Delhi High Court - Orders
Indian Ex Borderman Movement And Ors vs Union Of India And Ors on 14 September, 2021
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~62
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10157/2021
INDIAN EX BORDERMAN MOVEMENT AND ORS
..... Petitioners
Through Mr.A.K.Trivedi, Adv.
versus
UNION OF INDIA AND ORS ..... Respondents
Through Mr.Rajesh Gogna, CGSC with
Mr.Anshuman, Adv.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 14.09.2021 The petition has been heard by way of video conferencing. Present writ petition has been filed challenging the government decision rejecting the recommendation of the 7th CPC made in para 10.1.67 of its report, regarding revision of pension, giving due weightage for the increments earned while serving in the last level from which one has retired. Petitioner also seeks direction to the Respondents to accept the first option as recommended by the 7th CPC in sub para 1 of Para 10.1.67 of its report to maintain parity for determination of pension between those who retired after 1st January, 2016 and those who retired earlier. Petitioner also seeks payment of arrears within three months along with interest accruing therefrom.
Learned counsel for the Petitioner states that in a similar petition filed by the civilians before the Central Administrative Tribunal, notice has been issued.
Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:15.09.2021 19:54:38Accordingly, issue notice. Mr.Gogna, Advocate accepts notice on behalf of the respondents. He prays for and is permitted to file a counter affidavit within four weeks. Rejoinder affidavit be filed before the next date of hearing.
List on 17th March, 2022.
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J NAVIN CHAWLA, J SEPTEMBER 14, 2021 RN Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:15.09.2021 19:54:38