Delhi High Court - Orders
Thakur Jay Shanker Ray vs Union Of India & Ors on 12 January, 2022
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~81, 86-91, 93-94, 99-102, 104 & 105
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 704/2022 & CM APPL.1993/2022
THAKUR JAY SHANKER RAY ..... Petitioner
Through Ms. Saahila Lamba, Advocate.
versus
UNION OF INDIA & ORS. ..... Respondents
Through Mr. Manish Mohan, CGSC for
R/UOI.
86
+ W.P.(C) 711/2022 & CM APPL. 2020/2022
DEVENDER KUMAR ..... Petitioner
Through Ms. Saahila Lamba, Advocate.
versus
UNION OF INDIA & ORS. ..... Respondents
Through Mr. Sushil Kumar Pandey with
Mr. Richa Pandey, Advocates for
UOI.
87
+ W.P.(C) 714/2022 & CM APPL.2026/2022
VIJAY MEHNDIRATTA ..... Petitioner
Through Ms. Saahila Lamba, Advocate.
versus
UNION OF INDIA & ORS. ..... Respondents
Through Mr. Dev P. Bhardwaj, CGSC with
Ms. Anubha Bhardwaj, Advocate for
UOI.
Signature Not Verified
Digitally Signed
By:KRISHNA BHOJ
Signing Date:14.01.2022
18:14:53
88
+ W.P.(C) 718/2022 & CM APPL.2027/2022
PAOMINTHANG KIPGEN ..... Petitioner
Through Ms. Saahila Lamba, Advocate.
versus
UNION OF INDIA & ORS. ..... Respondents
Through Mr. Manish Mohan, CGSC for
R/UOI.
89
+ W.P.(C) 720/2022
KAMLESH KUMAR SAHU ..... Petitioner
Through Ms. Saahila Lamba, Advocate.
versus
UNION OF INDIA & ORS. ..... Respondents
Through Mr. Manish Mohan, CGSC for
R/UOI.
Mr. Sushil Kumar Pandey with
Mr. Richa Pandey, Advocates for
UOI.
90
+ W.P.(C) 722/2022 & CM APPL.2030/2022
CHANDAN GIDHI ..... Petitioner
Through Ms. Saahila Lamba, Advocate.
versus
UNION OF INDIA & ORS. ..... Respondents
Through Mr. Sushil Kumar Pandey with
Mr. Richa Pandey, Advocates for
UOI.
Signature Not Verified
Digitally Signed
By:KRISHNA BHOJ
Signing Date:14.01.2022
18:14:53
91
+ W.P.(C) 723/2022
SURENDRA SINGH ..... Petitioner
Through Ms. Saahila Lamba, Advocate.
versus
UNION OF INDIA & ORS. ..... Respondents
Through Mr. Praveen Kumar Jain with
Mrs. Bhavna Ruia and Mrs. Komal
Gupta, Advocates.
93
+ W.P.(C) 725/2022 & CM APPL.2126/2022
RAM CHANDRA RAM ..... Petitioner
Through Ms. Saahila Lamba, Advocate.
versus
UNION OF INDIA & ORS. ..... Respondents
Through Mr. Manish Mohan, CGSC for
R/UOI.
94
+ W.P.(C) 726/2022
DHARAMPAL ..... Petitioner
Through Ms. Saahila Lamba, Advocate.
versus
UNION OF INDIA & ORS. ..... Respondents
Through Mr. Sushil Kumar Pandey with
Mr. Richa Pandey, Advocates for
UOI.
99
+ W.P.(C) 731/2022 & CM APPL.2045/2022
OM PRAKASH YADAV ..... Petitioner
Through Ms. Saahila Lamba, Advocate.
versus
Signature Not Verified
Digitally Signed
By:KRISHNA BHOJ
Signing Date:14.01.2022
18:14:53
UNION OF INDIA & ORS. ..... Respondents
Through Mr. Praveen Kumar Jain with
Mrs. Bhavna Ruia and Mrs. Komal
Gupta, Advocates.
100
+ W.P.(C) 732/2022
NIRAJ KUMAR ..... Petitioner
Through Ms. Saahila Lamba, Advocate.
versus
UNION OF INDIA & ORS. ..... Respondents
Through Mr. Manish Mohan, CGSC for
R/UOI.
101
+ W.P.(C) 733/2022
SHASHANK SHEKHAR ..... Petitioner
Through Ms. Saahila Lamba, Advocate.
versus
UNION OF INDIA & ORS. ..... Respondents
Through Mr. Manish Mohan, CGSC for
R/UOI.
102
+ W.P.(C) 734/2022
KAPIL AGRAWAL ..... Petitioner
Through Ms. Saahila Lamba, Advocate.
versus
UNION OF INDIA & ORS. ..... Respondents
Through Mr. Manish Mohan, CGSC for
R/UOI.
Signature Not Verified
Digitally Signed
By:KRISHNA BHOJ
Signing Date:14.01.2022
18:14:53
104
+ W.P.(C) 736/2022
DR. RAM RAGHUNATH RAM ..... Petitioner
Through Ms. Saahila Lamba, Advocate.
versus
UNION OF INDIA & ORS. ..... Respondents
Through Mr. Manish Mohan, CGSC for
R/UOI.
105
+ W.P.(C) 737/2022
ABHIRAM PANKAJ ..... Petitioner
Through Ms. Saahila Lamba, Advocate.
versus
UNION OF INDIA & ORS. ..... Respondents
Through Mr. Sushil Kumar Pandey with
Mr. Richa Pandey, Advocates for
UOI.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 12.01.2022 The hearing has been done by way of video conferencing. Present writ petitions have been filed challenging office orders issued by the Respondents stopping the House Rent Allowance (HRA) of the Petitioners. Petitioners also seek directions to the Respondents to restore the HRA of the Petitioners.
Learned counsel for the petitioners states that HRA is being denied to Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:14.01.2022 18:14:53 officers posted in duty battalion and is being given only to officers based at headquarters. She states that recoveries are now being sought to be made from the salaries of the officers and that too without giving any show cause notice.
Learned counsel for the Respondents pray for and are permitted to obtain instructions from the Office of Union Home Secretary.
Till further orders, Respondents are restrained from making any further recoveries on account of HRA from the salaries of the petitioners or any other similarly placed officer.
List on 15th February, 2022.
MANMOHAN, J NAVIN CHAWLA, J JANUARY 12, 2022 AS Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:14.01.2022 18:14:53