Supreme Court - Daily Orders
Government Of Nct Of Delhi vs Somvir Rana (Tgt Eng) on 1 September, 2017
Bench: Kurian Joseph, R. Banumathi
ITEM NO.15 COURT NO.5 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 23663/2017
(Arising out of impugned final judgment and order dated 23-03-2017
in WP No. 2634/2017 passed by the High Court of Delhi at New Delhi)
GOVERNMENT OF NCT OF DELHI & ANR. Petitioner(s)
VERSUS
SOMVIR RANA (TGT ENG) & ORS. Respondent(s)
(WITH APPLN(S) FOR CONDONATION OF DELAY IN FILING SLP-IA
No.77457/2017)
WITH
DIARY NO.23440/2017 (XIV)
(WITH APPLN(S) FOR
IA No.78434/2017-CONDONATION OF DELAY IN FILING SLP WITH PRAYER FOR
INTERIM RELIEF)
Date : 01-09-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Ms. Pinky Anand,ASG
Ms. Saudamini Sharma,Adv.
Mr. Hemant Arya,Adv.
Mr. Rajesh Ranjan,Adv.
Ms. Gargi Khanna,Adv.
Mr. B.V. Balaram Das, AOR
Mr. Romesh Gautam,Sr.Adv.
Ms. Malika Gautam,Adv.
Mr. Dharamveer Chotivala,Adv.
Mr. Kshitij Gautam,Adv.
Ms. Sumi P.S.,Adv.
Mr. Mansoor Ali, AOR
For Respondent(s)
Signature Not Verified
Mr. Sudhir Naagar, AOR
Digitally signed by
NARENDRA PRASAD
Date: 2017.09.04
Mr. Sidharth K.,Adv.
16:48:36 IST
Reason: Mr. Mohit Singh,Adv.
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UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find that there are several matters in which the aggrieved employees have been going to the Tribunal, then to the High Court and thereafter those matters are brought before this Court at the instance of the Union of India/NCT of Delhi. Once the question, in principle, has been settled, it is only appropriate on the part of the Government of India to issue a Circular so that it will save the time of the Court and the Administrative Departments apart from avoiding unnecessary and avoidable expenditure.
The present situation is that the stepping up is available only to those who have approached the Court. But since the issue has otherwise become final, we direct the Government of India to immediately look into the matter and issue appropriate orders for granting the pay-scale so that people need not unnecessarily travel either to the Tribunal or the High Court or this Court. With the above observations and directions, the special leave petitions are dismissed.
Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (RENU DIWAN)
COURT MASTER ASST. REGISTRAR
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