Smt. Geeta Kumar vs Management, Shyama Prasad ...
2018 Latest Caselaw 2404 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                            Date of Order: April 17, 2018

+     W.P.(C) 3749/2018 & C.M. No. 14848/2018
      SMT. GEETA KUMAR                         ..... Petitioner
                   Through: Mr. J.K. Singh & Mr. Omprakash
                   Kumar Srivastava, Advocates

                         Versus

      MANAGEMENT, SHYAMA PRASAD MUKHERJEE
      COLLEGE AND ANR.                       ..... Respondents
                   Through: Mr. Mohinder J.S. Rupal,
                   Mr. Prang Newmai & Ms. Slomita Rai,
                   Advocates

      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                         ORDER

(ORAL)

1. For the relief sought in this petition, petitioner had made various Representations, which were not responded to. Ultimately, petitioner had sent a Legal / Demand Notice of 6th October, 2015 (Annexure P-31) seeking payment of gratuity and pension.

2. According to petitioner's counsel, there is no response to Representation of 2nd February, 2015 (Annexure P-30) and aforesaid Legal / Demand Notice of 6th October, 2015 (Annexure P-31).

3. In the facts and circumstances of this case, it is deemed appropriate to direct respondent-College to effectively respond to Legal / Demand Notice of 6th October, 2015 (Annexure P-31) in the light of petitioner's

Representation of 2nd February, 2015 (Annexure P-30) within four weeks by passing a speaking order and its fate be communicated to petitioner within two weeks thereafter, so that petitioner may avail of the remedies, as available in law, if need be.

4. With aforesaid directions, this petition and application are disposed of.

A copy of this order be given dasti to counsel for petitioner.

(SUNIL GAUR) JUDGE

APRIL 17, 2018 r