VED PRAKASH Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) THE appellant's grievance is that the learned Single Judge by 1. the impugned order dismissed a writ petition filed in 2010.

(2.) THE claim in the writ petition was for monetary benefits in terms of the resolution of the erstwhile Delhi Vidyut Board dated 16th July, 1997 and a subsequent order of 23rd July, 1997. The sole ground for rejection of the petition was that it was founded on a cause of action which occurred 13 years prior to its institution and was, therefore, held to be barred by principles of laches.

(3.) BESIDES these, counsel urges that in another proceeding, i.e. the petition filed by Iqbal Chand Jain, in CWP No.13834/2005 (Iqbal Chand Jain v. Government of NCT of Delhi), the same learned Single Judge, taking note of the hiatus and state of flux which existed vis -a -vis the entitlement to pension and other monetary benefits till the decision of the Supreme Court in North Delhi Power Limited Vs. Govt. of National Capital Territory of Delhi and Ors., 2010 (6) SCC 278, held that :