Sh. Manoj Malhotra vs University Of Delhi
2015 Latest Caselaw 3610 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI

+                         W.P.(C) No.6895 /2014

%                                                            5th May, 2015

SH. MANOJ MALHOTRA                                              ..... Petitioner
                 Through:                Mr.Sourabh Leekha with Mr.Kapil
                                         Dua, Advocates.
                          versus

UNIVERSITY OF DELHI                                           ..... Respondent
                  Through:               Mr.Mohinder J.S.Rupal, Advocate

CORAM:
HON'BLE MR. JUSTICE VALMIKI J.MEHTA

To be referred to the Reporter or not?

VALMIKI J. MEHTA, J (ORAL)

1.     Counter affidavit in this case was filed by the contesting

respondent/University of Delhi way back in February, 2015, but till date, no

rejoinder has been filed. Time for filing the rejoinder is closed. As the facts

will demonstrate, there ought not to be granted further time for filing the

rejoinder.

2.     By this writ petition filed under Article 226 of the Constitution of India,

petitioner, who had worked on contractual basis as a Technical Assistant with

the Department of Germanic and Romance Studies of the respondent till

31.12.2013, seeks the relief that he should be entitled to the monetary

W.P.(C) No.6895/2014                                                 Page 1 of 5
 emoluments after the end of the contract period since he continued to work

with the respondent in this period from 01.1.2014 till 30.5.2014. There is also

a relief prayed that the petitioner should be re-appointed to his post with back

wages. So far as the second relief is concerned, that relief was given up and

as recorded in the order of a learned Single Judge of this Court dated

05.12.2014. The issue therefore is whether the petitioner had worked with the

Department of Germanic and Romance Studies of the respondent from

1.1.2014 to 30.5.2014 and also if the same was pursuant to a direction of any

competent authority.

3.     The petitioner along with the writ petition has filed the photocpy of the

Attendance Register showing the attendance in the month of January, 2014,

and which is filed as Annexure P-10(Colly) at page 72 of the paper book,

however, from page 75 onwards, the attendance is found not to be recorded in

the regular Attendance Register but only in certain rough pages allegedly used

for marking attendance. Admittedly the sheets filed are not of the Attendance

Register of the concerned department of the respondent. It may be noted that

the respondent has along with its counter affidavit filed as Annexure

A-2(Colly) copies from the actual Attendance Register of the concerned

department of the respondent, and which shows that there is no attendance of

the petitioner after February, 2014 and till 30.5.2014, and for which period the


W.P.(C) No.6895/2014                                                Page 2 of 5
 petitioner claims monetary emoluments claiming to have worked in the

concerned department of the respondent.

4.     It is also required to be stated that the petitioner seeks to place reliance

upon two letters dated 27.5.2014 and 05.6.2014 sent by him to the head of the

concerned department, and as per the petitioner, these letters since have not

been replied to, the contents thereof should be read in favour of the petitioner

that the petitioner has worked in the concerned department of the respondent,

and is therefore entitled to monetary emoluments for the period from

01.1.2014 till 30.5.2014. Petitioner also places reliance upon the letter of the

Head of the Department issued to the Registrar seeking extension of the

petitioner as a Technical Assistant beyond 31.12.2013, and this letter of the

Head of the Department is dated 03.3.2014.

5.     In my opinion, the writ petition does not have merits, inasmuch as,

petitioner could only have got the monetary emoluments for working if he was

asked by the competent authority in the respondent to work. Merely because

the petitioner may have chosen to go to the department to work, and in which

his sister is also stated to be working, and merely assuming for the sake of

arguments that the Head of the Department allowed the petitioner to work, the

same will not entitle the petitioner to monetary emoluments because this

would amount to giving employment in a university/government organization


W.P.(C) No.6895/2014                                                  Page 3 of 5
 without the competent authority extending the contractual appointment of the

petitioner beyond 31.12.2013. The fact that no attendance is marked of the

petitioner from February, 2014 shows that the petitioner did not even work

after 1.2.2014.        Non-reply to letters of the petitioner cannot mean that

petitioner will be deemed to be legally employed and should be held to have

legally worked in the concerned department of the respondent from 01.1.2014

to 30.5.2014. If the petitioner chooses to go to the department without actual

employment or without the Head of the Department addressing a letter to him

directing him to work or without the competent authority addressing a letter to

him asking him to work, then though the petitioner can keep on working till

the issue of his extension in one way or the other is sorted out, he would do so

at his own risk, and this will not entitle the petitioner to claim monetary

emoluments. If I allow these types of petitions, then the same will result in

the situation that the government monies will be at stake by making payments

to such persons, who have not been authorized to work by extending the term

of their contract or they in the very least have been directed by letters of the

competent authority or the concerned Head of the Department of the

respondent/University to keep on working till the issue of extension is sorted

out.




W.P.(C) No.6895/2014                                                Page 4 of 5
 6.     At this stage, learned counsel for the petitioner points out that the

respondent/University admits in the counter affidavit that the petitioner has

worked till 29.1.2014, and the respondent is ready to pay monetary

emoluments to the petitioner till 29.1.2014, and therefore it is ordered that the

petitioner will be entitled to be paid from 01.1.2014 till 29.1.2014, but not

thereafter.

7.     In view of the above, the writ petition is dismissed except to the extent

of granting limited relief to the petitioner for the respondent/University to pay

monetary emoluments to the petitioner for the period of work from 01.1.2014

till 29.1.2014. The respondent/University will now pay the amount due as per

this judgment to the petitioner positively within a period of six weeks from

today along with interest @ 7½ % per annum simple from 01.2.2014 till date.

No costs.




MAY 05, 2015                                        VALMIKI J. MEHTA, J.

KA