Delhi High Court - Orders
Rakesh Rai & Ors vs Union Of India & Ors on 31 January, 2022
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~S-104
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1830/2022
RAKESH RAI & ORS. ..... Petitioners
Through: Mr.Sameer Rai, Advocate.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr.Vivek Goyal, Advocate.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 31.01.2022 The petition has been heard by way of video conferencing. Present writ petition has been filed seeking a declaration that the Indian Coast Guard is an "Organised Group-A Service" for the purpose of the benefit of Non-Functional Upgradation granted vide Office Memorandum dated 24th April, 2009 issued by the Department of Personnel and Training. Petitioners also seek directions to the Respondents to consider the Petitioners for the grant of benefit provided in the OM dated 24th April, 2009 from their respective due date of entitlement and release consequential benefits with arrears of pay thereof in a time bound manner.
Learned counsel for the petitioners states that a similar writ petition being W.P.(C) No.13161/2019 titled 'Comdt. B.P.Singh & Ors. vs. Union of India & Anr.' is pending consideration before this Court.
Issue notice. Mr.Vivek Goyal, Advocate accepts notice on behalf of the Respondents. He prays for and is permitted to file a counter affidavit Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:01.02.2022 21:32:10 within four weeks. Rejoinder affidavit, if any, be filed before the next date of hearing.
List on 23rd May, 2022 along with the connected matters.
MANMOHAN, J NAVIN CHAWLA, J JANUARY 31, 2022 TS Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:01.02.2022 21:32:10