Delhi High Court - Orders
Dr. Gurbux L. Kotwani And Ors. Ram Niwas ... vs Union Of India And Ors on 29 July, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~20 to 23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8030/2018
+ W.P.(C) 4571/2017
+ W.P.(C) 5943/2017
+ W.P.(C) 7765/2017
DR. GURBUX L. KOTWANI AND ORS.
RAM NIWAS GARG AND ORS
AMAR NATH GUPTA
SALIL KUMAR VERMA AND ORS ..... Petitioners
versus
UNION OF INDIA AND ORS ..... Respondents
Appearance:
For petitioners:
Dr.Amarnath Gupta & Mr.Santosh Kumar Sahu, Advs.
For respondents:
Mr.Mohinder JS Rupal & Ms.V.Bhawani, Advs. for University of
Delhi in W.P.(C) 8030/2018, 4571/2017 & 7765/2017
Mr.Anurag Mathur, Adv. for R-6 in W.P.(C) 4571/2017
Mr.T.P.Singh, Adv. for R-1 & 2 in W.P.(C) 4571/2017
Ms.Seema Dolo, Adv. for R-3 in W.P.(C) 5943/2017
Mr.Apoorv Kurup, Ms.Nidhi Mittal & Mr.Ojaswa Pathak, Advs. for
R-4 in W.P.(C) 8030/2018
Mr.S.S.Ahluwalia & Mr.Mohit Bangwal, Advs. for R-5 in W.P.(C)
8030/2018
Mr.Vikram Jetly, CGSC with Mr.R.M.Tripathi, Adv. for R-1 & 2 in
W.P.(C) 8030/2018 & 7765/2017
Mr.Arjun Harkauli & Ms.Neha Verma, Advs. for R-4 in W.P.(C)
4571/2017, 5943/2017 & 7765/2017
Mr.Santosh Kumar & Ms.Ruchi Chauhan, Advs. for R-5 in W.P.(C)
5943/2017
Ms.Beenashaw N Soni, Ms.Mansi Bhatia & Mr.Bhupesh Pandotra,
Advs. for R- 8 in W.P.(C) 7765/2017
Mr.Rajeeve Sharma, Mr.Aditya Sharma & Mr.Shubham Bhardwaj,
Advs. for R-7 in W.P.(C) 7765/2017
Signature Not Verified
Digitally Signed
By:KESHAV
Signing Date:29.07.2022
17:35:12
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 29.07.2022
1. The present batch of petitions wherein the petitioners, who had joined the University of Delhi before 01.01.1986 and now stand superannuated after rendering service for around 30 years, seeks a direction to the respondents to permit them to switch over to the GPF pension scheme and forthwith grant them all arrears of pension.
2. Learned counsel for the parties jointly submit that the issue raised in the present batch of petition is now squarely covered by the decision of the Apex Court in SLP (Civil) No.13901/2017 titled University Of Delhi vs Shashi Kiran And Ors..
3. In the light of the aforesaid, the writ petitions are allowed in terms of the decision of the Apex Court in University Of Delhi vs Shashi Kiran And Ors.. The University of Delhi shall pay the amount payable to the petitioners towards their pension within eight weeks from today failing which the amount payable to the petitioners will bear interest @ 8% p.a. from today.
REKHA PALLI, J JULY 29, 2022 kk Signature Not Verified Digitally Signed By:KESHAV Signing Date:29.07.2022 17:35:12