EX.PT/171/2020
2021 Latest Caselaw 2980 HP

Ex. Petition (T) No. 171 of 2020

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29.6.2021 Present: Ms. Tanvi Chauhan, Advocate, for the petitioner.

Mr. Sudhir Bhatnagar, Additional Advocate General with Mr. Kunal Thakur, Deputy Advocate General, for respondents Nos. 1 and 2.

Mr. Rajinder Thakur, Central Government Counsel, for respondent No.3.

THROUGH VIDEO-CONFERENCING

Learned Additional Advocate General, on

instructions states that the judgment sought to be executed

in the present proceedings, stands implemented, however,

said fact has been seriously disputed by learned Counsel

appearing for the petitioner, who states that though pay

fixation in terms of judgment sought to be executed has

been done, but the petitioner has not been given all the

consequential benefits.

Careful perusal of judgment sought to be

executed in the instant proceedings, clearly reveals that the

respondents were directed to implement judgment dated

26.7.1993 in letter and spirit by granting pay scale of Rs.

300-600 to the petitioners and similarly situate persons

within a period of ten weeks and court also held them

entitled to revision of pay scales effected from time to time, as

such, arrears, if any, payable to the petitioner cannot be

restricted to three years from the date of filing of the petition.

Faced with the aforesaid, learned Additional

Advocate General prays for and is granted two weeks' time to

have fresh instructions. Needless to say, pendency of the

present petition shall not be a bar for the respondents to

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comply with judgment in question.

List on 20.7.2021.

                                     (Sandeep Sharma)
                                          Judge
      June 29, 2021
        (vikrant)



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