Delhi High Court - Orders
Gurmeet Singh And Ors vs Union Of India And Anr on 29 April, 2022
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait, Sudhir Kumar Jain
$~61
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6812/2022
GURMEET SINGH AND ORS ..... Petitioners
Through: Ms. Santwana Aggarwal and Mr.
Ravi Rai, Advocate
versus
UNION OF INDIA AND ANR ..... Respondents
Through: Mr. Satya Ranjan Swain, Sr. Panel
Counel with Mr. Kautilya Birat,
Advocate for R-1 and 2
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 29.04.2022 CM APPL.20676/2022 (exemption)
1. The application is allowed, with a direction to the applicant to file requisite certified copies, original copies, true typed copies and margins of dim annexures within four weeks.
2. The application is accordingly disposed of. W.P.(C) 6812/2022 & CM APPL.20675/2022 (for stay)
3. This writ petition has been preferred under Article 226 of the Constitution of India seeking direction to the respondents to correct the Pay Scale of the petitioners and allow the litigation expense to each of the petitioners.
4. Issue notice.
W.P.(C) 6812/2022 page 1 of 2 Signature Not Verified Digitally Signed By:HARVINDER KAUR BHATIA Signing Date:04.05.2022 16:38:12
5. Learned counsel for respondents accepts notice and seeks time to file counter-affidavit.
6. Let needful be done within ten days. Rejoinder thereto, if any, be filed before the next date of hearing.
7. Re-notify on 12.05.2022.
8. Till further orders, respondents are restrained from making any recovery from the petitioners on account of the impugned reduction in the pay scale.
SURESH KUMAR KAIT, J
SUDHIR KUMAR JAIN, J
APRIL 29, 2022/j
W.P.(C) 6812/2022 page 2 of 2
Signature Not Verified
Digitally Signed
By:HARVINDER KAUR
BHATIA
Signing Date:04.05.2022
16:38:12