$~33 & 41 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
+  W.P.(C) 15520/2025 
 SH BALBIR SINGH     .....Petitioner 
Through: Mr. Vaibhav Kalra, Ms. Neha Bhatnagar and Mr. Ragav Singh, Advs.  
 
    versus 
 
 UNION OF INDIA & ORS.        .....Respondents 
Through: Ms. Aishwarya Chhabra, SPC, Mr. Sanjay, GP along with Inspector Prahlad Devenda.  
Sh Sunder Lal AC CISF, Sanjay Kumar Inspector & P.Sarkar HC 
 
+  W.P.(C) 15581/2025 
 RAM SWAROOP SHARMA    .....Petitioner 
    Through: 
 
    versus 
 
 UNION OF INDIA & ORS.        .....Respondents 
Through: Mr. Himanshu Sethi, SPC. 
Sh. Sunder Lal AC CISF, Mr. Sanjay Kumar Inspector & P. Sarkar HC 
 
 CORAM: 
 HON'BLE MR. JUSTICE C. HARI SHANKAR 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    ORDER(ORAL) 
%         10.10.2025 
 
C.HARI SHANKAR, J. 
 
CM APPL. 63476/2025 & CM APPL. 63477/2025 (for exemption) in W.P.(C) 15520/2025 
CM APPL. 63739/2025 & CM APPL. 63740/2025 in W.P.(C) 
15581/2025 
 
1. Exemptions allowed, subject to all just exceptions. 


 
2. The applications stand disposed of. 


 
W.P.(C) 15581/2025 & W.P.(C) 15520/2025 
 
3. The petitioners seek re-fixation of pension on the basis that the fixation of their pay was incorrect.  


 
4. Mr. Himanshu Sethi, learned Counsel for the respondent submits that the recommendation for re-fixing the pension on the basis of the revised pay has already been sent to the concerned office.  


 
5. A copy of the documents has already been provided to the learned Counsel for the petitioner.  


 
6. Accordingly, we dispose of these writ petitions on the above basis, reserving liberty with the petitioner to revive the petitions in case any grievance survives.  


 
7. We also direct that payments be released to the petitioners within a period of six weeks.  


 
C.HARI SHANKAR, J 
 
OM PRAKASH SHUKLA, J 
 OCTOBER 10, 2025/AT