$~1 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
+  LPA 291/2013 & CM APPL. 35643/2016 
 S K GUPTA & ORS.              .....Appellants 
Through: Ms. Swathi Sukumar Sr. Adv. with Mr. Kunwar Karan, Mr. Ritik Raghuwanshi, Mr. Rishika Agarwal, Mr. Shekhar Mann, Advs. 
 
    versus 
  
 THE CHAIRMAN AIRPORT  
AUTHORITY OF INDIA          .....Respondent 
Through: Ms. Anjana Gosain and Ms. Shreya Manjari, Advs. 
 
 CORAM: 
 HON'BLE MR. JUSTICE C. HARI SHANKAR 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    ORDER(ORAL) 
%          13.03.2026 
 
C.HARI SHANKAR, J. 
 
1. Learned Counsel for the parties are ad idem that the position of the appellants in the present case is identical to that of the appellants in LPA 294/20131 and that, in fact these appeals are directed against the same impugned judgment of the learned Single Judge.  


1 Sanjive Chamoli AGM & Ors v. Union of India & Anr. 
 
2. Ms. Sukumar, learned Senior Counsel for the appellants only points that, unlike the appellants in Sanjive Chamoli the appellants in 


the present case are yet to be released pensionary benefits in terms of Rule 37(A) of the Central Civil Services (Pension) Rules, 19722, though they have exercised their options. 


2 “the CCS (Pension) Rules, hereinafter 
 
3. We accordingly dispose of the present appeal in terms of the order dated 4 February 2026 in LPA 294/2013 further clarifying that, consequent to the option exercised by the appellants, pensionary benefits would be released to them in accordance with Rule 37(A) of the CCS (Pension) Rules on the basis of the last pay drawn. 


 
4. The appeal is disposed of accordingly. 


 
 
C.HARI SHANKAR, J 
 
OM PRAKASH SHUKLA, J 
 MARCH 13, 2026/ss