Delhi High Court - Orders
Gautham Kumar (Ex Cpl 904371-F) vs Union Of India And Ors on 24 February, 2020
Author: S.Muralidhar
Bench: S.Muralidhar, Talwant Singh
$~69
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2022/2020
GAUTHAM KUMAR (EX CPL 904371-F) .... Petitioner
Through: Ms. Pallavi Awasthi, Advocate.
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr. Rakesh Kumar, CGSC, Mr.
Chetan Shukla, Government
Pleader and Mr. Raghav Nagar,
Advocate.
CORAM:
JUSTICE S.MURALIDHAR
JUSTICE TALWANT SINGH
ORDER
% 24.02.2020 CM APPL. 7122/2020 (Exemption)
1. Allowed, subject to all just exceptions. W.P.(C) 2022/2020
2. Notice. Notice is accepted by learned counsel for Respondents. Subject to the Respondents verifying the details, the prayers in the present petition stand covered by the decisions dated 9th January, 2019 in W.P.(C) No. 10026/2016 (Govind Kumar Srivastava v. Union of India); decision dated 11th December, 2019 in W.P.(C) No. 5642/2019 (Mohammad Israr Khan v. Union of India) and the decision dated 15th January, 2020 in W.P. (C) 9524/2019 (Rakesh Kumar v. Union of India).
3. Accordingly, a direction is issued to the Respondents to grant the Petitioner, upon verification, pro rata pension from the dates that he was discharged from service, with arrears being paid to the Petitioner not later than 12 weeks from today, failing which the Respondent would be liable to pay simple interest at the rate of 6% per annum on the said sum for the period of delay.
4. The petition is disposed of with above directions.
S.MURALIDHAR, J.
TALWANT SINGH, J.
FEBRUARY 24, 2020/ abc