Delhi High Court - Orders
Ex Sgt Ravindra Kumar vs Dr Niten Chandra Ias And Ors & Ors on 16 October, 2025
Author: Amit Sharma
Bench: Amit Sharma
$~115
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 1556/2025
EX SGT RAVINDRA KUMAR .....Petitioner
Through: Mr. Durgesh Kumar Sharma, Adv.
versus
DR NITEN CHANDRA IAS AND ORS & ORS. .....Respondents
Through: Mr. Amit Tiwar, CGSC with Ms. Riya
Gulati, GP
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 16.10.2025
1. This hearing has been done through hybrid mode. CM APPL. 65601/2025 (exemption)
2. Allowed, subject to all just exceptions. The application is disposed of. CONT.CAS(C) 1556/2025
3. The present petition under Sections 11 and 12 of the Contempt of Courts Act, 1971 seeks the following prayers:
A. To summon and punish the contemnors for having committed the contempt of this Hon'ble Court by willfully defying and disobeying order/ judgment dt. 01 July 2025 passed in W.P.(C) No. 11230/2024 tiled as "UOI & Ors Vs Sgt Ravindra Kumar" in the interest of justice.
B. To direct the contemnors to obey the order/judgment dt. 01 July 2025 passed in W.P.(C) No. 11230/2024 tiled as "UOI & Ors Vs Sgt Ravindra Kumar" in the interest of justice.
C. To award any other/further relief as this Hon'ble court may deem fit and proper in the fact and circumstances of the case in favor of the petitioner and against the contemnors along with cost, in the interest of justice.
4. Vide order dated 07.08.2023 in OA No. 87/2020, learned AFT, 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 20/10/2025 at 22:09:01 Principal Bench, New Delhi, had passed the following directions: -
"39. In these circumstances, the applicant herein who suffered from 'Bipolar Affective Disorder' though whilst serving in peace area is entitled to the disability element of pension for 'Bipolar Affective Disorder' assessed 20% for life which has to be held to be due to the stress and strain of military service.
33. Under the circumstances, the OA 87/2020 is allowed and the applicant is to be held entitled to the grant of the disability clement of pension qua the disability of 'Bipolar Affective Disorder' @ 20% for life which is directed to be broad banded to 50% for life in terms of the verdict of the Hon'ble Supreme Court in Union of India vs Ram Aviar decided on 10.12.2014 in Civil Appeal No. 418 of 2012 with effect from the date of his discharge from the Indian Army and the respondents are directed to issue the corrigendum PPO with directions to the respondents to pay the arrears within a period of three months from the date of receipt of a copy of this order, failing which, the respondents would be liable to pay interest @6% p.a. on the arrears due from the date of this order.
34. No order as to costs."
5. Subsequently, the aforesaid order passed by the learned AFT was challenged before the learned Division Bench of this Court in W.P.(C) 11230/2024 and other connected petitions. Vide judgment dated 01.07.2025 in said petitions, affirming the aforesaid order passed by learned AFT, learned Division Bench had observed as under:-
"85. In view of the aforesaid, and considering the limited scope of the writ jurisdiction in reviewing the orders of the learned Tribunal, no case has been made out warranting interference by this Court with the decision of the learned Tribunal."
6. Issue notice to respondent nos. 2, 3 and 4, returnable on 11.03.2026. It is made clear that no notice has been issued to respondent no.1 at this stage.
AMIT SHARMA, J OCTOBER 16, 2025/mj/db 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 20/10/2025 at 22:09:01