Delhi High Court - Orders
Cdr. Senthil Vp vs Union Of India & Ors on 22 July, 2020
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw, Asha Menon
$~4 to 6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4413/2020 & CM No.15894/2020 (for interim stay)
CDR. SENTHIL VP ..... Petitioner
Through: Mr. Santosh Krishnan, Adv.
Versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Vishal Singh, Adv.
AND
+ W.P.(C) 4449/2020 & CM No.16024/2020 (for interim stay)
CDR. RUPALI ROHATGI ..... Petitioner
Through: Mr. Santosh Krishnan, Adv.
Versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Vinod Diwakar, CGSC with Mr. Vishal
Kumar Singh, Adv. for R-1 to 4.
AND
+ W.P.(C) 4450/2020 & CM No.16027/2020 (for interim stay)
CDR. SAVITRI PANWAR ..... Petitioner
Through: Mr. Santosh Krishnan, Adv.
Versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Rajesh Gogna, CGSC with Mr.
Akshya, Adv.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 22.07.2020 [VIA VIDEO CONFERENCING]
CM No.15895/2020 (for exemption) & CM No.15896/2020 (for exemption from filing duly attested affidavits & requisite court fees) in W.P.(C) 4413/2020, CM No.16025/2020 (for exemption) & CM No.16026/2020 (for exemption from filing duly attested affidavits & requisite court fees) in W.P.(C) No.4449/2020 & CM No.16028/2020 (for exemption) & CM No.16029/2020 (for exemption from filing duly attested affidavits & deficit court fees) in W.P.(C) No.4450/2020 W.P.(C) Nos.4413/2020, 4449/2020 & 4450/2020 Page 1 of 2
1. Allowed, subject to just exceptions and as per the extant rules.
2. The applications are disposed of.
W.P.(C) 4413/2020, W.P.(C) No.4449/2020 & W.P.(C) 4450/2020
3. The petitioner in each of these petitions, being a Short Service Commissioned officer of the Indian Navy and whose Commission is due to lapse on 6th August, 2020, have filed these petitions against the order dated 13th July, 2020 of the Armed Forces Tribunal, Principal Bench, New Delhi (AFT) in the OA filed by each of the petitioners, denying to the petitioners interim relief of restraining the respondents from releasing the petitioners from service till their claim for grant of permanent commission is considered on merits.
4. We have heard the counsels at length.
5. However the counsel for the petitioners in each of the petitions states that vide impugned common order, the AFT has declined interim relief not only to the three petitioners who are before the Court today but also to three others, who also have preferred writ petitions but which are scheduled to be listed tomorrow and day after tomorrow.
6. We deem it expedient to pass orders in all the petitions together.
7. List tomorrow i.e. 23rd July, 2020.
8. The Registry to endeavour to also list tomorrow i.e. 23rd July, 2020, the other connected matters which are scheduled to be listed day after tomorrow i.e. 24th July, 2020.
9. The counsel for the petitioners to liaise with the Registry of this Court in this respect.
RAJIV SAHAI ENDLAW, J ASHA MENON, J JULY 22, 2020/'gsr' W.P.(C) Nos.4413/2020, 4449/2020 & 4450/2020 Page 2 of 2