Uoi & Ors. vs Programme Staff Association & Ors
2017 Latest Caselaw 3236 Del

Citation : 2017 Latest Caselaw 3236 Del
Judgement Date : 13 July, 2017

Delhi High Court

Uoi & Ors. vs Programme Staff Association & Ors on 13 July, 2017

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 4151/2003
       UOI & ORS.                                      ..... Petitioner
                          Through : Ms. Radha Lakshmi, proxy counsel for
                          Mr. Rajeev Sharma, Advocate with
                          Mr. Surjit Singh, UDC

                          versus

       PROGRAMME STAFF ASSOCIATION & ORS ..... Respondents
                   Through : Mr. Sudesh Verma with
                   Ms. Nikita Parmar, Advocate for R-1.
                   Dr. Ashwani Bhardwaj, Advocate for R-2.
                   Mr. Amandeep Joshi, Advocate for R-3.

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
       HON'BLE MS. JUSTICE DEEPA SHARMA
                    ORDER

% 13.07.2017

1. Proxy counsel appearing for Mr. Rajeev Sharma, counsel for the petitioners states that pursuant to the order dated 13.4.2017, learned counsel has received a communication from Prasar Bharti, Directorate General, All India Radio dated 12.7.2017 to the effect that two ACPs have to be granted to the Programme Executives, as per the instructions of the DOPT. Copies of the two letters dated 12.7.2017 and a letter dated 12.11.2015 are handed over by the counsel for the petitioners and are taken on record, with copies furnished to the counsels for the respondents.

2. Learned counsel for the petitioners further clarifies that Condition No.13 annexed to OM dated 9.8.1999 and Clarification No.35 issued in

respect of OM dated 18.7.2000, as mentioned in the impugned judgment, shall be given effect to qua the respondents.

3. Counsels for the respondents states that they are satisfied with the aforesaid submission. They however requests that the payments towards the grant of ACPs may be released in favour of the respondents in a time-bound manner.

4. Counsel for the petitioners states that it shall take six months for the payments towards grant of ACPs to be released to the respondents.

5. On an undertaking given by the petitioners that they shall abide by the timeline noted above for release of the payments due and payable to the respondents towards grant of ACPs in terms of the impugned judgment the present petition is disposed of. File be consigned to the record room.

HIMA KOHLI, J

DEEPA SHARMA, J JULY 13, 2017 sk/ap