Delhi High Court - Orders
Lt Col R K Purohit vs Ms Rachna Shah & Anr on 11 March, 2026
Author: Sachin Datta
Bench: Sachin Datta
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 325/2025
LT COL R K PUROHIT .....Petitioner
Through: Mr. Sushil Kumar Sharma, Mr.
Virender Kumar, Mr. A. Sarkar,
Advs.
versus
MS RACHNA SHAH & ANR. .....Respondents
Through: Mr. Sushil Kumar Pandey (SPC)
along with Mr. Aman Kumar Pandey,
Adv.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 11.03.2026
1. The present petition has been filed by the petitioner alleging wilful disobedience/non-compliance of the directions contained in the order dated 02.08.2024 passed by this Court in W.P.(C) 10700/2024. The said order reads as under:-
This is a digitally signed order.
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2. It transpires that on 29.11.2024, the claim of the petitoner was rejected by way of somewhat cryptic communication which reads as under:-
3. Pursuant thereto, the petitioner gave a representation to the Office of 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 16/03/2026 at 20:55:42 the IG, SFF, East Block-V, Level-IV, R.K. Puram, New Delhi-110066.
4. Given the circumstances, the Office of the IG, SFF, East Block-V, Level-IV, R.K. Puram, New Delhi-110066, is directed to grant a hearing to the petitioner and take a decision as to whether the petitioner is entited to the grant of notional increment for pensionary benefits. Let a fresh order be passed by the Office of the IG, SFF, taking into account the contentions of the petitioner and the relevant rules and regulations in this regard. Let the aforesaid exercise be completed within a period of eight weeks from today.
5. Needless to say, if the petitioner is aggrieved therewith, he shall be at liberty to take recourse to independent proceedings in accordance with law.
6. The petition is disposed of in the above terms.
SACHIN DATTA, J MARCH 11, 2026/uk 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 16/03/2026 at 20:55:42