Delhi High Court - Orders
Central Govt Staff Car Drivers ... vs Bhanu Pratap Sharma on 7 January, 2026
Author: Amit Sharma
Bench: Amit Sharma
$~29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 1098/2016 & CM APPL. 41892/2018,
66420/2025
CENTRAL GOVT STAFF CAR
DRIVERS ASSOCIATION & ANR .....Petitioners
Through: Dr. Ashutosh and Dr. Kiran Gupta,
Advocates.
versus
BHANU PRATAP SHARMA .....Respondent
Through: Mr. Ripudaman Bhardwaj, CGSC
with Mr. Kushagra Kumar, Mr. Amit
Kumar Rana and Ms. Pragati Trivedi,
Advocates.
Mr. J.S. Kanth, Under Secretary in
person.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 07.01.2026
1. This hearing has been done through hybrid mode.
2. Mr. J.S. Kanth, Under Secretary is present in Court today.
3. Affidavit in terms of order dated 17.07.2025 has been filed. Let a copy of the same be supplied to learned counsel for the respondent before the next date of hearing.
4. Learned counsel appearing on behalf of the petitioner draws attention of this Court to the speaking order dated 06.06.2016, which has been passed by the respondent in compliance of directions passed by learned Division Bench vide order dated 24.04.2016 in W.P.(C) 11611/2015. In paragraph 6 of the said speaking order dated 06.06.2016, it has been recorded as under:-
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 09/01/2026 at 20:39:36 "6. The 7th Pay Commission recommended introduction of the Performance Related Pay for all categories of Central Government employees, based on quality RFDs, reformed APARs and broad Guidelines. The Commission also recommended that the PRP should subsume the existing Bonus schemes. The Commission notes that there could be a time lag in implementing the Performance Related Pay by different departments. Till such time, the existing Bonus Schemes should be reviewed and linked with increased profitability/productivity under well-defined financial parameters. As regards rates of Overtime Allowance, the 7th Pay Commission in paragraph 8.17.97 of its report recommended that Overtime Allowance should be abolished (except for operational staff and industrial employees who are governed by statutory provisions), at the same time it also recommended that in case the government decides to continue with OTA for those categories of staff for which it is not a statutory requirement, then the rates of OTA for such staff should be increased by 50% from their current levels. The report and the recommendations made therein are under examination of the Government of India."
5. Learned counsel appearing on behalf of the respondent seeks time to take appropriate instructions with respect to the aforesaid recommendations as pointed out by learned counsel for the petitioner. Let the same be done.
6. List on 07.04.2026.
7. Mr. J.S. Kanth, Under Secretary, shall remain present in Court on the next date of hearing.
AMIT SHARMA, J JANUARY 07, 2026/sn 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 09/01/2026 at 20:39:36