High CourtsDivision Bench(2023) 05 DEL CK 1658

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

Delhi High Court · Decided on 9 May 2023

HON’BLE JUDGES
Suresh Kumar Kait, J · Tushar Rao Gedela, J
RESULT
Disposed Of
CASE NUMBER
W.P.(C) 6036/2023 & CM APPL. 23647/2023

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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.