Delhi High Court - Orders
Kuldeep Saini And Ors vs Union Of India And Ors on 18 May, 2022
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7628/2022
KULDEEP SAINI AND ORS .... Petitioners
Through: Mr.Ankur Chhibber and Mr.
Anshuman Mehrotra, Advocates
versus
UNION OF INDIA AND ORS. .... Respondents
Through: Ms. Archana Surve, Govt. Pleader
for R-1
Mrs. Bharathi Raju with Ms. Anju
Gupta, Sr. Panel Counsel for R-1
to 4
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 18.05.2022 CM APPL. 23436/2022 (exemption)
1. The application is allowed, with a direction to the petitioners to file requisite fair typed copies annexures and documents with proper margins within four weeks.
2. The application is accordingly disposed of. W.P.(C) 7628/2022
3. The present writ petition has been filed by the petitioners seeking quashing of orders dated 21.10.2019 issued by the respondents to the extent whereby the benefit of Non Functional Financial Upgradation in SAG level has been granted from wrong and delayed dates to the petitioners and whereby the petitioners have been denied the benefit of NFFU in HAG level; quashing of orders dated 05.02.2021 and W.P.(C) 7628/2022 Page 1 of 2 19.01.2022 issued by the respondents to the extent whereby the representation of the Petitioner to grant NFFU in HAG scale and to further grant NFFU in SAG level from correct date has been arbitrarily rejected by the respondents; directions to respondents to grant the benefit of the Non-Functional Financial Upgradation for Higher Administrative Grade to the petitioners from 14.07.2016 and to fix the pension of the petitioners in the said grade with arrears payable, interest, and all consequential benefits, to grant Non Functional Financial Upgradation for Senior Administrative Grade to petitioners by extending relaxation for requirement of Pre Promotional Course on the grounds of delayed detailment of the petitioners by the respondents, to grant the benefit of the Non-Functional Financial Upgradation for SAG grade to the petitioners from 26.10.2006 along with interest, arrears payable and all consequential benefits.
4. Notice issued.
5. Learned Senior Panel Counsel for respondents accepts notice and seeks time to file counter-affidavit.
6. Let needful be done within six weeks. Rejoinder thereto, if any, be filed within two weeks thereafter.
7. Renotify on 13.10.2022.
SURESH KUMAR KAIT, J SAURABH BANERJEE, J MAY 18, 2022/rk W.P.(C) 7628/2022 Page 2 of 2