Hari Om Kaushik vs Central Council For Research In ...
2018 Latest Caselaw 1810 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                           Date of Order: March 16, 2018

+                   W.P.(C) 2411/2018 & CM 10072/2018

       HARI OM KAUSHIK                         .....Petitioner
                    Through: Mr. Asish Nischal and Mr. Arun
                    Nischal, Advocates
                          versus
       CENTRAL COUNCIL FOR RESEARCH IN AYURVEDIC
       SCIENCES & ANR.                    .....Respondents
                    Through: Nemo
       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR
                          ORDER

(ORAL)

1. Petitioner is aggrieved by impugned order of 2nd February, 2018 (Annexure P-5) vide which his pay has been re-fixed and order of 9th February, 2018 (Annexure P-7) which, according to petitioner, incorrectly fixes the pay of petitioner. The grievance of petitioner is that Representation (Annexure P-9) has not been responded to, till date. Despite service of advance notice, there is no appearance on behalf of respondents.

2. In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with direction to first respondent to pass a speaking order on petitioner's Representation (Annexure P-9) within six weeks and intimate petitioner about the fate of Representation (Annexure P-9) within a period of two weeks thereafter, so that petitioner may avail

of the remedies as available in law, if need be.

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

Copy of this order be given dasti to counsel for petitioner.

(SUNIL GAUR) JUDGE MARCH 16, 2018 v