Mahendra Gupta And Anr vs Delhi Legislative Assembly ...
2018 Latest Caselaw 1484 Del

$~35
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 2032/2018 & CM No.8395/2018
      MAHENDRA GUPTA AND ANR                ..... Petitioners
             Through: Mr.Pardeep Kumar, Advocate

                               versus

      DELHI LEGISLATIVE ASSEMBLY SECRETARIAT
      AND ORS                                  ..... Respondents
               Through: None for R-1
                        Ms.Palak Rohmeta, Advocate for
                        Ms.Avnish Ahlawat, Stading Counsel of
                        GNCTD Services for R-2 to R-5
                        Mr.Jasmeet Singh, CGSC for R-6 and R-7

CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR

                               ORDER

% 05.03.2018

1. Representation for grant of upgraded grade pay and grant of non- functional selection grade (NFSG) has been remitted back by second respondent to first respondent on 22nd August 2017 with a direction to take action in terms of Services' Department letter of 19th January, 2016 and circular dated 21st October, 2016 whose copies have been enclosed with the aforesaid Communication.

2. The grievance of petitioners is that despite the aforesaid Communication of 22nd August, 2017, petitioners have not been granted the upgraded grade pay and non-functional selection grade.

3. Despite service of advance notice on contesting respondent No.1,

W.P.(C) No.2032/2018 Page 1of 2 none appears on its behalf.

4. In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with direction to first respondent to pass effective orders in terms of aforesaid Communication of 22nd August, 2017 within a period of six weeks and if it is not done within the above stipulated time, then the reasons be spelt out and petitioner be intimated about it within a week thereafter, so that petitioner may avail of the remedy as available in law, if need be.

5. With aforesaid directions, this petition and the application are disposed of.

                                                     (SUNIL GAUR)
                                                        JUDGE
MARCH 05, 2018
mamta




W.P.(C) No.2032/2018                                                  Page 2of 2