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Judgment
Manmohan, J
CM APPL. 4385/2021 (Exemption) in W.P. (C) 1531/2021
CM APPL. 4532/2021 (Exemption) in W.P. (C) 1595/2021
CM APPL. 4587/2021 (Exemption) in W.P. (C) 1605/2021
Exemption allowed, subject to all just exceptions. Accordingly, the applications stand disposed of.
CM APPL. 4502/2021 (Early hearing) in W.P. (C) 9905/2019
CM APPL. 4534/2021 (Early hearing) in W.P. (C) 2024/2020
Keeping in view the averments made in the applications, the same are allowed and the petitions are taken up for hearing today.
Accordingly, the applications stand disposed of.
W.P. (C) 9905/2019
W.P. (C) 2024/2020
W.P. (C) 1531/2021
W.P. (C) 1595/2021
W.P. (C) 1605/2021
W.P. (C) 1256/2020
These petitions have been heard by way of video conferencing.
Learned counsel for the petitioners state that the petitioners in these petitions 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.
Learned counsel for the petitioners, on enquiry, state that the requisite No Objection Certificates (NOCs) had been given.
Learned counsel for the respondents fairly state that subject to the right to verification and the right of appeal to the Supreme Court against the
judgment in Brijlal Kumar (supra) being saved, the petition be disposed of.
Accordingly, the petitions are disposed of directing the respondents Indian Air Force that within twelve weeks herefrom, if they find the petitioners
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 petitioners, for any reason, are 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(s), not so found
entitled, the reasons in writing thereof and in which event, the petitioner(s) 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(s) within a week.
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.
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.