Yogesh Kumar Saxena & Ors. vs Union Of India & Ors.
2025 Latest Caselaw 1463 Del

Delhi High Court

Yogesh Kumar Saxena & Ors. vs Union Of India & Ors. on 17 January, 2025

Author: Navin Chawla

Bench: Navin Chawla

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                  *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                            Date of decision: 17.01.2025
                  +      W.P.(C) 266/2022
                         YOGESH KUMAR SAXENA & ORS.                         .....Petitioners
                                            Through:     Adv. (appearance not given)

                                            versus

                         UNION OF INDIA & ORS.                           .....Respondents
                                       Through:          Mr. Vikrant N. Goyal, Ms.
                                                         Shivani Yadav, Ms. Nishu
                                                         Dagar and Mr. Aditya Shukla,
                                                         Advs.
                                                         Mr. Ruchir Mishra, Mr. Sanjiv
                                                         Kumar Saxena, Mr. Mukesh
                                                         Kumar Tiwari, Ms. Reba Jena
                                                         Mishra and Ms. Harshita
                                                         Sharma, Advs.
                                                         Mr. Rishi Kumar Chaudhary
                                                         and Mr. Jitendra Gautam, Pairvi
                                                         Officers, RAF.
                         CORAM:
                         HON'BLE MR. JUSTICE NAVIN CHAWLA
                         HON'BLE MS. JUSTICE SHALINDER KAUR

                  NAVIN CHAWLA, J. (ORAL)

REVIEW PET. 3/2023, CM APPL. 461/2023

1. This review petition has been filed seeking a review of our Order dated 07.01.2022 passed by this Court directing the respondents to treat the writ petition as a representation of the petitioners and to extend to them the same relief as granted to SI/GD Vinod Kumar by

this Court vide its Judgment dated 04.02.2019, passed in W.P.(C) No. 7577/2016 titled SI GD Vinod Kumar v. Union of India &Ors.

2. The learned counsel for the review petitioners submits that the petitioners in the main petition were not entitled to the same relief.

3. On the other hand, the learned counsel for the respondents in the review petition, that is, petitioners in the main petition, places reliance on the Order dated 26.02.2020 passed by a Co-ordinate Bench of this Court in Review Petition no. 81/2020 in W.P.(C) No. 9094/2019 titled Mahendra Singh & Ors. v. Union of India & Ors., to submit that a similar review petition has been dismissed by this Court, and the order was upheld by the Supreme Court while dismissing the Special Leave Petition (Civil) No. 1692-1693/2021 titled Union of India & Ors. v. Mahendra Singh & Ors., vide its Order dated 03.09.2021.

4. In view of the submissions made by the learned counsel for the respondents in the review petition, we do not find any merit in the present review petition. The same along with pending application is, accordingly, dismissed.

NAVIN CHAWLA, J

SHALINDER KAUR, J JANUARY 17, 2025/ss/sk/DG Click here to check corrigendum, if any