$~18 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
+  W.P.(C) 15155/2025 & CM APPL. 62197/2025 
 
 SIDDAPPA       .....Petitioner 
 
Through: Mr. Abhay Kumar Bhargava, Mr. Satyaarth Sinha, Ms. Shradha Mewati, Advs. 
 
    versus 
 
 UNION OF INDIA & ORS.       .....Respondents 
 
Through: Mr. Satya Ranjan Swain, SPC 
Mr. Vinod Sawant Law Officer CRPF, Insp Athurv CRPF, Mr. Ramniwas Yadav CRPF 
 
 CORAM: 
 HON'BLE MR. JUSTICE C. HARI SHANKAR 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    O R D E R (ORAL) 
%         31.10.2025 
  
C. HARI SHANKAR, J. 
 
1. Mr. Satya Ranjan Swain, learned SPC appearing for the respondents, submits on instructions that the respondents are willing in this particular case to provide Children Education Allowance to the petitioner for educating his second and third child, keeping in mind that the first child is incapable of being educated.  


 
2. Accordingly, with the said submission, the grievance of the petitioner would stand assuaged. 


 
3. We make it clear that we are not inclined to express any opinion on the merits of the dispute between the parties. 


 
4. Accordingly, the petition is disposed of.  


 
 
 
C.HARI SHANKAR, J 
 
OM PRAKASH SHUKLA, J 
 OCTOBER 31, 2025/rjd