NAIM KHAN Vs. MANZOOR AHMAD

JUDGEMENT

(1.) An additional affidavit has been filed by learned counsel for the petitioner, whereby it is informed to this Court that though the order of regularisation of the petitioner has been passed w.e.f. 1st December, 2012, however, the petitioner is not given his regularisation from initial date of appointment, as has been agreed before Lok Adalat.

(2.) During course of the arguments, learned counsel for the petitioner submitted that the petitioner has been working as Class-IV Employee, posted in Delhi, and he has not been paid salary from the month of February, 2021 and this month, i.e., March, 2021 coming to an end on 31st March, 2021.

(3.) Learned counsel for the respondents Mr.Rahul Dev Singh submits that there has been some issue with regard to funds to be released for salary of other employees as well.