Indhu.C.G, & Anr. vs Bharat Sanchar Nigam Limited & ...
2022 Latest Caselaw 192 Del

Citation : 2022 Latest Caselaw 192 Del
Judgement Date : 19 January, 2022

Delhi High Court

Indhu.C.G, & Anr. vs Bharat Sanchar Nigam Limited & ... on 19 January, 2022

                          $~27, 29 & 30
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                             Date of decision: 19.01.2022
                          +      W.P.(C) 1175/2022
                                 SWARNA SARADA & ORS.                 ..... Petitioners
                                             Through  Mr J P Shukla with Ms Shipra
                                                      Shukla, Advs.
                                             versus
                                 BHARAT SANCHAR NIGAM LIMITED & ORS...... Respondents

Through Mr Sameer Aggarwal, Adv.

                          +      W.P.(C) 1179/2022
                                 HARI BABU BHARTI & ORS.                    ..... Petitioners

Through Mr J P Shukla with Ms Shipra Shukla, Advs.

versus BHARAT SANCHAR NIGAM LIMITED & ORS...... Respondents Through Mr Sameer Aggarwal, Adv.

                          +      W.P.(C) 1185/2022
                                 INDHU.C.G, & ANR.                                 ..... Petitioners
                                                Through           Mr J P Shukla with Ms Shipra
                                                                  Shukla, Advs.
                                            versus

BHARAT SANCHAR NIGAM LIMITED & ORS. ..... Respondents Through Mr Sameer Aggarwal, Adv.

CORAM:

HON'BLE MR. JUSTICE RAJIV SHAKDHER HON'BLE MR. JUSTICE TALWANT SINGH [Court hearing convened via video-conferencing on account of COVID-19]

RAJIV SHAKDHER, J. (ORAL):-

CM No.3394/2022 in W.P. (C) No.1175/2022 CM No.3403/2022 in W.P. (C) No.1179/2022 CM No.3452/2022 in W.P. (C) No.1185/2022

Signature Not Verified

By:VIPIN KUMAR RAI Signing Date:24.01.2022 02:04:29

1. Allowed, subject to just exceptions. W.P.(C) 1175/2022 & CM No.3393/2022 W.P.(C) 1179/2022 & CM No.3402/2022 W.P.(C) 1185/2022 & CM No.3451/2022

2. The above-captioned writ petitions are directed against the order dated 04.09.2018, passed by the Central Administrative Tribunal [in short, "the Tribunal"] in O.A. Nos. 4345/2014, 4312/2014 & 3614/2013.

3. We are in January 2022. There is no explanation given as to the delay in filing the above-captioned writ petitions. 3.1 The examination qua which the issue has been raised i.e., the Limited Departmental Competitive Examination [in short "LDCE"] took place in 2012 and a challenge to the same was raised in 2013 and 2014. 3.2. The Tribunal had passed directions in 2013 in connected matters, which have been noted in the impugned order. The order dated 21.05.2013, passed by the Tribunal in OA No.644/2013 and other connected matters [including OA No.207/2013], was challenged by way of W.P.(C) No.4843/2013, before this Court, which was dismissed on 01.08.2013.

4. Since there is no explanation with regard to delay, the above-captioned writ petitions cannot be entertained. The same are, accordingly, dismissed.

5. Consequently, pending applications shall also stand closed.

RAJIV SHAKDHER, J

TALWANT SINGH, J JANUARY 19, 2022/pmc Click here to check corrigendum, if any

Signature Not Verified

By:VIPIN KUMAR RAI Signing Date:24.01.2022 02:04:29