Sh. Umesh Kumar & Ors vs Sh. Umesh Kumar & Ors
2018 Latest Caselaw 2606 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                            Date of Order: April 25, 2018

+                   W.P.(C) 4168/2018 & CM 16359/2018
       SH. UMESH KUMAR & ORS                   ..... Petitioners
                    Through: Mr. S.N. Gupta and Mr. Asbhishek
                    Vashisht, Advocates

                    versus

       DELHI STATE HEALTH COMMISSION AND ORS.
                                                    .....Respondents
                     Through: Ms. Mini PUshkarna, Standing
                     Counsel with Ms. Swagata Bhuyan, Advocate
                     and Ms. Mani Bhatia, SPM for respondents No.
                     1&2
                     Mr. P.S. Singh, Mr. Santosh Kumar Pandey and
                     Mr. Rajpal Singh, Advocates for respondent
                     No.3-UOI
       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                             ORDER

(ORAL)

1. By way of this petition, petitioners, who are contractual employees working in Delhi State Health Mission, seek implementation of order of 1st November, 2017.

2. Learned counsel for respondents No.1 & 2 submits that the process to comply with the order of 1st November, 2017 is in progress and it would be expeditiously completed.

3. In view of the stand taken as aforesaid, it is deemed appropriate to direct second respondent to ensure that compliance of order of 1st

November, 2017 is made within a period of twelve weeks or so from today.

4. So far as petitioners' prayer to formulate a policy to absorb petitioners as regular employees or not to disengage petitioners' service is concerned, it is deemed appropriate to permit petitioners to make a concise Representation in this regard to second respondent within a period of two weeks from today. Upon receipt of such a concise Representation, second respondent shall pass a speaking order thereon, preferably within a period of twelve weeks or so, and convey its fate to petitioners within two weeks thereafter, so that petitioners may avail of the remedies as available in law, if need be.

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

Copy of this order be given dasti to learned counsel for petitioners and second respondent.

(SUNIL GAUR) JUDGE APRIL 25, 2018 s