Shailendra Singh And Ors. vs Lt. Governor Through: Chief ...
2018 Latest Caselaw 2578 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                             Date of Order: April 24, 2018

+      W.P.(C) 4121/2018 & C.Ms. 16228-30/2018
       SHAILENDRA SINGH AND ORS.                  .....Petitioners
                    Through: Mr. Shanmuga Patro, Mr. Tarun
                    Kumar and Mr. Nikhil Patnail, Advocates

                          Versus

       LT. GOVERNOR THROUGH: CHIEF SECRETARY DELHI
       AND ORS.                                   .....Respondents
                    Through: Mrs. Avnish Ahlawat, Standing
                    Counsel, Mr. N.K. Singh, Mr. Gaurav Dhingra
                    and Ms. Palak Rohmetra, Advocates for
                    respondent No. 1 to 3-GNCTD

       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                          ORDER

(ORAL)

Petitioners claim that they are working as Guest Teachers for the last 3 to 7 years and they have right to seek regularization of their service in terms of Sarva Shiksha Abhiyan Bill, 2017.

Learned counsel for petitioners submits that a concise and composite Representation will be filed on behalf of the petitioners to third respondent within a week.

If such a Representation is received by third respondent, then it be considered and decided within four weeks by passing a speaking order

and the fate of Representation be conveyed to Representationist/ petitioners through counsel within a week thereafter, so that petitioners may avail of the remedy as available in law, if need be.

In the facts and circumstances of this case, status quo as of today, in respect of petitioners' service be maintained till the fate of Representation is conveyed to them.

With the aforesaid direction, this petition and applications are disposed of.

A copy of this order be given dasti under the signatures of Court Master to counsel for the parties.

(SUNIL GAUR) JUDGE APRIL 24, 2018 r