Delhi High Court - Orders
Raza Haider And Anr vs Union Of India And Ors on 12 January, 2022
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~52
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 660/2022
RAZA HAIDER AND ANR. ..... Petitioners
Through Mr. Ankur Chhibber, Advocate.
versus
UNION OF INDIA AND ORS ..... Respondents
Through Mr. Ajay Digpaul, CGSC with
Mr. Kamal R. Digpaul, Advocate.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 12.01.2022 The hearing has been heard by way of video conferencing.
CM APPL.1906/2022Exemption allowed, subject to all just exceptions. Accordingly, the present application stands disposed of. W.P.(C) 660/2022 Present writ petition has been filed challenging the orders dated 28th January, 2020 and 18th May, 2020 to the extent that they grant benefit of Non-Functional Upgradation [NFFU] in Junior Administrative Grade [JAG] level to Petitioner No.1 from a wrong and belated date and denies the benefit to Petitioner No.2. Petitioners seek a direction to the Respondents to grant the NFFU to Petitioner No.1 w.e.f. 28th September, 2010 and to Petitioner No.2 w.e.f. 24th August, 2007 by extending relaxation for requirement of Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:14.01.2022 18:14:53 Pre-Promotional Course on grounds of delayed detailment of petitioners by the Respondents and in accordance with the DOPT OM dated 4th January, 2011 and 21st May, 2009 along with interest, arrears payable and all consequential benefits.
Issue notice.
Mr. Ajay Digpaul, Advocate accepts notice. He prays for and is permitted to file a counter affidavit. Rejoinder affidavit, if any, be filed before the next date of hearing.
List on 20th April, 2022.
MANMOHAN, J NAVIN CHAWLA, J JANUARY 12, 2022 AS Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:14.01.2022 18:14:53