Delhi High Court - Orders
Union Of India vs Sanjeev Kumar on 12 April, 2023
Author: Najmi Waziri
Bench: Najmi Waziri, Sudhir Kumar Jain
$~1 to 6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 89/2020
UNION OF INDIA
..... Appellant
Through: Mr Kirtiman Singh, CGSC for UOI
with Ms Manmeet Kaur Sareen,
Advocate.
versus
SANJEEV KUMAR ..... Respondent
Through: Mr Jawahar Raja, Ms Meghna De and
Ms. L. Gangmei, Advocates.
+ LPA 90/2020
UNION OF INDIA ..... Appellant
Through: Mr Kirtiman Singh, CGSC for UOI
with Ms Manmeet Kaur Sareen,
Advocate.
versus
SANDEEP KUMAR ..... Respondent
Through: Mr Jawahar Raja, Ms Meghna De and
Ms. L. Gangmei, Advocates.
+ LPA 91/2020
UNION OF INDIA ..... Appellant
Through: Mr Kirtiman Singh, CGSC for UOI
with Ms Manmeet Kaur Sareen,
Advocate.
versus
RAJU KUMAR SHAH ..... Respondent
Through: Mr Jawahar Raja, Ms Meghna De and
Ms. L. Gangmei, Advocates.
+ LPA 92/2020
UNION OF INDIA ..... Appellant
Through: Mr Kirtiman Singh, CGSC for UOI
with Ms Manmeet Kaur Sareen,
Advocate.
versus
RAMA KANT ..... Respondent
Through: Mr Jawahar Raja, Ms Meghna De and
Signature Not Verified
Digitally Signed By:KAMLESH
KUMAR
Signing Date:13.04.2023
15:50:00
Ms. L. Gangmei, Advocates.
+ LPA 93/2020
UNION OF INDIA ..... Appellant
Through: Mr Kirtiman Singh, CGSC for UOI
with Ms Manmeet Kaur Sareen,
Advocate.
versus
SANTOSH KUMAR ..... Respondent
Through: Mr Jawahar Raja, Ms Meghna De and
Ms. L. Gangmei, Advocates.
+ LPA 94/2020
UNION OF INDIA ..... Appellant
Through: Mr Kirtiman Singh, CGSC for UOI
with Ms Manmeet Kaur Sareen,
Advocate.
versus
DHEERAJ KUMAR ..... Respondent
Through: Mr Jawahar Raja, Ms Meghna De and
Ms. L. Gangmei, Advocates.
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 12.04.2023 The hearing has been conducted through hybrid mode (physical and virtual hearing).
CM APPL. 15307/2023 (by resp. for grant of litigation expenses) in LPA-
89/2020CM APPL. 15314/2023 (by resp. for grant of litigation expenses) in LPA-
90/2020CM APPL. 15311/2023 (by resp. for grant of litigation expenses) in LPA-
91/2020CM APPL. 15315/2023 (by resp. for grant of litigation expenses) in LPA-
92/2020CM APPL. 15308/2023 (by resp. for grant of litigation expenses) in LPA-
93/2020CM APPL. 15312/2023 (by resp. for grant of litigation expenses) in LPA-
94/2020 Signature Not Verified Digitally Signed By:KAMLESH KUMAR Signing Date:13.04.2023 15:50:001. By way of these applications, the applicants/respondents/workmen seek litigation expenses to contest the respective appeals filed against them; as they are financially constrained owing to being un-employed since 2010. The appeals impugn the order passed by the learned Single Judge whereby relief of reinstatement has been granted to the respondents/workmen. Their request for award of litigation expenses is justified. Reference in this regard is made to this court's order dated 22.09.2021 passed in LPA No.757/2019, State Bank of India v. V.K. Bakshi whereby the respondent/workman was directed to be paid an amount of Rs.30,000/- towards litigation expenses.
2. Since these six cases are being taken up together, litigation expenses of Rs.25,000/- be paid by the appellant to the respondents in each case within ten days of receipt of copy of this order.
3. The applications stand disposed-off in terms of the above.
NAJMI WAZIRI, J SUDHIR KUMAR JAIN, J APRIL 12, 2023/rd Signature Not Verified Digitally Signed By:KAMLESH KUMAR Signing Date:13.04.2023 15:50:00