Manprakash Tiwari & Ors. vs Govt. Of Nct & Ors.
2018 Latest Caselaw 1557 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                           Date of Order: March 07, 2018

+                   W.P.(C) 254/2018 & CMs 1066-67/2018
       MANPRAKASH TIWARI & ORS.              .....Petitioners
                   Through: Mr. Harish Kumar, Advocate

                    versus

       GOVT. OF NCT & ORS.                        .....Respondents
                     Through: Mrs. Avnish Ahlawat, Standing
                     Counsel and Ms. Palak Rohmetra, Advocate for
                     respondent-GNCTD
       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                             ORDER

(ORAL)

1. Petitioners seek regularization of their service upon formulation of one time policy with notional seniority and consequential benefits while relying upon a decision of Division Bench of this Court in W.P. (C) 6798/2002 titled Sonia Gandhi and Ors. v. Govt. of NCT of Delhi and Ors., rendered on 6th November, 2013 (Annexure P-2).

2. Petitioners have approached this Court without representing to third respondent.

3. In the facts and circumstances, this petition and the applications are disposed of with permission to petitioners to file one composite Representation within a period of two weeks from today and upon receipt of such Representation, third respondent shall pass a speaking order thereon within a period of twelve weeks in light of afore-referred decision

in Sonia Gandhi & Ors.(Annexure P-2) and the fate of the Representation be made known to first petitioner within a period of two weeks thereafter, so that petitioners may avail of the remedies as available in law, if need be.

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

Dasti.

(SUNIL GAUR) JUDGE MARCH 07, 2018 s