Delhi High Court - Orders
Shubinder Singh vs Union Of India & Ors on 6 January, 2022
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~50
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 207/2022
SHUBINDER SINGH ..... Petitioner
Through Mr.Himanshu Pathak, Advocate.
versus
UNION OF INDIA & ORS. ..... Respondents
Through Mr.Jaswinder Singh, Advocate.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 06.01.2022 Present matter has been heard by way of video conferencing. Present writ petition has been filed seeking a declaration that the Indian Coast Guard is an "Organised Group-A Service" for the purpose of the benefit of Non-Functional upgradation granted vide Office Memorandum dated 24th April 2009 issued by the Department of Personnel and Training. Petitioner also seeks directions to the Respondents to consider the Petitioner for the grant of benefit provided in the OM dated 24th April 2009 from his respective due date of entitlement and release consequential benefits with arrears of pay thereof in a time bound manner.
Learned counsel for the petitioner states that a similar writ petition being W.P.(C) No.13161/2019 titled 'Comdt. B.P.Singh & Ors. vs. Union of India & Anr.' is pending consideration before this Court.
Issue notice. Mr.Jaswinder Singh, Advocate accepts notice on behalf Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:07.01.2022 20:27:26 of the Respondents. He prays for and is permitted to file a counter-affidavit within four weeks. Rejoinder-affidavit, if any, be filed before the next date of hearing.
List on 23rd May, 2022 along with the connected matters.
MANMOHAN, J NAVIN CHAWLA, J JANUARY 6, 2022 KA Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:07.01.2022 20:27:26