Union Of India & Ors. vs Bijender Singh
2025 Latest Caselaw 1195 Del

Delhi High Court

Union Of India & Ors. vs Bijender Singh on 8 January, 2025

Author: C. Hari Shankar

Bench: C. Hari Shankar

                  $~60
                  *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +         W.P.(C) 105/2025             &     CM       APPL.       418/2025,        CM
                            APPL.419/2025

                            UNION OF INDIA & ORS.                                  .....Petitioners
                                          Through:                Mr. Jaswinder Singh, Adv.

                                                   versus

                            BIJENDER SINGH                                             .....Respondent
                                          Through:
                            CORAM:
                            HON'BLE MR. JUSTICE C. HARI SHANKAR
                            HON'BLE MR. JUSTICE AJAY DIGPAUL
                                               ORDER (ORAL)

                  %                             08.01.2025

                  C. HARI SHANKAR, J.

1. This writ petition, according to us, is a complete waste of time of the Court. The concluding paragraph of the impugned judgment of the Tribunal reads thus:

"6. On perusing the pleading available on record and the arguments of the learned counsels for the respective parties and the judgement cited by the learned counsel for the applicant, without going into the merits of the case, I deem it appropriate to direct the respondents to consider the case of the applicant for grant of one notional increment with effect from 01.07.2019, taking into consideration the abovementioned judgements with all the consequential benefits. This exercise shall be completed within a period. of one month from the date of receipt of a certified copy of this order."

(Emphasis supplied)

2. We find, in case after case, that writ petitions are being filed against orders passed by the Tribunal merely directing disposal of representations. Our docket, thereby, swells to bursting point.

3. In the present case, the Tribunal has given complete liberty to the petitioner by observing that it was not to make any observation on the merits of the case.

4. We are completely at a loss as to how legal advice was even tendered for filing of a writ petition against such an order.

5. As we are dismissing this writ petition without issuing notice, we do not make any further observations, though, ordinarily, such a petition would have invited costs.

6. The writ petition is accordingly dismissed in limine.

C. HARI SHANKAR, J.

AJAY DIGPAUL, J.

JANUARY 8, 2025 dsn Click here to check corrigendum, if any