Delhi High Court - Orders
Petitioner No. 6 For Placing On Record ... vs Union Of India And Ors on 14 December, 2020
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw, Asha Menon
$~VC-16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8275/2010 & CM APPLNs. Nos. 6536/2020 (of the
petitioner no. 6 for placing on record additional document) &
32692/2020 (of the petitioner for directions for the grant of
monetary relief in terms similar to the judgement in Union of India
v. Lt. Cdr. Annie Nagaraja 2020 SCC OnLine SC 326)
CDR. JAYA KAPOOR (RETD.) AND ORS. ..... Petitioners
Through: Mr.C U Singh, Sr. Advocate with
Mr.Santhosh Krishnan, Ms.Sonam
Anand and Ms.Vidushi,
Advocates.
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Ms.Archana Gaur, Advocate.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MS. JUSTICE ASHA MENON
OR D E R
% 14.12.2020
[VIA VIDEO CONFERENCING]
C.M. Appln. Nos. 32692/2020 (of the petitioner for directions for the
grant of monetary relief in terms similar to the judgement in Union
of India v. Lt. Cdr. Annie Nagaraja 2020 SCC OnLine SC 326) in
W.P.(C) 8275/2010
1. This application is to be taken up along with the writ petition only.
2. The writ petition, unfortunately has been pending for regular
hearing for the last seven years.
W.P.(C) 8275/2010 Page 1 of 2
3. The senior counsel appearing for the petitioners states that the
course-mates of the petitioners have already been granted the relief of
permanent commission/pension and the petitioners are entitled to the
relief claimed on the basis of the judgments in the matters of their course-
mates in Union of India v. Lt. Cdr. Annie Nagaraja 2020 SCC OnLine
SC 326.
4. The counsel for the respondents states that there is no need to file a
reply to this application.
5. List the writ petition as well as this application for hearing on, 21st
January, 2021, as already scheduled, whether physically or virtually.
RAJIV SAHAI ENDLAW, J.
ASHA MENON, J. DECEMBER 14, 2020 s W.P.(C) 8275/2010 Page 2 of 2