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Dr Surender Kumar vs Union Of India & Anr

Delhi High Court · Decided on 11 April 2023 · Citation: (2023) 04 DEL CK 0039

HON’BLE JUDGES
Suresh Kumar Kait, J · Neena Bansal Krishna, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 4414 Of 2023
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Judgment

8 paragraphs · 183 words

CM APPL.16974/2023 (exemption)

1.

Allowed, subject to just exceptions.

2.

The application is disposed of.

W.P.(C) 4414/2023

3.

Present petition has been filed seeking directions to the respondents to grant grade pay of Rs.10,000/- under DACP scheme.

4.

Learned counsel for the petitioner submits that for the relief sought in the present petition, petitioner made applications dated 18.07.2022 and 29.08.2022 requesting the respondents to grant Grade Pay of Rs.10,000/- under DACP scheme. In response thereto, respondents vide Letter dated 12.09.2022 informed that the case for grant of Grade Pay of Rs.10,000/- under DACP scheme is under consideration with MHA. The progress in the case will be intimated on receipt of the same.

5.

In view of above, we hereby dispose of the present petition by giving directions to the competent authority/respondent no.1 to take final reasoned decision on the applications of the petitioner within six weeks from today and the decision taken shall be communicated to the petitioner within one week thereafter.

6.

Needless to say, if the petitioner feels aggrieved by the decision of the respondents, he may approach the appropriate forum.