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Delhi High Court - Orders

Hemant Jayantbhai Shah vs Union Of India & Ors on 11 January, 2022

Author: Manmohan

Bench: Manmohan, Navin Chawla

                          $~56 & 112
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    W.P.(C) 498/2022
                               HEMANT JAYANTBHAI SHAH                               ..... Petitioner
                                                  Through     Mr.Himanshu Pathak, Advocate.

                                                  versus

                               UNION OF INDIA & ORS.                              ..... Respondents
                                             Through          Mr. Shashank Bajpai with
                                                              Mr. Abhijit Chaturvedi, Advs. for
                                                              UOI.

                          +    W.P.(C) 572/2022
                               RAJ KUMAR VISHWAKARMA & ORS.                         ..... Petitioners
                                                  Through     Mr.Himanshu Pathak, Advocate.

                                                  versus

                               UNION OF INDIA & ORS.                              ..... Respondents
                                             Through          Mr. Jivesh Tiwari, Advocate
                                                              with Mr. Kavindra Gill and
                                                              Mr. Lakshya Verma, Advs.


                               CORAM:
                               HON'BLE MR. JUSTICE MANMOHAN
                               HON'BLE MR. JUSTICE NAVIN CHAWLA
                                       ORDER

% 11.01.2022 The hearing has been done by way of video conferencing. Present writ petitions have been filed seeking a declaration that the Indian Coast Guard is an "Organised Group-A Service" for the purpose of Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:13.01.2022 22:26:36 the benefit of Non-Functional upgradation granted vide Office Memorandum dated 24th April, 2009 issued by the Department of Personnel and Training. Petitioners also seek directions to the Respondents to consider the Petitioners for the grant of benefit provided in the O.M. dated 24th April, 2009 from their respective due dates of entitlement and release of consequential benefits with arrears of pay thereof in a time bound manner.

Learned counsel for the petitioners states that a similar writ petition being W.P.(C) No.13161/2019 titled 'Comdt. B.P.Singh & Ors. vs. Union of India & Anr.' is pending consideration before this Court.

Issue notice. Mr.Shashank Bajpat and Mr. Kavindra Gill, Advocates accept notices on behalf of the Respondents. They pray for and are permitted to file their counter affidavits within four weeks. Rejoinder-affidavits, if any, be filed before the next date of hearing.

List on 23rd May, 2022 along with the connected matters.

MANMOHAN, J NAVIN CHAWLA, J JANUARY 11, 2022 AS Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:13.01.2022 22:26:36