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Ashutosh Kumar vs Union Of India & Ors

Delhi High Court · Decided on 18 February 2021 · Citation: (2021) 02 DEL CK 0207

HON’BLE JUDGES
Manmohan, J · Asha Menon, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 2284 Of 2021, Civil Miscellaneous Application No. 6626 Of 2021
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Judgment

20 paragraphs · 362 words

Manmohan, J

1.

The petition has been heard by way of video conferencing.

2.

Present Writ Petition has been filed seeking a direction to the Respondent No. 2 to 4 to summon the basic pay fixation record of the Petitioner along

with basic pay fixation record of CT/GD Vikram Singh and another CT/GD Ram Naresh Kumar from the date of joining till date, in order to rectify

the basic pay scale of the Petitioner.

3.

Petitioner further seeks direction to the Respondents No. 2 to 4 to fix/correct the basic pay scale of the Petitioner at Rs. 37,500/- p.m. as being paid

to the juniors/similarly placed personnel along with subsequent benefits and arrears to the Petitioner.

4.

Learned counsel for the Petitioner states that the Petitioner is a member of the CRPF who is getting a monthly basic pay of Rs. 32,300/- whereas

his similarly placed personnel/juniors are getting monthly basic pay of Rs. 37,500/. He also states that the Respondents No. 2 to 4 did not revise/rectify

the basic pay of the Petitioner despite several requests made by the Petitioner till date.

5.

Learned counsel for the Petitioner states that the Petitioner recently came to know that his service record has been lost by the Respondents due to

which his basic pay has not been revised till date.

6.

Issue notice.

7.

Ms.Sangita Rai, Advocate accepts notice on behalf of the Respondents. She points out that the Petitioner’s request is pending consideration

before the Group Centre, Muzaffarpur.

8.

Keeping in view the facts and circumstances of the case, this Court directs the Respondent No. 4 i.e. Director of Accounts, CRPF, Rohini, New

Delhi to treat the present writ petition as a representation and decide the same by way of a reasoned order within six weeks. In the event, the

Petitioner is aggrieved by the decision of Respondent No.4, he shall be at liberty to file appropriate proceedings in accordance with law.

9.

With the aforesaid liberty and directions, the present writ petition along with pending application stands disposed of.

10.

The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.