Delhi High Court - Orders
Satya Narain Singh & Ors vs Union Of India & Anr on 15 September, 2021
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~41 (2021)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3278/2021
SATYA NARAIN SINGH & ORS. ..... Petitioners
Through: Mr.Tushar Ranjan Mohanty, Adv.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr.Ajay Digpaul, CGSC with
Mr.Himanshu Pathak (GP) &
Mr.Kamal R. Digpaul Adv.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 15.09.2021 [Court hearing convened via video-conferencing on account of COVID-19]
1. The counter-affidavits have not been filed. Mr. Tushar Ranjan Mohanty, who appears on behalf of the petitioners, says that the issue which arises in the present case, is covered by the judgement dated 12.03.2019, passed in W.P.(C) 8193/2015, titled Union of India vs. Dr. Badri Singh Bhandari and Anr., and judgement dated 17.12.2019, passed in W.P.(C) No. 3730/2015, titled Union of India vs. Tushar Ranjan Mohanty.
2. According to Mr. Mohanty, since the respondents have already implemented the decision of the tribunal, in the case of several employees, therefore, this Court did not interfere with the decision of the Tribunal, which was assailed in the aforementioned writ petitions.
3. The grievance of the petitioners, in this case, also appears to be that W.P.(C) 3278/2021 Page 1 of 2 Signature Not Verified Signed By:HARIOM Signing Date:17.09.2021 14:09:13 they were not granted benefit of the non-functional upgradation, with effect from 01.01.2006.
4. In these circumstances, learned counsel for the respondents will obtain instructions, as to why, the petitioners cannot be given the same benefit, as was given to the respondents, in the aforementioned writ petitions.
5. List, for directions, on 08.10.2021.
RAJIV SHAKDHER, J TALWANT SINGH, J SEPTEMBER 15, 2021/mr Click here to check corrigendum, if any W.P.(C) 3278/2021 Page 2 of 2 Signature Not Verified Signed By:HARIOM Signing Date:17.09.2021 14:09:13