Pooja Kumari vs Delhi High Court And Anr
2016 Latest Caselaw 1252 Del

$~8.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 9777/2015 and CM APPL. 30166/2015
      POOJA KUMARI                                  ..... Petitioner
                       Through: Mr. R.K. Saini, Advocate with
                       Ms. Minal Sehgal, Advocate

                       versus

      DELHI HIGH COURT AND ANR                    ..... Respondents
                    Through: Mr. Sanjoy Ghose, Advocate with
                    Ms. Pratishtha, Advocate for R-1.

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MR. JUSTICE SUNIL GAUR

                       ORDER

% 17.02.2016

1. Counsel for the petitioner fairly concedes at the outset that in

view of the minutes of the meeting of the Full Court of Delhi High

Court held on 18.01.2016, wherein it has been resolved that the

services of co-terminus employees shall stand terminated with effect

form the date the concerned Judge demits the office irrespective of the

date of appointment of the co-terminus employees and further, it has

been resolved to initiate steps to terminate such of the co-terminus

employees whose services have not been terminated and/or have

been made permanent in spite of the Hon'ble Judges demitting office,

he does not wish to press the present petition.

2. Accordingly, the present petition is disposed of as not pressed

alongwith the pending application.

HIMA KOHLI, J

SUNIL GAUR, J FEBRUARY 17, 2016 rkb