Vijay Kumar vs Government Of Nct Of Delhi & Ors
2011 Latest Caselaw 1840 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

+             W.P.(C) No.13296/2005

%                               Date of Decision: 29.03.2011


VIJAY KUMAR                                       ..... Petitioner
                        Through :     None.

                   versus

GOVERNMENT OF NCT OF DELHI & ORS                  .... Respondent
                  Through : None.

CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MS. JUSTICE VEENA BIRBAL

1.    Whether Reporters of local papers may be allowed
      to see the judgment ? No

2.    To be referred to the Reporter or not? No

3.    Whether the judgment should be reported in Digest? No

ANIL KUMAR, J.

The petitioner who was working as part time sweeper with the

respondent-school from 01.02.1997 was disengaged on 31.10.2002.

The petitioner had raised a plea that he was not a part time

sweeper but his services were engaged as attendant in home science

laboratory.

The plea of the petitioner was repelled by the Tribunal and it was

held that his engagement was dehors the rules and, therefore, the order

terminating his services was in order and did not require any

interference by the Tribunal. The Tribunal had, thus, dismissed the

original application.

No one is present on behalf of the petitioner.

The writ petition is, therefore, dismissed in default of appearance

of petitioner and his counsel.

ANIL KUMAR, J.

VEENA BIRBAL, J.

MARCH 29, 2011 srb