Citation : 2017 Latest Caselaw 7412 Del
Judgement Date : 22 December, 2017
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Order: December 22, 2017
+ W.P.(C) 11628/2017
SH. MUNSHI RAM AND ORS. ..... Petitioners
Through: Mr.Amar Nath Saini, Advocate and
Ms.Preeti Saini, Advocate
versus
GOVT. OF NCT AND ANR. ..... Respondents
Through: Mr.Ramesh Singh, Standing Counsel
(GNCTD) with Ms.Monisha Handa and
Mr.Sandeepan Pathak, Advocates
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR
ORDER
ORAL
CM No.47323/2017 Allowed subject to just exceptions.
W.P.(C) No.11628/2017 & CM No.47322/2017
1. Petitioners are ad-hoc teachers who claim parity with regular/guest teachers in the respondent-Mahavidyalaya. Learned counsel for petitioner submits that in this regard, petitioners have made representations and the last representation made to first respondent is of 11th December, 2017 (Annexure P-5). Learned counsel further states that no response to any of the representations has been received by petitioners.
2. In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition, without commenting on the merits, with direction to first respondent to pass appropriate orders on petitioners' representation (Annexure P-5) within a period of eight weeks and the fate of the representation be made known to petitioners within two weeks thereafter, so that petitioners may avail of the remedy as available in law, if need be.
3. With aforesaid directions, this petition and the accompanying application are disposed of.
4. Till the fate of petitioners' representation is made known to them, status quo, as of today, in respect of their service, be maintained.
5. A copy of this order be given dasti to counsel representing both the sides.
SUNIL GAUR (JUDGE)
DECEMBER 22, 2017 mamta
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