Delhi High Court
Amit Sahni vs Union Of India & Ors. on 2 September, 2020
$~9.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Decided on : 2nd September, 2020
+ W.P.(C) 5928/2020
AMIT SAHNI ..... Petitioner
Through: Petitioner in person.
Versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr.Abhay Prakash Sahay, CGSC for
UOI.
Mr.Anjum Javed, ASC with Mr.Devendra Kumar,
Mr.Faran Ahmed, Advs. for R-2&3.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PRATEEK JALAN
JUDGMENT
: D. N. Patel, Chief Justice (Oral)
C.M.No.21429/2020 (exemptions)
Allowed, subject to all just exceptions.
The application is disposed of.
C.M.No.21430/2020 (exemptions from filing attested affidavit)
For the reasons stated in the application and in view of the present
prevailing situation, the present application is allowed. However, the
applicant is directed to file duly signed and affirmed affidavits within a
period of one week from the date of resumption of regular functioning of the
Court.
The application is disposed of.
Signature Not Verified
Digitally Signed By:PANKAJ
KUMAR
Location:
Signing Date:04.09.2020
21:21:03
W.P.(C) No.5928/2020
1. This writ petition has been preferred with the following prayers:-
"I. Issue a writ in the nature of Mandamus or any other writ
of like nature thereby passing order or direction to recruit
faculty/medical staff at the Institute of Human Behavior
and Allied Sciences (IHBAS)/Respondent No.4 as
expeditiously as possible preferably within a period of
three months.
II. Issue a writ in the nature of Mandamus or any other writ
of like nature thereby passing order or direction to the
respondents to redress the promotion related issues and
other inconvenience faced by the doctors/faculty of
IHBAS to curtail the increasing number of resignations of
faculty numbers.
III. Issue a writ in the nature of Mandamus or any other writ
of like nature thereby passing order or direction to the
respondent no. 1 to tackle the shortage of medical
officers/doctors in order to curtail the menace of rampant
rise in the mental disorder conditions in the country more
efficiently and effectively.
IV. Pass any other appropriate Order or Direction as this
Hon'ble Court may deem fit."
2. Learned counsel for the petitioner submitted that it would suffice for
the disposal of this writ petition if the respondents are directed to treat this
petition as a representation.
3. We have heard the learned counsel for the respondents. It is submitted
by counsel for the respondents that recruitment notice has already issued for
45 posts which include the posts of Professors and other faculty members in
Neurochemistry, Neuroradiology, Neurosurgery, etc.
4. Looking to the facts and circumstances of the case and large number
of vacancies at the Institute of Human Behaviour and Allied Sciences
Signature Not Verified
Digitally Signed By:PANKAJ
KUMAR
Location:
Signing Date:04.09.2020
21:21:03
(IHBAS), we direct the concerned respondent authorities to treat this writ
petition as a representation and to look into the grievances ventilated by the
petitioner in this petition in accordance with law, rules regulations and
Government policies applicable to the facts of the case.
5. We expect that the concerned respondent authorities shall fill up the
vacancies as early as possible and practicable.
6. With these observations, the petition is disposed of.
CHIEF JUSTICE
PRATEEK JALAN, J
SEPTEMBER 02, 2020
'anb'
Signature Not Verified
Digitally Signed By:PANKAJ
KUMAR
Location:
Signing Date:04.09.2020
21:21:03
