Uzma Tabassum vs Govt Of Nct Of Delhi And Ors.
2018 Latest Caselaw 2612 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                             Date of Order: April 25, 2018

+     W.P.(C) 4206/2018 & C.M. 16530/2018
      UZMA TABASSUM                                     ..... Petitioner
                  Through:            Mr. Nishant Bishnoi, Advocate

                          Versus

      GOVT OF NCT OF DELHI AND ORS.      ..... Respondents
                   Through: Mr. Naushad Ahmed, Advocate for
                   respondents No.1 to 3

      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                          ORDER

(ORAL)

1. Impugned order of 26th March, 2018 (Annexure P-5) relieves petitioner w.e.f. 24th March, 2018, as it was found that her appointment as Guest Lecturer, was not as per RR Rules.

2. Learned counsel for petitioner submits that the appointment of petitioner was as per RR Rules and so, quashing of impugned order of 26th March, 2018 (Annexure P-5) is sought.

3. Despite service of advance notice, none appears on behalf of respondent No.4-School.

4. In the facts and circumstances of this case, this petition and application are disposed of with permission to petitioner to make a concise Representation against impugned order of 26th March, 2018

(Annexure P-5) to respondent No.4-School within two weeks. Upon receipt of such Representation, respondent No.4-School shall pass a speaking order thereon within four weeks and intimate its fate to petitioner within a week thereafter, so that petitioner may avail of the remedies, as available in law, if need be.

5. Respondent No.4-School be apprised of this order forthwith to ensure its compliance.

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

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

(SUNIL GAUR) JUDGE

APRIL 25, 2018 r