CourtKutchehry.com
High CourtsDivision Bench

Himmat Singh & Ors vs Union Of India & Anr.

Delhi High Court · Decided on 9 May 2023 · Citation: (2023) 05 DEL CK 0459

HON’BLE JUDGES
Suresh Kumar Kait, J · Tushar Rao Gedela, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 4726 Of 2023
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

5 paragraphs · 218 words
1.

Vide the present petition, petitioners are seeking directions to the respondent DG, BSF to grant them the benefits of the MACP scheme reckoning from the date they reported to BRT as the law laid down by this Court in Review Petition No.222 of 2019 filed in W.P. (C) 7011/2015 decided on 11.10.2019 in a time-bound manner; directions to the respondent DG, BSF to grant arrears and other benefits to the petitioners with the interest of 12% as per the settled law.

2.

Learned counsel for petitioners submits that the issues(s) raised in the present petition has been fully covered by the judgment rendered by this Court in Review Petition No.222 of 2019 filed in W.P. (C) 7011/2015 decided on 11.10.2019.

3.

In view of above, we hereby dispose of the present petition by directing the respondents to treat the present petition as representation filed on behalf of petitioners and decide the same in view of above-mentioned judgment passed by this Court within 8 weeks. The decision so taken shall be communicated to the petitioners within one week thereafter with a reasoned order.

4.

With the aforesaid directions, the present petition is disposed of.

5.

Needless to say, if the petitioners feel aggrieved by the decision of the respondents on their representation, they may approach the appropriate forum.