Brij Kishor And Ors vs Union Of India & Ors.
2025 Latest Caselaw 1229 Del

Delhi High Court

Brij Kishor And Ors vs Union Of India & Ors. on 10 January, 2025

Author: Navin Chawla

Bench: Navin Chawla

                  $~33
                  *       IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                         Date of decision: 10.01.2025

                  +       W.P.(C) 245/2025 & CM APPL. 1164/2025, CM APPL.
                          1165/2025
                          BRIJ KISHOR AND ORS                   .....Petitioners
                                           Through: Mr.Sahil Chandra, Mr.Jai Singh
                                                    Saharan, Mr.Abhinav Singh,
                                                    Ms.Ananya Singh, Mr.Parth
                                                    Tiwari, Advs.

                                             versus

                          UNION OF INDIA & ORS.                      .....Respondents
                                        Through:          Mr.Varun Chugh, SPC with
                                                          Mr.Shagun S.Chugh,
                                                          Ms.Saumya Kapoor, GP with
                                                          Ms.Meera Singh, Mr.Utsav
                                                          A.Magotra, Ms.Nandita Mishra,
                                                          Advs.

                          CORAM:
                          HON'BLE MR. JUSTICE NAVIN CHAWLA
                          HON'BLE MR. JUSTICE RAVINDER DUDEJA

                          NAVIN CHAWLA, J. (ORAL)

1. By the present petition, the petitioners pray for the grant of the Notional Monetary Benefits in replacement pay scale to the Petitioners w.e.f. 01.01.1996 to 10.10.1997, as per the ranks held by the petitioners as on 01.01.1996.

2. In support of their claims, the petitioners place reliance on the Judgment dated 14.08.2024 of this Court in a batch of petitions,

including W.P.(C). No. 1022/2023, titled Ajit Singh & Anr. v. Union of India & Anr.

3. Issue Notice.

4. Notice is accepted by Mr.Varun Chugh, the learned counsel for the respondents.

5. Having considered the contents of the petition, we are of the opinion that the respondents should consider the same as a representation of the petitioners and decide upon the same within a period of twelve weeks from today, especially keeping in view the Judgment of this Court in Ajit Singh (supra).

6. In case the petitioners are held entitled to the reliefs as claimed, the same shall be released to the petitioners, however, restricted to the period of three years prior to the date of filing of the present writ petition. In case the claims of the petitioners are rejected for any reason, the reasoned order thereof shall be communicated to the petitioners, and it shall be open to the petitioners to challenge the same in accordance with law. We make it clear that we have not expressed any opinion on the merit of the present petition.

7. The petition is disposed of with the above directions.

NAVIN CHAWLA, J

RAVINDER DUDEJA, J JANUARY 10, 2025 RN/DG Click here to check corrigendum, if any