High CourtsDivision Bench(2021) 12 DEL CK 0190

Shankar Rajan, EX SGT 651551 vs Union Of India & Ors

Delhi High Court · Decided on 24 December 2021

HON’BLE JUDGES
Manmohan, J · Navin Chawla, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 15129 Of 2021

AI Structured Summary

Not yet generated for this judgment

Judgment

22 paragraphs · 388 words

Manmohan, J

CM APPL. 47666/2021 (Exemption)

Exemption allowed, subject to all just exceptions.

Accordingly, the application stands disposed of.

W.P.(C) 15129/2021

1.

Learned counsel for the petitioner states that the petitioner in this petition claim to be similarly placed to the petitioners in Brijlal Kumar v. Union of

India and others connected petitions 2020 SCC OnLine Del 1477 and the petitioners in Govind Kumar Srivastava v. Union of India 2019 SCC OnLine

Del 6425 (DB) [against which Special Leave Petition (Civil) No. 8813/2019 has been dismissed on 26th April, 2019] and seeks the same relief as

claimed therein i.e. of pro rata pension.

2.

Learned counsel for the petitioner, on enquiry, states that the requisite No Objection Certificates (NOCs) had been given.

3.

Learned counsel for the respondents prays for some time to obtain instructions. However, as a large number of similar writ petitions have already

been disposed of, this Court finds no purpose in adjourning the matter.

4.

Accordingly, the petition is disposed of directing the respondents â€" Indian Air Force that within twelve weeks herefrom, if they find the petitioner

to be similarly placed as the petitioners in Govind Kumar Srivastava (supra) and Brijlal Kumar (supra) and other connected petitions supra, to grant

him the same relief as granted in those petitions i.e. by payment of arrears of pro rata pension from the date of discharge till the date of payment and

in future to continue to pay pro rata pension to the petitioner. However, if on verification it is found that the petitioner, for any reason, is not entitled to

pro rata pension for reasons other than those stated in the judgments in Govind Kumar Srivastava (supra) and Brijlal Kumar (supra) and other

connected petitions supra being in personam, the respondents, within the said twelve weeks, shall communicate to the petitioner, not so found entitled,

the reasons in writing thereof and in which event, the petitioner shall be entitled to take further remedies there against. Needless to state that if any

documents are asked for by the respondents, the same shall be furnished by the petitioner within a week.

5.

If the arrears of pro rata pension are not paid within twelve weeks, the same shall also incur interest thereon @ 7% per annum from the expiry of

twelve weeks till the date of payment.