Delhi High Court - Orders
Hari Parkash vs Union Of India & Ors on 22 January, 2026
Author: V. Kameswar Rao
Bench: V. Kameswar Rao, Manmeet Pritam Singh Arora
$~119
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 904/2026
HARI PARKASH .....Petitioner
Through: Mr. Abhay Kumar Bhargava, Mr.
Satyaarth Sinha, Ms. Shradha Mewati,
Mr. Ajinkya Dhalwade, Advs.
versus
UNION OF INDIA & ORS. .....Respondents
Through: Ms. S. Bhardwaj, Mr. Sanjay Pal, GP,
Mr. Sahaj Garg, Advs. for UOI.
Insp. Abhishek Sing, BSF
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 22.01.2026
1. This petition has been filed with the following prayers.
"It is, therefore, humbly prayed that this Hon'ble Court may please to allow this writ petition and may further be please to:
1. Issue a writ of mandamus or any other appropriate writ, order or direction, directing the DG BSF to release disability pension consisting of service element and disability in favor of the Petitioner and arrears with@ 12% from the date of invalidation out i.e., 14.05.2024 IN THE LIGHT OF THE JUDGMENT DATED 06.11.2025 IN THE MATTER OF KALU RAM VS. UNION OF INDIA & ORS., W.P.(C) 4350/2025...."
2. The claim of the petitioner is primarily for the disability pension.
3. Mr. Abhay Kumar Bhargava, learned counsel for the petitioner submits 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 28/01/2026 at 20:31:41 that the petitioner shall be satisfied, if the respondents by treating the petition as representation decide the same by considering the judgment of this Court in Kalu Ram v. Union of India & Ors., W.P.(C) 4350/2025.
4. Noting the prayer made and the fact that the issue as raised by the petitioner has not been considered by the respondents, appropriate for us is to direct the respondents to consider the writ petition as a representation on behalf of the petitioner for the claim of disability pension and by taking into consideration the judgment of this Court in Kalu Ram (supra) decide the same within a period of eight weeks from today
5. It goes without saying that the respondents shall, while considering the representation, may also consider the opinion of the medical board dated 14.03.2024.
6. The petition, along with pending application(s), if any, is disposed of.
V. KAMESWAR RAO, J MANMEET PRITAM SINGH ARORA, J JANUARY 22, 2026 tg 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 28/01/2026 at 20:31:41