THE UNION OF INDIA v. JC 381684X EX SUB BAKHATAWER SINGH S/O LATE ROOP SINGH

[2025:RJ-JP:534-DB]

D.B. Civil Writ Petition No. 16268/2024

1. The Union Of India, Through The Secretary To The

Government Of India, Ministry Of Defence, South Block,

New Delhi.

2. The Oic (Records), The Records Signals, PIN-908770 C/o

56 Apo.

3. Joint Controller Of Defence Account, Pao (Or) Corps Of

Signals Jabalpur(Mp)-482001

4. Pcda (Pension), Allahabad (U.p.) ----Petitioners

Versus

Jc 381684X Ex Sub Bakhatawer Singh S/o Late Roop Singh,

Aged About 55 Years, R/o Village And Post-Sandan Tehsil-

Sujangarh, District- Churu (Rajasthan). ----Respondent

For Petitioner(s) : Mr. Ashish Kumar, Adv., with

Mr. Digvijay Singh, Adv.

For Respondent(s) :

HON'BLE THE CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Order

06/01/2025

1. Though number of grounds with regard to eligibility of the

respondent to claim stepping up for pay are being raised in this

petition under Article 227 of the Constitution of India, we find that

all those grounds were not raised by filing reply before the

Tribunal. Therefore, we are not inclined to interfere with the order.

2. At this stage, learned counsel for petitioners seeks liberty to

file review. It goes without saying that if the petitioners have any

grounds available under the law to seek review, it would be open

for the petitioners to seek review.

3. Accordingly, the writ petition is dismissed.

(UMA SHANKER VYAS),J (MANINDRA MOHAN SHRIVASTAVA),CJ

F.R. Bohra & Danish/19