Sanjay Thakur & Ors. vs Union Of India & Ors.
2014 Latest Caselaw 6357 Del

$~20
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                    Judgment delivered on 1st December, 2014

+                          W.P.(C) 8353/2014

       SANJAY THAKUR & ORS.                              ..... Petitioners
                   Represented by:            Mr.Aakash Kamra, Adv.

                           versus

       UNION OF INDIA & ORS.                             ..... Respondents
                     Represented by:          Ms.Monika Arora CGSC with
                                              Mr. Abhishek Kr. Choudhary,
                                              Adv. for UOI.

CORAM:
HON'BLE MR. JUSTICE SURESH KAIT

SURESH KAIT, J. (ORAL

1. Vide the instant petition, the petitioners seek quashing of the office

memorandum dated 17.07.2014 and notice dated 01.08.2014. Further seek

directions to clear the payable salary to the petitioners which has been

wrongfully and in a malafide manner withheld by the respondent, including

the arrears payable to each petitioner from October 2012-April 2013 and for

the month of July, 2014.

2. Learned counsel appearing on behalf of the petitioner submits that to

this effect the petitioners have made representation to the Director, Ministry

of Agricultural, however, there is no response from their end.

3. Ms.Monika Arora, Ld. CGSC appearing on behalf of respondent Nos.

1 and 2 on advance notice submits that as withholding of salary is

concerned; the respondents are ready to give the salary of July, 2014.

However, as the representation is concerned, that would be disposed of

within four weeks.

4. Keeping in view the facts and circumstances of the case, I direct the

respondents to dispose of the representation dated 29.07.2014 made by the

petitioners within four weeks from today. The decision taken by the

respondent No. 1 shall be communicated to the petitioners within one week

thereafter.

5. In view of the above terms, the petition is allowed.

SURESH KAIT (JUDGE) DECEMBER 01, 2014 mr