Delhi High Court - Orders
Shri Neeraj Meena vs Union Of India And Ors on 27 April, 2022
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait, Sudhir Kumar Jain
$~72
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1519/2019
SHRI NEERAJ MEENA ..... Petitioner
Through: Ms. Amrita Mishra, Adv.
versus
UNION OF INDIA AND ORS. .... Respondents
Through: Appearance not given
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 27.04.2022 C.M.APPLN.20162/2022 (for directions)
1. The present application has been filed by the applicant/petitioner seeking issuance of direction to the respondent to grant the benefits of non-functional financial upgradation to the petitioner as given to similarly placed officers of junior administrative grade of level 12 of pay matrix vide office order dated 09.02.2022 issued by the respondent No.2.
2. Learned counsel for non-applicants/respondents accepts notice and seeks time to file reply.
3. Let needful be done within four weeks. Rejoinder thereto, if any, be filed within two weeks thereafter.
4. Renotify on 16.08.2022, i.e. the date already fixed.
SURESH KUMAR KAIT, J SUDHIR KUMAR JAIN, J APRIL 27, 2022/rk