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Ex Gc Abhishek Singh (Tes-2963 Gc) vs Union Of India & Ors on 23 January, 2023

Author: Suresh Kumar Kait

Bench: Suresh Kumar Kait, Neena Bansal Krishna

                          $~7
                          *   IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +   W.P.(C) 7050/2021
                              EX GC ABHISHEK SINGH (TES-2963 GC)                    ..... Petitioner
                                                 Through: Mr. Shantanu Sharma, proxy counsel.
                                                 versus
                              UNION OF INDIA & ORS.                              ..... Respondents
                                                 Through: Mr. Naginder Benipal, Sr. Panel
                                                              counsel with Mr. Harithi Kambiri,
                                                              Ms. Arpita Rawat, Advocates.
                                                              Major Partho Katyayan, Army.
                              CORAM:
                              HON'BLE MR. JUSTICE SURESH KUMAR KAIT
                              HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
                                                 ORDER

% 23.01.2023 CM APPL.3214/2023 (exemption)

1. Allowed, subject to just exceptions.

2. The application is disposed of.

W.P.(C) 7050/2021

3. The petitioner in his petition has made following prayer:

a) To direct the respondents to grant Ex-Gratia/disability award to the petitioner from the date of discharge i.e. 20.12.2019.

b) To direct the respondents to broad band the Ex Gratia disability award w.e.f. 20.12.2019.

c) To direct the respondents to pay arrears of Ex Gratia disability award along with interest @ 12 % from the date of discharge i.e. 20.12.2019.

4. Counter affidavit filed by the respondents is taken on record.

5. In Paragraph 10 of the counter affidavit, it is stated that disability award has already been granted in favour of the petitioner as is evident form annexure A7 dated 11.09.2020.

6. Learned counsel for the respondents submits that nothing remain in the present petition.

7. Proxy counsel on behalf of the petitioner seeks adjournment to verify the aforesaid fact and assist the Court on the next date of hearing.

8. Re-notify on 10.04.2023 along with W.P.(C) 525/2021.

SURESH KUMAR KAIT, J NEENA BANSAL KRISHNA, J JANUARY 23, 2023/PA Signature Not Verified Digitally Signed By:PRIYANKA ANEJA W.P.(C) 7050/2021 Page 2 of 2 Signing Date:24.01.2023 12:37:29