Smt. Maya vs Air Officer Commanding, Air Force
2017 Latest Caselaw 7385 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                         Date of Order: December 21, 2017

+                          W.P.(C) 11536/2017
      SMT. MAYA                                       ..... Petitioner
              Through:          Dr.M.K.Ravi, Mr.Ajay Kumar and
                                Mr.K.C.Gupta, Advocates

                                versus

      AIR OFFICER COMMANDING, AIR FORCE ..... Respondent
                Through: Mr.Vivek Goyal, Advocate
      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                          ORDER

% (ORAL)

1. Petitioner claims to have been a part-time safaiwali in Family Welfare Planning Centre at Air Force Station, New Delhi with effect from 29th June, 1990. Her appointment letter (Annexure P-1) provides that her services would be terminated by one month's notice or with immediate effect with a rider that in lieu of the notice period, a sum equivalent to the honorarium for the notice period would be paid to her. The grievance of petitioner put forth by learned counsel is that without any notice or reason petitioner's services have been arbitrarily dispensed with, with effect from 31st May, 2017 and petitioner had sent a legal notice (Annexure P-8) to respondent on 20th July, 2017 but to no avail.

2. In the facts and circumstances of this case, this petition is disposed

W.P. (C) No. 11536/2017 Page 1of 2 of with direction to respondent to treat the legal notice (Annexure P-8) as a representation and to pass necessary orders thereon or to provide reasons for not acceding to petitioner's prayer within a period of six weeks if not already done. The fate of the legal notice/representation (Annexure P-8) be conveyed to petitioner within 2 weeks thereafter.

3. With aforesaid directions, this petition is disposed of.

Dasti.

                                                    (SUNIL GAUR)
                                                       JUDGE
DECEMBER 21, 2017
mamta




W.P. (C) No. 11536/2017                                           Page 2of 2