1. Heard Shri R Chandra, Ld. Counsel for the applicant and Shri Somesh Singh, Ld. Counsel for the respondents.
2. It is submitted by Ld. counsel for the applicant that the order dated 25.08.2021 passed in O.A. No. 753 of 2020 by which respondents were directed to grant notional increment for the period from 01.07.2009 to 30.06.2010 has not been complied with.
3. Ld. counsel for the respondents prays for and is granted four weeks time to seek instruction regarding compliance.
4. List on 09.02.2023.