Delhi High Court - Orders
Indian Ex Borderman Movement vs Union Of India & Ors on 25 August, 2021
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~100
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8996/2021
INDIAN EX BORDERMAN MOVEMENT ..... Petitioner
Through: Mr.A.K. Trivedi, Adv.
versus
UNION OF INDIA & ORS ..... Respondent
Through: Mr.Ravi Prakash, CGSC for R1 & R2
with Ms.Shruti Shivkumar, Adv.
Mr.Rajesh Gogna, CGSC for R3 &
R4.
Mr.Jatin Puniyani, GP for UOI.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 25.08.2021 The petition has been heard by way of video conferencing. Present writ petition has been filed challenging Office Memorandum dated 07.09.1998 to the extent that it authorizes grant of ration Money Allowance to CPMF (Central Para Military Forces) personnel only if they are deployed alongside, ahead of or under the operational control of the Army and to the extent that it authorizes grant of ration Money Allowance to CPMF personnel deployed in counter insurgency and anti-insurgency operations only alongside the Army personnel in border areas and disturbed areas.
Petitioner seeks a direction to the respondent to grant RMA to all Members of the petitioners' association up to the rank of Commandant irrespective of their place of posting or deployment.
Issue notice. Mr.Ravi Prakash, CGSC accepts notice on behalf of respondent nos. 1 and 2 and Mr.Rajesh Gogna, CGSC accepts notice on Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:26.08.2021 22:15:51 behalf of the respondent nos. 3 and 4. They pray for and are granted six weeks time to file their counter affidavits. Rejoinder affidavit be filed before the next date of hearing.
List on 8th February, 2022.
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J NAVIN CHAWLA, J AUGUST 25, 2021/rv Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:26.08.2021 22:15:51