Delhi High Court - Orders
Ex Sgt Onkar Mishra vs Rajesh Kumar Singh & Ors on 27 April, 2026
Author: Sachin Datta
Bench: Sachin Datta
$~122
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 735/2026
EX SGT ONKAR MISHRA .....Petitioner
Through: Mr. Shivankar Rao, Adv.
versus
RAJESH KUMAR SINGH & ORS. .....Respondents
Through: Mr. Siddharth Khatana, Mr. Akash
Pathak, Advs. and Sgt Charan, IAF.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 27.04.2026 CM APPL.28070/2026 (Exemption)
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
CONT.CAS(C) 735/2026
3. The present petition alleges wilful disobedience of the directions contained in the judgment/ order dated 23.04.2025 passed in W.P.(C) 4575/2024.
4. In terms thereof, the petitioner's case is entitled to be considered for the grant of disability pension. The operative portion of the said judgment/ order reads as under:
"13. The respondents shall reassess the entitlement of the petitioner for the grant of disability pension taking his injury to be attributable to service, and in accordance with the law, within a period of twelve weeks from today. In case the petitioner is held entitled to the grant of disability pension, the arrears of the same shall be released to the petitioner within the period of four weeks thereafter alongwith interest at the rate of 6% p.a. In case the entitlement of the petitioner is still rejected by the respondents, reasons for the same shall be 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 30/04/2026 at 21:00:45 communicated to the petitioner, and it shall be open to the petitioner to challenge the same in accordance with the law."
5. Issue notice.
6. Learned counsel, as aforesaid, accepts notice for the respondents.
7. Learned counsel for the respondents submits that expeditious steps shall be taken to comply with the aforesaid directions. It is submitted that the respondents have already processed the case of the petitioner for re- assessment.
8. Let a compliance affidavit be filed within a period of eight weeks from today.
9. List on 03.09.2026.
SACHIN DATTA, J APRIL 27, 2026/cl 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 30/04/2026 at 21:00:45