SUDHIR KUMAR Vs. DISTT AND SESSIONS JUDGE, DELHI

JUDGEMENT

(1.) This appeal is directed against the order dated 14th December, 2006 passed by the learned Single Judge whereby the learned Single Judge has dismissed the writ petition filed by the appellant herein.

(2.) In the writ petition, the appellant had sought for a direction that the respondents should extend and increase the ex-gratia payment to retirees of the Punjab National Bank and bring them at par with other government departments and public sector undertakings.

(3.) Learned Single Judge after examining the reliefs and the factual position held that there cannot be a direction of the nature that was sought by the appellant in the writ petition.