Delhi High Court - Orders
Mool Singh vs Union Of India And Ors on 8 January, 2026
Author: V. Kameswar Rao
Bench: V. Kameswar Rao, Manmeet Pritam Singh Arora
$~36
* IN THEHIGH COURTOF DELHIAT NEW DELHI
+ W.P.(C) 11084/2025
MOOL SINGH
.....Petitioner
Through: Ms. Saahila Lamba, Adv.
versus
UNION OF INDIA AND ORS
.....Respondents
Through: Mr. Anshuman, SPC and HC Jitendra
Kumar, BSF.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 08.01.2026
1. This petition has been filed with the following prayers:-
"(i) Issue a writ of mandamus directing the respondents to grant to the petitioner Disability Pension, Ex Gratia Compensation in sum of INR 20 Lakhs and arrears of Attendant Allowance and Modified Assured Career Progression Scheme as expeditiously as possible with interest @ 9% per annum from the date said benefits were due to petitioner till date of their release.
(ii) Issue a writ of mandamus directing the respondents to reinstate the petitioner in service with all consequential benefits."
2. In effect, the petitioner is claiming the benefit of disability pension, ex-gratia lump sum compensation and attendance allowance.
This is a digitally signed order.
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3. We must clarify here that the plea of the petitioner was also for the arrears of financial upgradation under the Modified Assured Career Progression scheme. We have been informed by the counsel for the petitioner that the arrears thereof have been given to the petitioner on 28.08.2025.
4. There is no dispute that the petitioner is entitled to the disability pension, ex-gratia lump sum compensation and attendance allowance.
5. The only submission made by the counsel for the respondents is that the proposal is pending before the Ministry of Home Affairs.
6. If that be so, we grant eight weeks time to the respondents to release the aforesaid benefits with the interest @ 9% p.a. from the date of entitlement/retirement. In the eventuality, the benefits are not released to the petitioner within eight weeks, interest shall be paid @ 12% p.a.
7. The petition is, accordingly, disposed of.
V. KAMESWAR RAO, J MANMEET PRITAM SINGH ARORA, J JANUARY 8, 2026/sr 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 12/01/2026 at 20:32:44