Delhi High Court - Orders
Dr. Subodh Jha And Ors vs Union Of India And Anr on 29 January, 2021
Author: Manmohan
Bench: Manmohan, Asha Menon
$~Suppl.-3 & 4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P. (C) 807/2021
DR. SUBODH JHA AND ORS .....Petitioners
Through: Mr.Sagar Saxena, Advocate.
Versus
UNION OF INDIA AND ANR .....Respondents
Through: Ms.Shubhra Parashar, Advocates.
+ W.P. (C) 827/2021
BHOLA SHANKER MISHRA AND ORS .....Petitioners
Through: Mr.Sagar Saxena, Advocate.
Versus UNION OF INDIA AND ANR .....Respondents Through: Ms.Shubhra Parashar, Advocates. CORAM:
HON'BLE MR. JUSTICE MANMOHAN HON'BLE MS. JUSTICE ASHA MENON OR D E R % 29.01.2021 Present writ petitions have been filed seeking a direction to the respondents to implement forthwith all the ben efits of Non -Functional Financial Upgradation (for short "NFFU") and other ben efits as per t h e recommendations of Sixth Pay Commission to SAG (PB-4, Level 14; with GP 10,000) and to HAG (Level 15) with effect from 01st Jan uary, 2006, as per their eligibility vis-a-vis doctors of Central Health Service in Ministry of Health and Family Welfare.
Learned Counsel for the Petitioners state t hat t he Petitioners are serving and retired doctors of respective CAPF Medical Services who had made representations to the Respondents alleging n on-extension of t h e benefits of NFFU and non-implementation of previou s ju dgments an d orders.
Issue notice. Ms.Shubhra Parashar, Advocate accepts n otice on behalf of the respondents. She prays for and is permitted to file a counter-affidavit within eight weeks. Rejoinder-affidavit, if any, be filed before the next date of hearing.
List on 03rd August, 2021.
MANMOHAN, J ASHA MENON, J JANUARY 29, 2021 KA