Delhi High Court - Orders
Union Of India And Ors vs Shri Sunil Kumar Sharma And Ors on 13 May, 2025
Author: Navin Chawla
Bench: Navin Chawla
$~80
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4493/2025 & CM APPL. 20766/2025
UNION OF INDIA AND ORS .....Petitioners
Through: Mr. Ashish K. Dixit, Central
Government Standing Counsel
with Mr. Shivam Tiwari, Ms.
Urmila Sharma, Ms. Venni
Kakkar and Ms. Deepika Kalra,
Advocates.
versus
SHRI SUNIL KUMAR SHARMA AND ORS .....Respondents
Through: Mr. M.K. Bhardwaj and Ms.
Yangtsapila Sangtam,
Advocates.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
HON'BLE MS. JUSTICE RENU BHATNAGAR
ORDER
% 13.05.2025
1. The learned counsel for the petitioners placing reliance on the Order dated 08.04.2025 passed by the learned Single Judge of this Court in CONT.CAS(C) 1188/2024 titled Ranvir Singh vs. Sh. V Srinivas & Anr., has submitted that the issue whether the Central Government has the power to classify the pensioners and create or maintain distinction amongst pensioners as being expedient for implementing the recommendation of the Central Pay Commission in view of the Finance Act, 2025 ('Act') part IV of which provides for "Validation of Central Civil Services (Pension) Rules and Principles for Expenditure on Pension Liabilities from the Consolidated Fund of 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 30/06/2025 at 00:30:07 India" is pending adjudication before another Division Bench of this Court.
2. The learned counsel for the respondents who appears on an advance notice of this petition, however, submits that the said issue does not arise in the facts of the present case. He submits that in the present case there is no distinction being sought to be maintained for which the validating Act may be relevant.
3. The learned counsel for the petitioners prays for some time to seek instructions, however, the above issue would be relevant in the facts of the present case.
4. At his request, re-list on 14th July, 2025 in the 'Supplementary List'.
NAVIN CHAWLA, J RENU BHATNAGAR, J MAY 13, 2025 Sc/my/ik Click here to check corrigendum, if any 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 30/06/2025 at 00:30:07