Delhi High Court
Dr. Vinod Gupta vs Municipal Corporation Of Delhi on 11 March, 2025
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~32 to 36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 17330/2024, CM APPLs. 73780-782/2024
DR. RAVINDER KUMAR MEHRA .....Petitioner
Through: Mr. Ankit Bhadoria, Mr.
Umesh Singh and Ms Karishma, Advs.
versus
MUNICIPAL CORPORATION OF DELHI .....Respondent
Through: Ms. Shivangi Kumar, Mr.
Gaurav Kumar Arya, Mr. Ismat Chughtai,
Advs.
+ W.P.(C) 17340/2024, CM APPLs. 73803-805/2024
DR. GYANENDRA KUMAR CHAUDHARY .....Petitioner
Through: Mr. Ankit Bhadoria, Mr.
Umesh Singh and Ms Karishma, Advs.
versus
MUNICIPAL CORPORATION OF DELHI .....Respondent
Through: Mr. Akhil Mittal, SC for MCD
+ W.P.(C) 17350/2024 & CM APPL. 73886/2024
DR. SURENDRA KUMAR GUPTA .....Petitioner
Through: Mr. Ankit Bhadoria, Mr.
Umesh Singh and Ms Karishma, Advs.
versus
MUNICIPAL CORPORATION OF DELHI .....Respondent
Through: Mr. Akhil Mittal, SC for MCD
+ W.P.(C) 17355/2024, CM APPLs. 73897-899/2024
DR. VINOD GUPTA .....Petitioner
Through: Mr. Ankit Bhadoria, Mr.
Umesh Singh and Ms Karishma, Advs.
Signature Not Verified
W.P.(C) 17330/2024 & other connected matters
Digitally Signed By:AJIT Page 1 of 3
KUMAR
Signing Date:12.03.2025
19:43:29
versus
MUNICIPAL CORPORATION OF DELHI .....Respondent
Through: Ms. Shivangi Kumar, Mr.
Gaurav Kumar Arya, Mr. Ismat Chughtai,
Advs.
+ W.P.(C) 17358/2024, CM APPLs. 73904-906/2024
DR. DINESH KUMAR GARG .....Petitioner
Through: Mr. Ankit Bhadoria, Mr.
Umesh Singh and Ms Karishma, Advs.
versus
MUNICIPAL CORPORATION OF DELHI .....Respondent
Through: Ms. Shivangi Kumar, Mr.
Gaurav Kumar Arya, Mr. Ismat Chughtai,
Advs.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
HON'BLE MR. JUSTICE AJAY DIGPAUL
ORDER (ORAL)
% 11.03.2025
C. HARI SHANKAR, J.
1. These writ petitions assail identical orders passed by the Central
Administrative Tribunal1 by which, while directing grant of payment
of delayed retiral benefits to the concerned petitioners, the Tribunal
has awarded interest only from the expiry of three months from the
passing of the order, @ 7.5 % from expiry of three months till the
expiry of six months and @ 12% thereafter till the date of payment.
W.P.(C) 17330/2024 & other connected matters
KUMAR
Signing Date:12.03.2025
19:43:29
2. Aggrieved thereby and contending that the petitioners would be
entitled to interest from the date of their superannuation, these writ
petitions have been filed.
3. We have had occasion to decide an identical matter in WP(C)
15561/20242.
4. We have held, in the said decision, following our earlier
judgment in MCD v Bijender Singh3, that a retired employee who has
not been disbursed retiral benefits would be entitled to interest from
the date of retirement.
5. As such, we modify the order passed by the Tribunal by holding
that the interest at the rate of 7.5% would be reckoned from the date of
the petitioners' superannuation, and not from the expiry of three
months from the order of the Tribunal, till the date when the principal
amount of the retiral dues was/is paid. We clarify that the direction
for increase in the rate of interest to 12% p.a., in the event the amount
is not/has not been paid before the expiry of six months from the date
of the judgement of the Tribunal, stands as it is.
6. The writ petitions stand allowed accordingly.
C. HARI SHANKAR, J.
AJAY DIGPAUL, J.
MARCH 11, 2025/dsn
Click here to check corrigendum, if any
2 Dr Priya Vrata v MCD
3 2024 SCC OnLine Del 7716
W.P.(C) 17330/2024 & other connected matters
KUMAR
Signing Date:12.03.2025
19:43:29
