Asmat Ara & Ors vs Govt. Of Nct Of Delhi & Ors
2018 Latest Caselaw 7624 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                        Date of Order: 21 December, 2017

+                        W.P.(C) 11512/2017
      ASMAT ARA & ORS                                 ..... Petitioners
              Through:         Mr.Bharat Bhushan Bhatia, Advocate

                               versus

   GOVT. OF NCT OF DELHI & ORS              ..... Respondents
            Through: Ms.Minal Singh, Advocate for
                      Mr.Devesh Singh, ASC (Civil) GNCTD
                      for R-1 to R-3
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR

                        ORDER

%                        (ORAL)
CM No.46932/2017
      Allowed subject to just exceptions.

W.P.(C) No.11512/2017 & CM No.46931/2017

1. Petitioners seek regularization of their service as TGT/PGT while claiming to have worked in the said position for more than three decades. Learned counsel for petitioners submits that to seek regularization, petitioners had made a representation (Annexure P-3 Colly) on 11th August, 2017 to respondent No.4 but to no avail.

2. Despite service of advance notice, none appears for the contesting respondent i.e. respondent No.4.

3. In the facts and circumstances of this case, this petition and the accompanying application are disposed of with a direction to the fourth respondent to decide petitioners' representation (Annexure P-3 Colly) within a period of 6 weeks, if not already done, and the fate of the representation be conveyed to petitioners within 2 weeks thereafter, so that petitioners may avail of the remedy as available in law.

4. With aforesaid directions, this petition is disposed of.

(SUNIL GAUR) JUDGE DECEMBER 21, 2017 mamta