Delhi High Court - Orders
Poonam Grover vs Union Of India & Anr on 23 February, 2022
Author: Yogesh Khanna
Bench: Yogesh Khanna
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11418/2021
POONAM GROVER ..... Petitioner
Through: Mr.Gurpratap Singh, Advocate.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Ms.Amrita Prakash, CGSC for R-1.
Ms.Sonia Menon, Mr.Rohit Taneja
and Mr.Nischint Rawat, Advocates
for R-2.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 23.02.2022
1. The hearing has been conducted through Video Conferencing.
CM Appl. No.9613/20222. An affidavit has been filed in compliance of order dated 06.12.2021 with the delay of 11 days and hence this application is moved for condonation of delay.
3. For the reasons mentioned in the application, the delay stands condoned.
4. The application stands disposed of.
5. The affidavit be taken on record.
W.P.(C) 11418/2021
6. It is submitted by learned counsel for respondent No.1 the last pay paid to the petitioner was as per the 5th CPC and not as per 6th CPC.
7. It is further submitted by learned counsels appearing on behalf of respondents per affidavit of respondent No.1, the matter of refixation of pay of the petitioner w.e.f. 23.02.2007 in NHFDC/respondent No.2 is under examination in consultation of the Integrated Finance Division in the Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:24.02.2022 15:07 Department of Empowerment of Persons with Disabilities as per DPE guidelines and thereafter necessary action would be taken.
8. In the circumstances, it would be appropriate that a decision be taken by the concerned Ministry within eight weeks from today. Copy of this order be provided to learned counsel for the respondents so that matter may be taken with the concerned Ministry.
9. List on 29.07.2022.
YOGESH KHANNA, J.
FEBRUARY 23, 2022 VLD Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:24.02.2022 15:07