CHAMARU RAM Vs. TARUN KAPOOR

JUDGEMENT

(1.) While placing on record copy of office order dtd. 2/9/2021, learned Additional Advocate General states that mandate contained in the judgment alleged to have been violated stands duly complied with and as such, nothing remains to be adjudicated in the instant proceedings.

(2.) Careful perusal of aforesaid order reveals that in compliance to the mandate contained in the judgment alleged to have been violated, petitioner, who was a daily wager, has been appointed as Peon by way of regularization w.e.f. 18/12/2015 i.e. from 18/12/2015 to 26/11/2020 on supernumerary post and thereafter, against regular post of peon, in the pay scale of Rs.4900.0010680 +1300 (GP) with initial start of Rs.4900.00 (pay in the Pay Band)+ 13" "(Grade Pay) i.e. Rs.6200.00 Basic Pay and other allowances.

(3.) On account of aforesaid compliance, nothing remains to be adjudicated in the instant proceedings and as such, same are closed. Notices discharged. However, liberty is reserved to the petitioner to file appropriate proceedings before appropriate court of law if he still remains aggrieved.