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Rajesh Kumar Panday And Ors. vs Union Of India And Anr

Delhi High Court · Decided on 9 May 2023 · Citation: (2023) 05 DEL CK 0492

HON’BLE JUDGES
Suresh Kumar Kait, J · Tushar Rao Gedela, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 6036 Of 2023, Civil Miscellaneous Application No. 23647 Of 2023
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Judgment

8 paragraphs · 138 words

CM APPL.23647/2023 (exemption)

1.

Allowed, subject to all just exceptions.

2.

The application is accordingly disposed of.

W.P.(C) 6036/2023

3.

Present petition has been filed seeking directions to the respondents to extend the benefits of Old Pension Scheme under CCS (Pension) Rules, 1972 to the petitioners who have been selected and presently serving CRPF on various posts in various places of the country.

4.

Recently, the Central Government has issued office memorandum dated 03.03.2023 and by the said OM, issue of the petitioner has already been decided.

5.

In addition to above, this Court has already decided the matter in the case of “Pawan Kumar & Ors. vs. Union of India & Ors.” on 11.01.2023 in W.P.(C) 12712/2021 and batch matters. Thus, nothing survives in the present petition.

6.

Petition as well as pending application stand disposed of.