District And Sessions Courts ... vs District & Sessions Judge ...
2018 Latest Caselaw 1879 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                          Date of Order: March 21, 2018

+                   W.P.(C) 2719/2018 & CM 11039/2018

       DISTRICT AND SESSIONS COURTS EMPLOYEES WELFARE
       ASSOCIATION & ANR.                         .....Petitioners
                     Through: Mr. Rajat Aneja, Ms. Nisha
                     Sharma, Ms. Chandrika Gupta and Ms. Vandna
                     Aneja, Advocates

                    versus

       DISTRICT & SESSIONS JUDGE (HEADQUARTERS) & ORS.
                                                    .....Respondents
                     Through: Mr. Ankur Chhibber, Advocate for
                     respondent No.1
                     Mrs. Avnish Ahlawat, Standing Counsel with
                     Mr. N.K. Singh, Advocate for respondent No.3-
                     GNCTD
       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                             ORDER

(ORAL)

1. For the relief sought in this petition, petitioners had made a composite Representation (Annexure P-8) on 23rd September, 2017. Learned counsel for petitioners submits that the said Representation (Annexure P-8) was followed by another Representation of 23rd November, 2017 vide which relaxation of conditions regarding filling up of vacant posts of the subordinate staff was sought.

2. The grievance of petitioners is that as per first respondent's Communication of 1st August, 2017 (Annexure P-3) regarding filling up of posts of ancillary staff alongwith filling up of posts of Judicial Officers, the vacant posts of Judicial Assistants/Junior Judicial Assistants in Delhi District Courts have not been filled up nor has the process to do so been initiated despite Circular of 31st May, 2017 of the District and Sessions Judge, South-East, Delhi highlighting acute shortage of staff. Learned counsel for petitioners submits that there is no effective response to said Representation (Annexure P-8).

3. In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition while calling upon first respondent to consider petitioners' said Representation (Annexure P-8) expeditiously and to make all endeavours to fill up the vacant posts. Needless to say, the outcome of said Representation (Annexure P-8) would be made known by first respondent to petitioners within a period of twelve weeks or so.

4. This petition and the application are accordingly disposed of.

(SUNIL GAUR) JUDGE MARCH 21, 2018 s