Smt. Kamlesh Kumari vs State Of Nct Delhi And Ors.
2017 Latest Caselaw 7407 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                        Date of Order: December 22, 2017

+             W.P.(C) 11646/2017 & CMs 47348-50/2017
       SMT. KAMLESH KUMARI                       ..... Petitioner
                    Through: Mr. S.D. Singh, Mr. Rahul Kumar
                    Singh, Ms. Kamla Prasad and Mr. Jitendra
                    Singh, Advocates
                     versus

       STATE OF NCT DELHI AND ORS.                 .....Respondents
                     Through: Mr. Naushad Ahmed, ASC (Civil)
                     and Ms. Urvashi Tripathi, Advocate for
                     respondent No.1
       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                              ORDER

(ORAL)

Petitioner is the wife of fourth respondent, who is under employment of respondent-Directorate of Education.

Upon hearing, I do find that petitioner has no locus to maintain this petition. However, it is matter of concern that though the conduct of fourth respondent is subject matter of preliminary inquiry, but the preliminary inquiry report is not forthcoming. It is so evident from respondent-Directorate of Education's Communications of 18th February, 11th April, 29th April, 17th June and 13th July, 2016.

Learned Standing Counsel for respondents No.1 to 3 submits that it will be ensured that preliminary inquiry report qua the conduct of fourth

respondent is obtained and the matter is proceeded further in accordance with applicable Rules and Regulations by the third respondent.

Let the needful be done within a period of 12 weeks. In the light of aforesaid, this petition and the applications are disposed of.

(SUNIL GAUR) JUDGE DECEMBER 22, 2017 s