H.M.Dav Senion Secondary School vs Commissioner Of Persons With ...
2012 Latest Caselaw 2756 Del

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*    IN THE HIGH COURT OF DELHI AT NEW DELHI

%             Judgment delivered on: 26th April, 2012

+             W.P.(C) No.1564/2012

      H.M.DAV SENION SECONDARY SCHOOL          ..... Petitioner
                            Through : Mr.Yatinder Sharma, Adv.

                     versus

      COMMISSIONER OF PERSONS WITH
      DISABILITIES WOMED AND ORS                                 ..... Respondents
                            Through : NEMO.

CORAM:
HON'BLE MR. JUSTICE SURESH KAIT

SURESH KAIT, J. (Oral)

1. Petitioner School invited application for recruitment of the following vacancies:-

      "1.     PGT (Eco)         01 (One)                    U.R.
      2.      TGT (Maths)       01 (One)                    U.R.
      3.      TGT (Hindi)       01 (One)                    OBC/Disabled
      4.      Waterman          01 (One)                    U.R."

2. Respondent no.2 made a general complaint before Commissioner of Persons with Disabilities. On his complaint, the Commissioner passed order dated 12.01.2012 as under:-

"Education Department agreed to re-advertise reserving the single Waterman vacancy for PWD category."

3. It is further directed that the final outcome shall be reported to this

office within 60 days. The petitioner challenged the said order in this writ petition.

4. Notice has not been issued.

5. Ld. Counsel appearing on behalf of the petitioner submits that the order dated 12.01.2012 shall be complied within 60 days from today.

6. All the concerned shall take timely steps so that the petitioner may comply with this order.

7. I here make it clear that no further extension shall be given to the petitioner on any ground.

8. No further order is required.

9. Instant petition stands disposed of.

10. In view of above order, CM No.3441/2012(Stay) becomes infructuous and disposed of accordingly.

SURESH KAIT, J

APRIL 26, 2012 Jg