Delhi High Court - Orders
Jm Kalia vs Adjudicating Officer And Secretary It & ... on 25 September, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~79
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13477/2024 & CM APPL. 56396/2024
JM KALIA .....Petitioner
Through: Mr. Ravinder Kumar Yadav and
Mr. Siddharth Shukla, Advocate.
versus
ADJUDICATING OFFICER AND SECRETARY IT & ANR.
.....Respondents
Through: None.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 25.09.2024 CM APPL. 56396/2024 (exemption)
1. Exemption is granted, subject to all just exceptions.
2. The Petitioner shall file legible and clearer copies of exempted documents, compliant with practice rules, before the next date of hearing.
3. Accordingly, the application stands disposed of. W.P.(C) 13477/2024
4. The Petitioner was appointed as Consultant/Legal Advisor (part-time) on lump-sum retainership fee of Rs.20,000/- per month by the Department of Information Technology, Govt of NCT of Delhi, against a duly notified post.
5. The Petitioner's contention is that the Respondents have arbitrarily through the sanction letter dated 15th February, 2024 have allowed an expenditure of only Rs.2,16,450/- by putting the Petitioner in the category of This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/09/2024 at 00:46:22 'Standing Counsel'.
6. Issue notice to the Respondents, by all permissible modes, upon filing of process fee, returnable on 17th December, 2024.
SANJEEV NARULA, J SEPTEMBER 25, 2024/mk This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/09/2024 at 00:46:22