Naveen Kumar vs Union Of India And Anr.
2022 Latest Caselaw 2754 Del

$~13
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                            Date of decision: 02.09.2022

+      W.P.(C) 10825/2019
       NAVEEN KUMAR                                       ..... Petitioner
                          Through:     Mr. Anil Singal, Advocate

                          versus

       UNION OF INDIA AND ANR.                            .... Respondents
                          Through:     Mr. Sushil Kr. Pandey, Sr. Panel
                                       Counsel with Mr. Kuldeep Singh and
                                       Ms. Richa Pandey, Advocates

       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT
       HON'BLE MR. JUSTICE SAURABH BANERJEE

                         J U D G M E N T (oral)

1. Vide the present petition, the petitioner seeks summoning of the records and directions to the respondents to step up the pay of the petitioner equivalent to his batch-mates Like Prem Lal No.864550406 or at least equivalent to his junior Like A. Panchatcharam No.891990992 w.e.f. 28.08.2008 with all consequential benefits including consideration and promotion to the rank of ASI w.e.f. the date his junior(s) were promoted to the rank of ASI with all consequential benefits with costs of the proceedings in his favour.

2. In view of the averments made in the present petition, we hereby direct the respondents to decide the representation dated 19.08.2017

(Annexure P-4) within six weeks of receipt of this order by a detailed/reasoned order and communicate the same to the petitioner in writing within one week thereafter.

3. Needless to say, if the petitioner still feels aggrieved by the decision thereof, he may approach the appropriate forum.

4. With the aforesaid directions, the present petition is disposed of.

(SURESH KUMAR KAIT) JUDGE

(SAURABH BANERJEE) JUDGE SEPTEMBER 2, 2022/rk