Sujit Kumar Das vs Union Of India Though Director General ... on 8 November, 2021

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Delhi High Court - Orders

Sujit Kumar Das vs Union Of India Though Director General ... on 8 November, 2021

Bench: Manmohan

                          $~3
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +     W.P.(C) 11955/2021
                                SUJIT KUMAR DAS                                        ..... Petitioner
                                                    Through      Mr.Tushar Shrivastava, Advocate

                                                    versus

                                UNION OF INDIA THOUGH DIRECTOR GENERAL CRPF AND
                                ANR                                     ..... Respondents
                                              Through Mr.Gigi C.George, Advocate.

                                CORAM:
                                HON' BLE MR. J USTICE MANMOHAN
                                HON' BLE MR. J USTICE NAVIN CHAWLA
                                         ORDER

% 08.11.2021 The petition has been heard by way of video conferencing.

C.M.No.36973/2021

Exemption allowed, subject to all just exceptions. Accordingly, the application stands disposed of.

W.P.(C) No.11955/2021

Present writ petition has been filed challenging the office order dated 23rd May, 2019, the orders/letters dated 19th July, 2020, 25th August, 2021 as well as recoveries from pay slips between August 2019 and May 2021. Petitioner also seeks directions to the respondents to grant the benefit of First ACP w.e.f. 25th June, 2004 and Second MACP w.e.f. 25th June, 2012 in view of Government of India instruction DOPT OM dated 03rd December, 1985 under FR 54B to the petitioner, to correctly re-fix the pay scale of the Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:09.11.2021 18:07:32 petitioner from time to time w.e.f. 25th June, 2004 at par with a similarly situated employee Rajendra Singh F/No.881180428 and to refund entire amount of Rs.2,72,262/- recovered from the petitioner along with 12% interest as well as to grant all the consequential benefits like seniority, promotion, pay and allowance and arrears to the petitioner.

Issue notice. Mr.Gigi C.George, Advocate accepts notice on behalf of the respondents. He prays for and is permitted to file a counter-affidavit within four weeks. Rejoinder-affidavit, if any, be filed before the next date of hearing.

List on 08th April, 2022.

The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.

MANMOHAN, J NAVIN CHAWLA, J NOVEMBER 8, 2021 KA Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:09.11.2021 18:07:32

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Delhi High Court - Orders