Delhi High Court - Orders
Bhupinder Kumar Malik vs Union Of India And Ors on 27 May, 2022
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8507/2022
BHUPINDER KUMAR MALIK ..... Petitioner
Through: Mr. Nikhil Palli and Mr. Anshuman
Mehrotra, Advocates for Mr. Ankur
Chhibber, Advocate
versus
UNION OF INDIA AND ORS ..... Respondents
Through: Mr. Vaibhav Gaggar, Senior Panel
Counsel alongwith Ms. Sumedha
Dang and Mr. Ketan Sarraf,
Advocates
Mr. Chitvan Singha, Advocate
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 27.05.2022 CM. APPL. 25836/2022(for exemption)
1. Allowed, subject to all just exceptions.
2. Application is accordingly disposed of. W.P.(C) 8507/2022
3. The present writ petition has been filed by the petitioner seeking directions to respondents to grant him the benefit of the Non-Functional Financial Upgradation for JAG grade with effect from 05.04.2007 in Signature Not Verified Digitally Signed By:BABLOO SHAH Signing Date:30.05.2022 18:57:26 accordance with the DoPT OM dated 21.05.2009 along with interest, arrears payable and all consequential benefits.
4. Notice issued.
5. Learned 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 27, 2022/rr Signature Not Verified Digitally Signed By:BABLOO SHAH Signing Date:30.05.2022 18:57:26