Delhi High Court - Orders
Rajesh Kumar Sen vs Govind Mohan And Anr on 9 March, 2026
Author: Sachin Datta
Bench: Sachin Datta
$~117
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 370/2026
RAJESH KUMAR SEN .....Petitioner
Through: Ms. Saahila Kaur Lamba, Advocate.
versus
GOVIND MOHAN AND ANR .....Respondents
Through: Mr. Vinay Yadav, CGSC alongwith
Mr. Vipul Kumar, Ms. Kamna
Behrani, Mr. Ansh Kalra, Advocates
for respondents.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 09.03.2026
1. The present petition has been filed by the petitioner alleging wilful disobedience/non-compliance with the directions contained in the order dated 03.12.2025 passed by this Court in W.P.(C) No. 14296/2025. The operative directions therein are as under:
"8. Thus, there is a clear finding of the Medical Board that the petitioner has sustained injuries due to a fall from a height on 19 July 2012 on Government bona fide duty, as a result of which he sustained 87% permanent disability. That finding has been returned consequent to an investigation by a Court of Inquiry. The Medical Board has also clarified that the injury was sustained in circumstances over which the petitioner had no control and that it was attributable to military service.
9. In that view of the matter, there can be no question of disentitling the petitioner to disability pension.
10. The claim of the petitioner appears to be awaiting a resolution between desks, without any final decision being taken.
This is a digitally signed order.
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11. Accordingly, we hold that the petitioner is entitled to disability pension as well as ex-gratia compensation in terms of OM dated 7 June 2017 reproduced supra.
12. Let the necessary payments be made to the petitioner within a period of twelve weeks from today. Failure to pay the said amount within the period of twelve weeks shall entail interest @ 8% per annum till the date of actual payment.
13. The writ petition stands disposed of in the aforesaid terms."
2. Issue notice.
3. Mr. Vinay Yadav, learned counsel enters appearance and accepts notice on behalf of the respondents. He submits that the aforesaid directions have been complied with.
4. During the course of hearing, he has handed over an Order bearing No. 26001/ADM (EOP Sec)/DP-HC(GO)-RKS/SHQ-GDP/2025/126-29 dated 03.02.2026, whereby the sanction has been accorded by the competent Authority for grant of disability pension @ Rs.39,200/- per month to the petitioner with effect from 01.09.2023 + dearness relief as admissible. The said order reads as under:
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/03/2026 at 20:38:51 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/03/2026 at 20:38:51
5. He also draws attention to an Order bearing No. 26001/ADM(EOP SEC)/ELSC-Ex-CT R-K-S SHQ Gurdaspur/2025/733-36 dated 15.12.2025, whereby sanction has been accorded for grant of Ex-Gratia lump sum compensation amounting to Rs.17,40,000/-. The said order reads as under:
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/03/2026 at 20:38:51
6. In view of the aforesaid, no further orders are required to be passed in the present petition; the same is accordingly disposed of.
7. The respondents are directed to ensure that the aforesaid amounts are This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/03/2026 at 20:38:51 expeditiously released to the petitioner, if not already released, and in any event within a period of 3 weeks from today.
SACHIN DATTA, J MARCH 9, 2026/at This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/03/2026 at 20:38:51