Mrs. Renu Jain vs Managing Committee Of Maharaja ...
2017 Latest Caselaw 7411 Del

$~19, 24, 31 & 33
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                  Date of Order: December 22, 2017
+     W.P.(C) 11592/2017
      W.P.(C) 11641/2017
      W.P.(C) 11668/2017
      W.P.(C) 11680/2017

      MRS. RENU JAIN
      MRS. PRATIBHA GOYAL
      MRS. SNEH SAINI
      MRS. MANJU BALA                        ..... Petitioners
               Through: Mr.Kamlesh Kumar, Advocate

                                  versus

    MANAGING COMMITTEE OF MAHARAJA AGARSAIN
    PUBLIC AND ANR.                           ..... Respondents
             Through: Mr.Anuj Aggarwal, ASC with Mr.Ayush
                      Singh Rajora, Ms.Niti Jain and
                      Ms.Deboshree Mukherjee, Advocates for
                      R-2 in W.P.(C) Nos.11592/2017,
                      11641/2017 & 11680/2017
                      Mr.Devesh Singh, ASC (GNCTD) with
                      Ms.Neelam Kholiya, Advocate for R-2 in
                      W.P.(C) No.11668/2017
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR

                           ORDER

ORAL

1. In these petitions, a mandamus is sought to first respondent to pay the arrears of salary to petitioners in terms of orders of 11 th February, 2009 and 1st July, 2016. At the outset, learned counsel for petitioners submits that to seek the relief as sought herein, representation has not W.P.(C) No.11592/2017 & conn.matters Page 1 been made. In the peculiar facts, permission to petitioners to make representations to respondent No.1 within two weeks ought to be granted.

2. Despite service of advance notice, none has appeared on behalf of first respondent.

3. Upon hearing, these petitions are disposed of with permission to petitioners to make representations within two weeks and if such representations are received by the first respondent, then it be accordingly dealt with as per the applicable rules and regulations within six weeks and its fate be conveyed to petitioners within two weeks thereafter, so that petitioners may avail of the remedy, as available in law, if need be.

Dasti.

SUNIL GAUR (JUDGE)

DECEMBER 22, 2017 mamta

W.P.(C) No.11592/2017 & conn.matters Page 2