Rajender Kuamr Tyagi & Anr. vs Director Of Education & Ors.
2014 Latest Caselaw 6965 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+           W.P.(C) 1707/2008 & W.P.(C) 7117/2009



                                                 Decided on: 18.12.2014

IN THE MATTER OF:
RAJENDER KUAMR TYAGI & ANR.                      ..... Petitioners
                   Through : Mr. Bhawani Shankar Sharma,
                   Advocate with petitioners in person.

                        Versus


DIRECTOR OF EDUCATION & ORS.                      ..... Respondents

Through :Ms. Lipi Thapliyal, Advocate for R-1 in W.P.(C) 1707/2008 with Dr. Mallikarjun K.S., Pairvi Officer.

Ms. Megha Bharara, proxy counsel for Ms. Ruchi Sindhwani, Adv. for R-1 in W.P.(C) 7117/2009.

Mr. Puneet Taneja, Advocate for R-2 & 4.

CORAM HON'BLE MS.JUSTICE HIMA KOHLI

HIMA KOHLI, J.(Oral)

1. Vide order dated 18.9.2014, the parties were referred to the

learned Mediator, to be appointed by the Delhi High Court Mediation &

Conciliation Centre, for exploring the possibility of arriving at settlement.

Pursuant thereto, a Settlement Agreement dated 17.12.2014, has been

placed on record.

2. Counsels for the parties jointly state that the terms and conditions

of the settlement are set out in paras (a) to (l) of the aforesaid

Settlement Agreement, whereunder the respondents No.2 to 4 have

agreed to pay a sum of `13,71,000/- to the petitioner within one week

from the date of acceptance of the VRS application that would be

submitted by him.

3. Counsel for the petitioner states that the VRS application was

submitted by the petitioner only yesterday.

4. Counsel for the respondents No.2 to 4 assures the Court that the

said application shall be processed expeditiously and the acceptance

conveyed within one week from today, whereafter the agreed amount

shall be released in favour of the petitioner and all the remaining

formalities as recorded in the Settlement Agreement shall be completed

by the end of December, 2014.

5. The Settlement Agreement dated 17.12.2014 is taken on record.

The parties shall remain bound by the terms and conditions thereof. The

writ petitions are disposed of in terms of the aforesaid Settlement

Agreement, while leaving the parties to bear their own costs.

6. The Court places on record its appreciation for the sincere efforts

made by the learned Mediator for enabling the parties to negotiate an

amicable settlement.

A copy of this order shall be forwarded to the Delhi High Court

Mediation and Conciliation Centre.

                                                  (HIMA KOHLI)
DECEMBER 18, 2014                                    JUDGE
sk