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Penalty Order Dated 13.03.2012 Vide ... vs Union Of India & Ors on 5 April, 2022

Author: Suresh Kumar Kait

Bench: Suresh Kumar Kait, Sudhir Kumar Jain

                          penalty order dated 13.03.2012 vide which memorial filed by the petitioner
                          against the penalty of compulsory retirement was rejected and as well as
                          seeking reinstatement of the petitioner with immediate effect of compulsory
                          retirement and order dated 13.03.2012 alongwith all consequential benefits.
                          5.     Notice issued.
                          6.     Learned counsel for respondents accepts notice and seeks time to file
                          counter-affidavit.
                          7.     Let needful be done within six weeks. Rejoinder thereto, if any, be
                          filed within four weeks thereafter.
                          8.     Renotify on 06.09.2022.
                          9.     The date fixed, i.e. 25.08.2022 stands cancelled.



                                                                         SURESH KUMAR KAIT, J




                                                                           SUDHIR KUMAR JAIN, J
                          APRIL 5, 2022
                          j




                          W.P.(C) 10554/2021                                           Page 2 of 2


                          $~27



Signature Not Verified
Digitally Signed
By:HARVINDER KAUR
BHATIA
Signing Date:08.04.2022
14:49:12
                           *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     W.P.(C) 5660/2022
                                RAMAKRUSHNA SASMAL                                 ..... Petitioner
                                                   Through:     Mr. Himanshu Upadhyaya, Advocate

                                                   versus

                                UNION OF INDIA & ORS.                              ..... Respondents
                                                   Through:     Mr. Gaurav Sharma, Ms. Mehak, Mr.
                                                                Priyal, Advocates for UOI

                                CORAM:
                                HON'BLE MR. JUSTICE SURESH KUMAR KAIT
                                HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN
                                              ORDER

% 05.04.2022 CM APPL.16847/2022 (exemption)

1. The application is allowed, with a direction to the applicant to file requisite certified copies, original copies, true typed copies and margins of dim annexures within four weeks.

2. The application is accordingly disposed of. W.P.(C) 5660/2022

3. The present writ petition has been preferred under Article 226/227 of the Constitution of India by the petitioner seeking direction for issuance of writ of mandamus certiorari or any other writ/order inter-alia with the direction to the respondents to grant him/them pro-rata pension from the date of discharge and declare the pre-condition as laid down in letter no.8(3)/86/A/D(Pension/Services) of Ministry of Defence dated 19.02.1987 for joining CPSE/PSU for grant of service pension.

4. Notice issued.

5. Learned counsel for respondents accepts notice and seeks time to file counter-affidavit.

6. Let needful be done within six weeks. Rejoinder thereto, if any, be filed within four weeks thereafter.

7. Renotify on 02.09.2022.

SURESH KUMAR KAIT, J SUDHIR KUMAR JAIN, J APRIL 5, 2022 j Signature Not Verified Digitally Signed By:HARVINDER KAUR BHATIA Signing Date:08.04.2022 14:49:12