Delhi High Court - Orders
Sukhdev Singh And Ors vs Union Of India And Anr on 28 April, 2022
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait, Sudhir Kumar Jain
$~84
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5515/2022
SUKHDEV SINGH AND ORS ..... Petitioners
Through: Ms. Santwana Agarwal and Mr. Ravi
Rai, Advocates
versus
UNION OF INDIA AND ANR ..... Respondents
Through: Mr. Anshuman, Sr. Panel Counsel
Mr. Abhishek Khanna, GP
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 28.04.2022 CM APPL.20373/2022 (u/S 151 of CPC)
1. This application has been preferred under Section 151 of Code of Civil Procedure, 1908 seeking directions for modifying the order dated 01.04.2022 passed by this Hon'ble Court and granting the interim stay of recovery of arrears.
2. Learned counsel has withdrawn the attention of this Court to the order dated 10.02.2022 passed in connected writ petition, the petition therein similarly placed in W.P.(C)1233/2022.
3. Issue notice. Mr. Anshuman, learned Senior Panel Counsel accepts notice and does not dispute the aforesaid facts. Accordingly in the present case also the respondents are restrained to make any recovery from the petitioner on account of the impugned reduction of pay scale.
4. Therefore, the application stands disposed of.
W.P.(C) 5515/2022 page 1 of 2 Signature Not Verified Digitally Signed By:HARVINDER KAUR BHATIA Signing Date:30.04.2022 17:16:00 W.P.(C) 5515/2022
5. Respondents are restrained to make any recovery from the petitioner.
6. Renotify on the date fixed, i.e. 12.05.2022.
SURESH KUMAR KAIT, J
SUDHIR KUMAR JAIN, J
APRIL 28, 2022
j
W.P.(C) 5515/2022 page 2 of 2
Signature Not Verified
Digitally Signed
By:HARVINDER KAUR
BHATIA
Signing Date:30.04.2022
17:16:00