Supreme Court - Daily Orders
Anil Chopra vs Rekha Kumar Singh . on 7 April, 2015
Bench: Vikramajit Sen, Pinaki Chandra Ghose
1
ITEM NO.302 COURT NO.12 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 300/2013
ANIL CHOPRA Appellant(s)
VERSUS
REKHA KUMAR SINGH & ORS. Respondent(s)
(With appln. For exemption from personal appearance and Interim
Relief and Office Report)
Date : 07/04/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Appellant(s) Mr. R. Balasubrimanyan, Adv.
Mr. B. V. Balaram Das,Adv.
Mr. R.K. Verma, Adv.
For Respondent(s)
Mrs. Rekha Palli,Adv.
Ms. Punam Singh, Adv.
Ms. Ankita Patnaik, Adv.
Mr. Nikhil Palli, Adv.
Ms. Shruti Munjal, Adv.
Ms. Garima Sachdeva, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Appeal stands disposed of in terms of the Signed Order.
(NEELAM GULATI) (SAROJ SAINI) Signature Not Verified Digitally signed by COURT MASTER COURT MASTER Usha Rani Bhardwaj Date: 2015.04.08 16:39:17 IST
(Signed Order is placed on the file) Reason: 1 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 300 OF 2013 ANIL CHOPRA Appellant(s) VERSUS REKHA KUMAR SINGH & ORS. Respondent(s) O R D E R We are pleased to record that in the course of these proceedings the interest of not only the respondents before us but generally for all lady officers who joined the Indian Air Force by way of Short Service Commission (in short 'the SSC') and are now desirous of a Permanent Commission have been satisfactorily considered. As far as Wing Commander Rekha Kumari Singh is concerned, she has continued in service without interruption and has now been offered a Permanent Commission with effect from 5th July, 2002 in accordance with the Rules as well as the Order dated 06th April, 2015. Squadron Leader Seema Dahiya and Squadron Leader Seema Nandakumar have also been found eligible for grant of Permanent Commission and will accordingly be reinstated on 5th May, 2015 in accordance with the Rules as well as the Order dated 26 th March, 2015. In particular we note that fixation of their pay will be done after giving notional increment for the period as between the 2 date of release and the date of reinstatement in their respect. However, pay and allowances for the period in which they have not been in service shall not be payable. The result of these proceedings, which are of general significance, is that henceforward lady officers who have joined the Indian Air Force under the SSC shall be eligible for consideration of Permanent Commission, in accordance with the extant policy.
We clarify that we have made no expression whatsoever on the applicability and extent of any other policy save that which is before us in these proceedings.
In view of the above, the present Appeal before us and the Case No. 900 of 2011 pending before the High Court of Delhi stand disposed of.
…..............J (VIKRAMAJIT SEN) …..............J (PINAKI CHANDRA GHOSE) NEW DELHI APRIL 07, 2015