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Judgment
Manmohan, J
CM APPL. 4857/2021 (Exemption) in W.P. (C) 1695/2021
CM APPL. 4898/2021 (Exemption) in W.P. (C) 1701/2021
CM APPL. 4900/2021 (Exemption) in W.P. (C) 1703/2021
CM APPL. 4960/2021 (Exemption) in W.P. (C) 1717/2021
CM APPL. 4962/2021 (Exemption) in W.P. (C) 1719/2021
CM APPL. 4969/2021 (Exemption) in W.P. (C) 1722/2021
CM APPL. 5039/2021 (Exemption) in W.P. (C) 1743/2021
Exemptions allowed subject to all just exceptions.
Applications stand disposed of.
W.P. (C) 1695/2021, W.P. (C) 1701/2021, W.P. (C) 1703/2021, W.P. (C) 1717/2021, W.P. (C) 1719/2021, W.P. (C) 1722/2021 & W.P.
(C) No.1743/2021
The petitions have been heard by way of video conferencing.
Present batch of petitions have been filed seeking a number of prayers. However, learned counsel for the petitioners prays that a similar order as
passed by a Division Bench in W.P.(C) No.6437/2019 dated 30th May, 2019 be passed in the present writ petitions. He clarifies that neither the
judgment and order dated 30th May, 2019 in W.P.(C) No.6437/2019 nor the judgments referred to in the said order have been challenged before the
Supreme Court by the respondents.
Issue notice.
Learned counsel for the respondents accept notice. Learned counsel for the respondents state that in similar matters, notices have been issued by
the Supreme Court in the condonation of delay and Special Leave Petitions. They, however, candidly state that there is no stay in the said Special
Leave Petitions.
It is pertinent to mention that the petitioners have preferred the present writ petitions to primarily seek a mandamus to the respondents to grant the
benefit of the second financial upgradation under the MACP Scheme in the Pay Band of Rs.9300-34800 with Grade Pay of Rs.4200 w.e.f. 01st
January, 2006 and wherever 20 years have been completed till the date the petitioners’ voluntarily retired on 30th June, 2006 or the dates
mentioned in the prayer clause along with consequential benefits including arrears. The petitioners’ claim is based upon the decision of the
Supreme Court in the case of Union of India and Ors. Vs. Balbir Singh Turn & Anr., Civil Appeal Diary No.3744/2016 along with other cases decided
on 08th December, 2017. The petitioners also place reliance on the decision of the Division Bench of this Court in Sunil Kumar Tyagi vs. Union of
India & Anr., W.P. (C) No.3549/2018 decided on 01st May, 2019.
As admittedly there is no interim order passed by the Supreme Court in any of the Special Leave Petitions filed by the Union of India in similar
matters, we dispose of the present batch of writ petitions in similar terms as passed in W.P.(C) No.6437/2019 i.e. a direction to the respondents to
consider the petitioners’ claim in the light of the judgments in Union of India and Ors. Vs. Balbir Singh Turn & Anr. (supra) and Sunil Kumar
Tyagi vs. Union of India & Anr (supra) as well as Union of India & Ors. vs. M.V. Mohanan Nair, (2020) 5 SCC 421 and to dispose of the
representations of the petitioners positively within twelve weeks from today. It is clarified that in the event the Supreme Court varies or set asides the
order passed by the Division Bench in Sunil Kumar Tyagi vs. Union of India & Anr (supra) and/or any other similar matter, then the present order
shall abide by the order(s) of the Apex Court.
With the aforesaid direction, the present batch of writ petitions along with pending applications stand disposed of.
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.