Laxmi Rana vs Union Of India & Anr.
2018 Latest Caselaw 2160 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                            Date of Order: April 06, 2018

+              W.P.(C) 3362/2018 & CM 13263/2018
+              W.P.(C) 3375/2018 & CM 13282/2018
+              W.P.(C) 3376/2018 & CM 13283/2018

       PUJA KUMAR
       LAXMI RANA
       VASUDHA SRIVASTAVA                     .....Petitioners
                   Through: Mr. Pushpendra Kumar, Mr. Pavan
                   Kumar and Mr. Prevendra Kumar, Advocates
                     versus
       UNION OF INDIA & ANR.                        .....Respondents
                     Through: Mr. Vikram Jetly, CGSC for
                     respondent No. 1-UOI
                     Mr. Lalit Bhasin, Ms. Ratna D. Dhingra, Ms.
                     Bhavna Dhami and Mr. Ajay Pratap Singh,
                     Advocates for respondent No. 2
       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR
                         ORDER

(ORAL)

1. In the above-captioned three petitions, the claim of petitioners is that they were appointed on compassionate ground and they have rendered service of about 16 years. It is case of petitioners that they had sought regularization of their service vide various Representations and the last Representation was made by petitioners to second respondent on 30th January, 2017, which was followed by Reminder of 9th March, 2017.

2. With the consent of learned counsel for parties, these three petitions have been heard together and are being disposed of by this

common order. The grievance of petitioners in these three petitions is that their Representations have not been dealt with by second respondent.

3. In the facts and circumstances of this case, it is deemed appropriate to dispose of these three petitions with permission to petitioners to make concise Representations to second respondent within a week and if such Representations are received by second respondent, then the said Representations be effectively considered by second respondent by passing a speaking order thereon, within a period of eight weeks and the fate of the Representations be conveyed to petitioners within a week thereafter, so that petitioners may avail of the remedies as available in law, if need be.

4. With aforesaid directions, the above-captioned three petitions and the applications are disposed of.

Copy of this order be given dasti to counsels for petitioners and the second respondent.

(SUNIL GAUR) JUDGE APRIL 06, 2018 s