Delhi High Court - Orders
Raj Kumar Mahindra & Ors vs Union Of India & Ors on 9 September, 2024
Author: Jyoti Singh
Bench: Jyoti Singh
$~33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2903/2021
RAJ KUMAR MAHINDRA & ORS. .....Petitioners
Through: Mr. Rajat Jain and Mr. Gaurav
Mohindra, Advocates
versus
UNION OF INDIA & ORS. .....Respondents
Through: Mr. Alakh Kumar, Advocate for R-2.
Mr. Aditya Kumar Choudhary, Mr. Sandeep
Pandey and Mr. Aditya Anand Singh, Advocates
for R-3.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 09.09.2024
1. Mr. Alakh Kumar, learned counsel appearing on behalf of Respondent No.2 seeks some more time to come back with instructions with respect to the Department of Public Enterprises ('DPE') O.M. dated 03.08.2017.
2. Learned counsel for the Petitioners apprises the Court that MECON Ltd./Respondent No.3 has received a Presidential directive to adopt the DPE Guidelines with respect to pay revision of the employees of MECON Ltd.
3. Learned counsel for Respondent No.3 will also revert back with instructions on the said aspect.
4. List on 26.09.2024.
JYOTI SINGH, J SEPTEMBER 09, 2024/kks This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 21/09/2024 at 05:11:36