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Vikas vs Registrar General Delhi High ...
2015 Latest Caselaw 6881 Del

Citation : 2015 Latest Caselaw 6881 Del
Judgement Date : 11 September, 2015

Delhi High Court
Vikas vs Registrar General Delhi High ... on 11 September, 2015
Author: G. S. Sistani
$~3
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 1261/2015
%                                  Judgment dated September 11, 2015
      VIKAS                                                        ..... Petitioner
                          Through:      Mr. U. M Tripathi, Adv.

                          versus

      REGISTRAR GENERAL DELHI HIGH COURT           ..... Respondent
                   Through: Mr. Sanjay Ghose, Adv.

CORAM:
    HON'BLE MR. JUSTICE G.S.SISTANI
    HON'BLE MS. JUSTICE SANGITA DHINGRA SEHGAL

G.S.SISTANI, J. (ORAL)

1. By the present writ petition, petitioner prays for a writ of mandamus

seeking a direction for cancellation of the order dated 7th August, 2014.

Petitioner also seeks a direction to the respondent to consider his representation.

The petitioner was working as a Court Attendant on co-terminus basis with a

Judge of this Court. The services of the petitioner came to an end on 28th

February, 2014. On the last date of hearing, counsel for the petitioner has

submitted that identically placed Court Attendants have been permitted to

continue working till a final decision is taken by the Full Court, while he has

been singled out. Counsel for the petitioner has also submitted that the

petitioner is willing to submit an undertaking that he will not claim back wages

and will remain bound by the decision of the Full Court. The matter was

adjourned to enable the respondent to seek instructions.

2. Mr. Sanjay Ghose, learned counsel for the respondent, on instructions,

submits that upon filing of such undertaking the petitioner will be permitted to

function and work as a Court Attendant till a final decision is taken by the Full

Court on this issue.

3. Accordingly, in view of the stand taken by the counsel for the respondent,

the petitioner shall join his duties from Monday i.e., 14.9.2015. Undertaking

be filed within five days from today.

4. The petition stands disposed of in the above terms.

Order dasti.

G.S.SISTANI, J

SANGITA DHINGRA SEHGAL, J SEPTEMBER 11, 2015 nk/ssb

 
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