Delhi High Court - Orders
Indraprastha Power Generation Company ... vs Shri Raghubir Singh on 17 October, 2023
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~69
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RSA 127/2023 & CM APPLs. 35803/2023, 35804/2023
INDRAPRASTHA POWER GENERATION COMPANY LIMITED
(IPGCL) ..... Appellant
Through: Mr. Wasim A Qadri, Senior Advocate
with Mr. Tariq Farooqi, Advocate
versus
SHRI RAGHUBIR SINGH ..... Respondent
Through: Appearance not given
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 17.10.2023
1. The learned senior counsel for the Appellant states on instructions that the implementation of the impugned judgment will not have any cascading effect on the other current or retired employees of the Appellant organisation. He fairly states that there will be no administrative upheaval to the Appellant. The said statement is taken on record. 1.1. He states that the financial implication of the implementation of the impugned judgment is not readily available with the Appellant as the same has not been worked out. He, however, states that in his opinion the effect would be payment of enhanced pension.
2. In reply, learned counsel for the Respondent states that in addition to the enhanced pension, the Respondent will become entitled to notional promotion to the post of Assistant Accountant, Senior Section Officer (Accounts) and Assistant Manager (Finance) and so on. In addition, the Respondent will become entitled to other benefits linked with the notional 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 19/10/2023 at 22:40:44 promotion such as the salary and it will not be limited to enhanced pension only.
2.1. He states that no financial burden will be caused to the Appellant as the Respondent is claiming financial benefits only with effect from three (3) years prior to the filing of the suit.
3. List for consideration on 04.11.2023 (Saturday) at 02:15 PM. The date has been fixed as per the convenience of the counsel for the parties.
MANMEET PRITAM SINGH ARORA, J OCTOBER 17, 2023/msh/sk Click here to check corrigendum, if any 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 19/10/2023 at 22:40:44