Delhi High Court - Orders
Brijpal Singh Dagar And Ors vs A. Robert Jerard Ravi & Anr on 18 August, 2025
Author: Amit Sharma
Bench: Amit Sharma
$~99
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 1240/2025, CM APPL. 50590-94/2025
BRIJPAL SINGH DAGAR AND ORS .....Petitioners
Through: Mr. Soumo P. and Mr. Nishant Anand,
Advocates.
versus
A. ROBERT JERARD RAVI & ANR. .....Respondents
Through: Mr. Jasbir Bidhuri, Advocate for R-1
(through VC).
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 18.08.2025
1. This hearing has been done through hybrid mode.
2. The present contempt petition under Sections 10/12 of the Contempt of Courts Act, 1971 read with Section 151 of the CPC seeks following prayers:-
"a) Punish Respondents/Contemnors in accordance with the law and direct the Respondents/Contemnors to comply with the Final Order/Judgment dated 04.03.2024 in W.P (C) No. 9138 of 2018 passed by this Hon'ble Court;
b) Direct the Respondents/Contemnors to release the benefit of Biennial Cadre Review Scheme (BCR) to the Petitioners herein without any further delay.
c) Direct the respondents/Contemnors to pay cost of the present proceedings to the Petitioners herein;
d) Such other and further direction which this Hon'ble Court may deem fit and proper in the facts of the case."
3. Vide order dated 04.03.2024 learned Division Bench of this Court in W.P.(C) 9138/2018 passed the following directions:-
"10.We are, therefore, of the considered view that once the Tribunal itself has directed the respondents to take a considered decision in 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 21/08/2025 at 22:00:15 respect of each petitioner by examining their cases on the basis of the observations made in the impugned order as also the decision in Leelamma Jacob (Supra), the learned Tribunal ought to have issued directions to the respondents to pass an order after considering the cases of the petitioners in a time bound manner. We, therefore, dispose of the writ petition by directing the respondents to consider the case of each petitioner in terms of the directions issued in the impugned order, within a period of four weeks, by passing a reasoned and speaking order.
11.Needless to state, the said speaking orders will be communicated to the petitioners, who, if aggrieved, will be at liberty to assail the same as per law."
4. It is submitted that vide order dated 12.07.2024 the respondents have not complied with the aforesaid directions inasmuch as cases of the respondents have not been dealt with separately.
5. Issue notice.
6. Learned counsel appearing on behalf of respondent no. 1 accepts notice and seeks time to file a response to the present petition. Let the same be filed before the next date of hearing, with an advance copy to the learned counsel for the petitioner.
7. Learned counsel appearing on behalf of the petitioner is at liberty to place on record additional documents before the next date of hearing.
8. List on 03.12.2025.
9. It is made clear that notice is only issued to respondent no. 1 at this stage.
AMIT SHARMA, J AUGUST 18, 2025/sn/dj 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 21/08/2025 at 22:00:15