RAJNISH GOPTA Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) The 51 petitioners, who are Senior Officers of Delhi Police, Andaman & Nicobar Islands, Daman &: Diu and are commonly known as DANIPS officers, have approached this Court in this writ petition seeking to enforce the decision of the Cabinet in their meeting on 10th September, 1998, as communicated by the Chief Secretary in his order dated 15.9.1998.

(2.) It is common ground that decision had been taken to grant the reliefs mentioned in the communication to the petitioners and other officers similarly situated but that has to be formally approved by the Government of India and it is not disputed that the first respondent had written to the Government of India for approval and the matter is pending consideration by the Government of India. The question is pending the decision of the Government of India relating to approval, whether the petitioner could be granted the relief as decided by the Cabinet and as reflected in the order dated 15.9.1998.

(3.) I heard the learned Counsel for the petitioners Ms. Pinky Anand and Mr. Vijay Pandita, the learned Counsel for the respondents.