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    Sanjeev Kumar v. Govt. Of Nct Of Delhi

    Shri Shanker Raju: Applicant working in Rao Tula Ram Memorial Hospital under Govt. of NCT of Delhi seeks pay parity with his counterparts working in AIR, Doordarshan and Prasar Bharti. No such request has been made to the respondents.

    2. Accordingly, we dispose of this OA with a direction to the respondents that in the event applicant prefers a detailed representation regarding equal pay for equal work, the same shall be considered by the respondents within a period of two months from the date of receipt of representation from the applicant, by passing a speaking order in the light of the principles of law. No costs. ( Dr. Veena Chhotray ) ( Shanker Raju ) Member (A) Member (J) /sunil/

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    Sanjeev Kumar v. Govt. Of Nct Of Delhi
    (Mar 8, 2010)