Ataullah Khan vs Satyawati College And Ors
2018 Latest Caselaw 1741 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                           Date of Order: March 14, 2018

+                  W.P.(C) 689/2017 & CM 3192/2017
       ATAULLAH KHAN                                     ..... Petitioner
                   Through:            Mr. B. Mahapatra, Advocate

                   versus

       SATYAWATI COLLEGE AND ORS                  .....Respondents
                    Through: Mr. Mohinder J.S.Rupal,
                    Mr. Prang Newmai and Ms. Slomita Rai,
                    Advocates
                    Mr. Pranav Kumar Jha, Advocate for
                    respondent No. 1
                    Ms. Isha Khanna, Advocate for respondent No.
                    3
       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                            ORDER

(ORAL)

1. The first two prayers made in this petition are dependent upon the holding of Departmental Promotion Committee's meeting to consider the case of petitioner for promotion as a Senior Assistant.

2. Upon hearing, it is deemed appropriate to dispose of this petition with direction to respondent-University to forward the name of an expert to respondent-College within a period of six weeks. Thereafter, respondent-College shall ensure that the meeting of the Departmental Promotion Committee takes place within a period of another six weeks to consider the case of petitioner for promotion to the post in question as it

is the case of petitioner that he is the only one who has qualified the Limited Departmental Examination. The outcome of the DPC's meeting be thereafter conveyed to petitioner within two weeks. Since the first two prayers made in this petition cannot be considered at this stage, therefore, they are left open to be considered at a later stage, if required.

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

Dasti.

(SUNIL GAUR) JUDGE MARCH 14, 2018 s