Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Delhi High Court - Orders

Nvs Retired Employees Association vs Union Of India & Ors on 18 January, 2024

Author: Tushar Rao Gedela

Bench: Tushar Rao Gedela

                                    $~77
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           W.P.(C) 736/2024
                                                NVS RETIRED EMPLOYEES ASSOCIATION                                              ..... Petitioner
                                                                                      Through:                 Ms. Shashi Kiran, Ms. Sadhana
                                                                                                               Sandhu, Ms. Sangeeta Bhalla, Ms.
                                                                                                               Usha Mishra and Ms. Akanksha
                                                                                                               Birthare, Advocates

                                                                                      versus

                                                UNION OF INDIA & ORS                                                           ..... Respondent
                                                                                      Through:                Mr. Anshuman, SPC with Mr. Piyush
                                                                                                              Ahluwalia, Advocate for R-1 & 2.

                                                CORAM:
                                                HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
                                                                                      ORDER

% 18.01.2024 (The proceeding has been conducted through Hybrid Mode)

1. This is a writ petition under Article 226 of the Constitution of India seeking the following prayers:-

"i) To issue a writ of mandamus or any other appropriate writ, order, or direction, directing the Government of India to extend the Pension Scheme under the 1972 Rules to all the NVS employees, even who joined prior to 01.01.2004.
ii) To grant any other relief or order that this Hon'ble Court deems fit and just in the interest of justice and equity."

2. Issue notice.

3. Notice accepted by Mr. Anshuman, learned counsel for respondent 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 24/01/2024 at 23:21:03 nos. 1 and 2.

4. On taking steps by the petitioner within a week, notice be served upon respondent no.3 - Commissioner, Navodaya Vidyalaya Samiti, by all permissible modes.

5. Counter affidavit be filed within six weeks with an advance copy to learned counsel for the petitioner. Rejoinder, thereto if any, within four weeks thereafter with an advance copy to learned counsel for the respondents.

6. List before the Registrar on 24.04.2024 for completion of pleadings.

TUSHAR RAO GEDELA, J JANUARY 18, 2024 Aj 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 24/01/2024 at 23:21:03