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Shyam Briksh Singh vs Uoi And Ors
2023 Latest Caselaw 4231 Del

Citation : 2023 Latest Caselaw 4231 Del
Judgement Date : 17 October, 2023

Delhi High Court
Shyam Briksh Singh vs Uoi And Ors on 17 October, 2023
                          $~66
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                                 Judgment delivered on: 17.10.2023

                          +                      W.P. (C) 13716/2023


                          SHYAM BRIKSH SINGH                                       .....Petitioner

                                                      Versus

                          UNION OF INDIA AND ORS.                               ..... Respondents
                          Advocates who appeared in this case:

                          For the Petitioner:         Ms. Neetu Kumari, Advocate.
                          For the Respondents:        Mr. Amit Gupta, SPC with Ms. Prerna Dhall,
                                                      Advocate and Mr. R.N. Pareek, CRPF.

                          CORAM:-
                          HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                          HON'BLE MR. JUSTICE MANOJ JAIN

                                                 JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner seeks a direction to the respondents to fix the pay of the petitioner at par with his junior and also claim arrears of the pay. Learned counsel for petitioner submits that a representation has been given to the respondents on 04.09.2023

2. Learned counsel for respondents submits that the representation

Signature Not Verified Digitally Signed

Signing Date:18.10.2023 16:31:52 has been sent by post on 04.09.2023.

3. In view of the above, writ petition is disposed of, directing the respondents to decide the representation of the petitioner sent on 04.09.2023 as expeditiously as possible in accordance with the law. Needless to say, in case petitioner is aggrieved by any order passed on his representation, he would be at liberty to avail of the remedy as may be available in law.

4. Order dasti under the signatures of the Court Master.




                                                                       SANJEEV SACHDEVA, J



                          OCTOBER 17, 2023                                      MANOJ JAIN, J
                          NA




Signature Not Verified
Digitally Signed

Signing Date:18.10.2023
16:31:52
 

 
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