$~32 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
+  LPA 294/2013 & CM APPL. 7547/2026 
 SANJIVE CHAMOLI  
AGM (COM-O) & ORS.            .....Appellants 
Through: Mr. Arun Bhardwaj, Sr. Adv. with Mr. Utkarsh Joshi, Mr. Pranava Rastogi, Mr Kunwar Karan Singh, Ms. Anjali Menon, Ms. Muskan Jain, Ms Ashu Tiwari, Mr. Shreyaskar, Ms. Khushi Sood, Ms. Sudarshana B, Mr. Navneet Kumar Shukla, Ms. Kanishka Sharma and Mr. Vinay Thakur, Advs. 
    versus 
 UNION OF INDIA & ANR.        .....Respondents 
Through: Ms. Anjana Gosain with Ms. Shreya Manjari Adv. 
 CORAM: 
 HON'BLE MR. JUSTICE C. HARI SHANKAR 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    ORDER (ORAL) 
%         04.02.2026 
 
C. HARI SHANKAR, J. 
 
1. Ms. Gosain, learned Counsel for the respondents has appeared before us and handed over an email dated 3 February 2026 addressed to her by the Section Officer in the Airport Authority of India which reads as under: 


“Tue, 3 Feb 2026 at 20:51 
  
SO (AAI Section) soaai.moca@nic.in> 
 To: Anjana Gosain <anjanagosainchambers@gmail.com> 
Cc: DEEPAK NAGPAL NAGPAL <depaknagpal.edu@nic.in>,GM, CHQ<gmlawchq@aai.aero>, shankheshm shankhesh.m@gov.in>  
 
Madam,  
 
With reference to the trailing mail on the subject cited above, it is submitted that this Ministry had taken the relevant decision in the year 2017 after due consultation with the Department of Pension and Pensioners' Welfare (DoPPW). 
 
In this regard, the Minutes of the Meeting held on 20.09.2017 are enclosed for ready reference. The said Minutes reflect that the judgment dated 20.12.2012 of the Hon'ble Court formed part of the deliberations and was duly taken note of at the time of taking the decision. In view of the same, there does not arise any question of reliance on the said judgment to the detriment of the appellants (pensioners). 
 
Regards, 
 
Section Officer (AAI), 
Ministry of Civil Aviation  
Government of India” 
 
2. The email and accompanying documents are taken on record. 


 
3. In view of the assurance that there would be no reliance on the impugned judgment to the detriment of the appellants, and as they have already been granted the opportunity to exercise option for payment of pensionary benefits in terms of the CCS (Pension) Rules, 2021 and have been actually paid pensionary benefits in terms of Rule 37(A) thereof, it becomes unnecessary to enter into the merits of the present dispute. 


 
4. The appeal is accordingly disposed of. 


 
 
C. HARI SHANKAR, J. 
 
OM PRAKASH SHUKLA, J. 
 FEBRUARY 4, 2026/ss