Delhi High Court - Orders
Arun Kumar Rana And Ors vs Union Of India And Ors on 13 March, 2020
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw, Sangita Dhingra Sehgal
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2325/2020
ARUN KUMAR RANA AND ORS. ..... Petitioners
Through: Mr. Manoj V. George, Ms. Shilpaliza
George and Mr. Renjit V. Philip, Advocates.
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr. Vijay Joshi, Mr. Amit Gupta and
Ms.Prema Dhall, Advocates for UOI with
Mr. Vivek Kumar, Law Officer
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MS. JUSTICE SANGITA DHINGRA SEHGAL
ORDER
% 13.03.2020
1. 27 petitioners claiming to be retired Head Constables in Central Reserve Police Force, by this petition seek benefit of ACP and MACP, which is stated to have not been given on correct scale during the period of their employment, affecting their pension.
2. Counsel for the petitioners states that the matter is fully covered by the dicta of this Court in order dated 14 th February, 2020 passed in W.P. (C) 1716/2020 titled Satish Kumar and Ors. Vs. Union of India and others and judgment dated 6th December, 2018 in W.P. (C) 7232/2018 titled Surjeet Singh and Ors. Vs. Union of India. It is contended that the only difference is that the petitioners in the two cited cases are still serving whereas the petitioners herein are retired.
W.P.(C) 2325/2020 Page 1 of 23. The counsel for the respondents appearing on advance notice states that they will take instructions.
4. Issue notice.
5. Notice is accepted by the counsel for the respondents.
6. Counter affidavit, if any, be filed within 4 weeks and a rejoinder, if any, in further 4 weeks thereafter.
7. List on 25th August, 2020.
RAJIV SAHAI ENDLAW, J SANGITA DHINGRA SEHGAL, J MARCH 13, 2020 gr/ W.P.(C) 2325/2020 Page 2 of 2