Delhi High Court - Orders
Alok Chauhan And Ors vs Broadcasting Engineering Consultants ... on 18 March, 2026
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~84
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3478/2026
ALOK CHAUHAN AND ORS .....Petitioners
Through: Mr. Saurabh Tripathi and Mr. Sourav
Tyagi, Advocates.
versus
BROADCASTING ENGINEERING CONSULTANTS INDIA
LIMITED (BECIL) AND ANR .....Respondents
Through: Mr. Shashank Dixit, CGSC with
Mr. Kunal Raj, Advocate for R-1, 2.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 18.03.2026 CM APPL. 16804/2026 (for exemption)
1. Exemption is granted, subject to all just exceptions.
2. The Applicant shall file legible and clearer copies of exempted documents, compliant with practice rules, before the next date of hearing.
3. Accordingly, the application stands disposed of. W.P.(C) 3478/2026 & CM APPL. 16805/2026 (for stay)
4. These writ petitions, inter alia, seek a direction to the Respondents to re-fix and restore the pay of the Petitioners in accordance with the applicable service rules, ensuring parity in both the pre-revision and post-revision pay regimes, along with all consequential arrears. The Petitioners also seek a direction for review of the Departmental Promotion Committees for the years 2022 and 2023, and for grant of promotion from the due date, 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 18/03/2026 at 21:54:08 including with retrospective effect.
5. The Petitioners contend that similarly situated colleagues within the Respondent organisation have been granted promotion with effect from the date on which they became eligible. It is submitted that the office orders issued in favour of such employees reflect that their pay has also been re- fixed retrospectively. Copies of the promotion orders pertaining to such employees have been handed over across the board and are taken on record.
6. Counsel for the Petitioners further submits that the Respondent organisation is not a notified authority under the Administrative Tribunals Act, 1985.
7. Issue notice. Mr. Shashank Dixit, counsel accepts notice on behalf of Respondent Nos. 1 and 2. Let counter affidavit be filed within six weeks from today. Rejoinder thereto, if any, be filed within four weeks thereafter.
8. List on 19th August, 2026.
SANJEEV NARULA, J MARCH 18, 2026 nk 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 18/03/2026 at 21:54:08