Full Judgment Text
$~64 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 7926/2025 & CM APPL. 34888/2025 INSP./GD SURENDRA JANGIR .....Petitioner Through: Mr. N. L. Bareja, Adv. versus UNION OF INDIA AND ORS. .....Respondents Through: Ms. Neha Rastogi, SPC along with Mr. Animesh Rastogi, Adv. for UOI CORAM: HON'BLE MR. JUSTICE C. HARI SHANKAR HON'BLE MR. JUSTICE AJAY DIGPAUL ORDER (ORAL) % 29.05.2025 C. HARI SHANKAR, J. 1. The petitioner seeks pay parity. 2. Mr. Bareja, learned Counsel for the petitioner draws our attention to an order dated 26 September 2023 passed by a Division Bench of this Court in a similar matter WP (C)12719/2023 . 3. In view thereof, we dispose of this writ petition with a direction to the respondents to treat this writ petition as a representation and pass orders thereof, within a period of four weeks from today. 4. The orders as and when passed, shall be communicated Insp/GD Dhiraj Bhatt v UOI, 2023 SCC OnLine Del 6110 forthwith to the petitioner. 5. Should the petitioner have any grievance against the decision taken the remedies in law shall remain reserved. 6. The petition stands disposed of. C. HARI SHANKAR, J. AJAY DIGPAUL, J. MAY 29, 2025 sk Click here to check corrigendum, if any