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EX HC GD Babu Lal & Ors vs Union Of India And Others

Delhi High Court · Decided on 4 January 2022 · Citation: (2022) 01 DEL CK 0027

HON’BLE JUDGES
Manmohan, J · Navin Chawla, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 15191, 15216, 15217, 15219 Of 2021, 44 Of 2022, Civil Miscellaneous Application No. 47852, 47905, 47906, 47909 Of 2021, 79 Of 2022
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Judgment

27 paragraphs · 523 words

Manmohan, J

1.

The petitions have been heard by way of video conferencing.

2.

Present 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 on 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.

3.

Issue notice.

4.

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 application for condonation of delay and Special Leave Petitions. They, however, candidly state that there is no stay in the

said Special Leave Petitions.

5.

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 passed by a 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. He emphasises that SLP (Civil) No. 35888/2019, Union of India Vs. Sunil

Kumar Tyagi has been dismissed by the Supreme Court vide order dated 15th November, 2019 and even a Review Petition against the said order has

been dismissed on 27th July, 2021.

6.

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 the present petition and/or any other similar matter, then the present order shall abide by the order(s) of the

Apex Court.

7.

With the aforesaid direction, the present batch of writ petitions along with pending applications stand disposed of.