.HARI SHANKAR, J.

OM PRAKASH SHUKLA, J.

DECEMBER 19, 2025/aky

W.P.(C) 19263/2025

KUMAR Signing Date:20.12.2025 17:15:48

 
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