Delhi High Court
Ashok Kumar Singh vs Union Of India & Ors on 6 October, 2025
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgement delivered on:06.10.2025
+ W.P.(C) 5887/2019
ASHOK KUMAR SINGH ..... PETITIONER
versus
UNION OF INDIA & ORS ..... RESPONDENTS
Advocates who appeared in this case
For the Petitioner : In person.
For the Respondents : Mr. Virender Pratap Singh Charak,
Ms. Shubhra Parashar, Mr.Pushpender
Pratap Singh, Advocates.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MR. JUSTICE VINOD KUMAR
JUDGMENT
V. KAMESWAR RAO, J.
REVIEW PET. 113/2023 (for review of order dated 22.03.2023) &
CM APPL. 20311/2023 (permission to file documents)
1. This review petition has been filed by the petitioner seeking review
of the order dated 22.03.2023 passed by this Court in the captioned petition.
The grounds sought by the petitioner seeking review of the order dated
22.03.2023 have been spelt out in paragraphs 'a' to 'dd'.
2. We have heard the petitioner at length.
3. Vide the order dated 22.02.2023, of which the review is sought, this
Court had dismissed the petition by stating in paragraph no.11 as under:-
"11. The submission of the learned counsel for the
petitioner is that the petitioner having been promoted
to the grade of STS on January 31, 2011, his
promotion should be regularized from that date. On a
specific query to the learned counsel for the petitioner
as to what is the eligibility period for promotion from
JTS to STS, his submission is, as per Recruitment
Rules, JTS must have four years regular service for
being promoted to STS. If that be so, the petitioner
having been promoted as JTS only on December 30,
2011, he attained the eligibility for STS only in the year
2015 and it is his own case that he has been promoted
to the post of STS on regular basis on February 19,
2016. That apart, we find there is no prayer in the OA
that his promotion to JTS must relate back to a date
prior to 2011, so that he can get eligibility in the year
2011 for STS."
4. In effect, the case of the petitioner before the Central Administrative
Tribunal (CAT), as can be seen from the prayers at page no.95-96 is for
grant of JTS of ITS Group A with effect from 01.01.2003 and for
regularization of his promotion as STS of ITS Group A with effect from
31.01.2011.
5. In any case, during the course of his submissions, the petitioner has
stated that he is entitled to the promotion to the post of STS of ITS Group A,
at least with effect from 2008.
6. During the hearing, a specific query was put to the petitioner as to any
of the juniors have been regularized with effect from the date, from which
the petitioner is seeking the benefits, the submissions is in the negative. In
fact, it is his submission that some of the seniors have not been given the
benefits. If that be so, the attempt of the petitioner is to re-argue the case on
merits.
7. We are of the view that there is no error apparent on the face of the
order dated 22.03.2023 passed by this Court to review the same. Hence, the
review petition is without any merits and accordingly dismissed. The
pending application is also dismissed having become infructuous.
V. KAMESWAR RAO, J
VINOD KUMAR, J
OCTOBER 06, 2025
M
