Delhi High Court
Uoi & Ors. vs Programme Staff Association & Ors on 13 July, 2017
Author: Hima Kohli
Bench: Hima Kohli, Deepa Sharma
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4151/2003
UOI & ORS. ..... Petitioner
Through : Ms. Radha Lakshmi, proxy counsel for
Mr. Rajeev Sharma, Advocate with
Mr. Surjit Singh, UDC
versus
PROGRAMME STAFF ASSOCIATION & ORS ..... Respondents
Through : Mr. Sudesh Verma with
Ms. Nikita Parmar, Advocate for R-1.
Dr. Ashwani Bhardwaj, Advocate for R-2.
Mr. Amandeep Joshi, Advocate for R-3.
CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MS. JUSTICE DEEPA SHARMA
ORDER
% 13.07.2017
1. Proxy counsel appearing for Mr. Rajeev Sharma, counsel for the petitioners states that pursuant to the order dated 13.4.2017, learned counsel has received a communication from Prasar Bharti, Directorate General, All India Radio dated 12.7.2017 to the effect that two ACPs have to be granted to the Programme Executives, as per the instructions of the DOPT. Copies of the two letters dated 12.7.2017 and a letter dated 12.11.2015 are handed over by the counsel for the petitioners and are taken on record, with copies furnished to the counsels for the respondents.
2. Learned counsel for the petitioners further clarifies that Condition No.13 annexed to OM dated 9.8.1999 and Clarification No.35 issued in W.P.(C) 4151/2003 Page 1 of 2 respect of OM dated 18.7.2000, as mentioned in the impugned judgment, shall be given effect to qua the respondents.
3. Counsels for the respondents states that they are satisfied with the aforesaid submission. They however requests that the payments towards the grant of ACPs may be released in favour of the respondents in a time-bound manner.
4. Counsel for the petitioners states that it shall take six months for the payments towards grant of ACPs to be released to the respondents.
5. On an undertaking given by the petitioners that they shall abide by the timeline noted above for release of the payments due and payable to the respondents towards grant of ACPs in terms of the impugned judgment the present petition is disposed of. File be consigned to the record room.
HIMA KOHLI, J DEEPA SHARMA, J JULY 13, 2017 sk/ap W.P.(C) 4151/2003 Page 2 of 2