Shiv Kumar And Ors vs Govt. Of Nct Of Delhi And Ors
2014 Latest Caselaw 6976 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI

+                   W.P.(C) 1983/2013 & CM No.3777/2013

                                                 Decided on 18.12.2014
IN THE MATTER OF :
SHIV KUMAR AND ORS                            ..... Petitioners
                              Through Mr.Harish Kumar Mehra, Advocate

                        versus

GOVT. OF NCT OF DELHI AND ORS.                 ..... Respondents
                         Through Mr.Anuj Tyagi, Advocate for
                               Mr.Sachin Chopra, Advocate


CORAM

HON'BLE MS.JUSTICE HIMA KOHLI

HIMA KOHLI, J. (Oral)

1. On the last date of hearing, learned counsel for the respondents had

sought further time of four weeks for gazetting the Recruitment Rules in

respect of the TGT(Special Educators). The notified Rules have not been

placed on record.

2. Today, learned counsel for the respondents states that when the

Rules were forwarded to the office of the Lt.Governor, Govt. of NCT of

Delhi for approval, certain queries were raised and the file has been

returned to the Law Department for issuing clarifications. He submits that

necessary clarifications shall be given at the earliest and the file shall be

returned to the office of Lt.Governor, Govt. of NCT of Delhi within one

week from today whereafter, the process of notifying the Recruitment

Rules will take about four weeks' time. He states that at the end of six

weeks, he would in a position to file a copy of the notified Recruitment

Rules, with a copy to the other side.

3. While binding the respondents to the aforesaid undertaking, the

petition is disposed of along with pending application. Needless to state

that if the respondents fail to make compliances, the petitioner shall be

entitled to approach the court for appropriate relief.

                                                         (HIMA KOHLI)
DECEMBER 18, 2014                                           JUDGE
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