Sushil Harrison vs The Principal, St. Stephen ...
2018 Latest Caselaw 2095 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                             Date of Order: April 04, 2018

+                   W.P.(C) 8296/2016 & CM 34333/2016

       SUSHIL HARRISON                                   .....Petitioner
                    Through:           Mr. P.C. Jha, Advocate
                    versus

       THE PRINCIPAL, ST. STEPHEN COLLEGE & ORS.
                                                    .....Respondents
                     Through: Mr. Romy Chacko, Advocate for
                     respondent No. 1
                     Mr. Santosh Kumar and Mr. Abhinav Sharma,
                     Advocates for respondent No. 2
                     Ms. Isha Mital and Mr. Apoorv Kurup,
                     Advocates for respondent No. 3-UGC
       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR
                             ORDER

(ORAL)

1. Learned counsel for petitioner submits that since respondent- College has already made appointment on the post of Library Attendant, therefore, this petition is not pressed. However, a prayer is made that petitioner may be permitted to continue as Office Attendant on contract basis in the respondent-College.

2. Learned counsel for respondent-College submits that petitioner's employment as Office Attendant on contract basis is not being ended.

3. It is submitted by learned counsel for petitioner that regarding non- payment of increment, a Representation would be made to the Principal

of respondent-College within six weeks from today. If such a Representation is received by the Principal of respondent-College, then it be effectively dealt with expeditiously.

4. With aforesaid observations, this petition and application are disposed of as not pressed.

(SUNIL GAUR) JUDGE APRIL 04, 2018 s