Devaki Nandan vs Union Of India And Ors

Navin Chawla, J

CM APPL. 62443/2024 (Exemption)

Allowed, subject to all just exceptions.

W.P.(C) 14883/2024

The petitioner has approached this Court under Article 226 of the Constitution of India seeking a direction to the respondents to grant him his due increment in light of the decision of the Supreme Court in Director (Admn. & HR) KPTCL & Ors. versus C.P.Mundinamani & Ors. 2023 SCC OnLine SC 401.

The  learned  counsel  for  the  petitioner  submits  that  for  the present, the petitioner will be satisfied in case the respondents are directed to examine his claim in light of the decision of the Supreme Court in Director (Admn. & HR) KPTCL & Ors. (supra) in a time-bound manner.

Issue notice.

Notice is accepted by Mr. Vinay Yadav, learned counsel on behalf of the respondents. He has no objection if the present petition is disposed of by directing the respondents to take a final decision regarding the petitioner’s claim in a time-bound manner.

In light of this fair stand taken by the respondents, the writ petition is disposed of by directing the respondents to consider the petitioner’s claim, as raised in the present petition, within a period of eight weeks from today and pass a reasoned and speaking order qua the petitioner.

Needless to state, while taking a decision on the petitioner’s claim, the respondents will take into account the decision dated 11.04.2023 of the Supreme Court in Director (Admn. & HR) KPTCL & Ors. (supra) read with the clarificatory order passed by the Supreme Court in S.L.P. (C) 4722/2021 on 06.09.2024. It is further made clear that in case the petitioner is aggrieved by any order passed by the respondents, it will be open for him to seek legal recourse as permissible in law.