Arvind Kumar vs Union Of India & Ors.
2012 Latest Caselaw 1548 Del

       *      IN THE HIGH COURT OF DELHI AT NEW DELHI


%                      Date of Decision: 05.03.2012

+                           W.P.(C) No.8177/2011


Arvind Kumar                                          ...   Petitioner

                                    versus

Union of India & ors.                                 ...   Respondents

Advocates who appeared in this case:

For the Petitioner                : Mr.Ganesh Kumar & Mr.Satyam Khare
For Respondent Nos.1 to 7         : Mr.Jatan Singh & Mr.Tushar Singh
For Respondent No.8               : Mr.Sanjay Bhatt & Mr.Abhishek Anand

CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MR. JUSTICE SUDERSHAN KUMAR MISRA

ANIL KUMAR, J.

Learned counsel for the petitioner, on instructions, states that

discharged certificate dated 28th February, 2012 has been issued by

respondent Nos.1 to 7 and as far as relief claimed against the

respondent Nos. 1 to 7 is concerned, the writ petition has become

infructuous.

The petitioner was offered the appointment by respondent No.8,

IDBI Bank to the post of Assistant Manager, Grade-I by letter dated 7th

October, 2011.

The petitioner was directed to join on the said post in terms of the

said letter within one and a half months from the date i.e. by 21st

November, 2011.

Time to join the said post had been extended by respondent No.8

till 30th December, 2011.

This Court, however, considering the facts and circumstances

had passed the interim order dated 20th December, 2011 directing

respondent No.8 to keep one post of Assistant Manager vacant till the

next date of hearing which order has been extended by the Court from

time to time.

Learned counsel for respondent No.8 on instructions, states that

respondent No.8 has kept one post of Assistant Manager vacant for the

petitioner in terms of the order passed by this Court which has been

renewed and offered to the petitioner by letter dated 7th October, 2011.

Since the discharged certificate has been issued by respondent

Nos.1 to 7 to the petitioner, a copy of which has also been given to

respondent No.8 today, the petitioner is entitled for the appointment to

the said post in terms of letter of appointment dated 07.10.2011 issued

by respondent No.8.

Respondent No.8 is, therefore, directed to proceed further with

appointment of the petitioner in terms of letter dated 7th October, 2011.

The petitioner shall report to respondent No.8 within one month

from today in terms of letter dated 7th October, 2011 on the terms and

condition stipulated there and shall also take such steps as stipulated

therein.

A copy of this order be given dasti to learned counsel for the

parties.

Writ petition is disposed off in terms hereof.

All the pending applications are also disposed off. Parties are left

to bear their own costs.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

MARCH 05, 2012 vk