Govt Of Nct Of Delhi Ors vs Ajay Kumar & Anr.
2022 Latest Caselaw 2119 Del

                          $~32
                          *IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                   Judgment delivered on: 07.09.2022

                          +      W.P.(C) 9703/2022 & CM APPL. 28857/2022

                                 GOVT OF NCT OF DELHI & ORS.                  ..... Petitioners
                                                   versus
                                 AJAY KUMAR & ANR.                             ..... Respondents
                          Advocates who appeared in this case:
                          For the Petitioners : Mrs. Avnish Ahlawat, Standing Counsel
                                                with Tania Ahlawat, Mrs. Palak Rohmetra,
                                                Mr. Nitesh Kumar Singh, Ms. Laavanya
                                                Kaushik and Ms. Aliza Alam, Advocates.
                          For the Respondents :    Mr. Arun Bhardwaj, Senior Advocate with
                                                   Mr. Virender Kumar and Ms. Gauraan,
                                                   Advocates.
                          CORAM:
                          HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                          HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
                                                   JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. After some arguments, learned counsels for the parties submit that interim relief granted by the Tribunal, with consent, be moulded.

2. It is agreed that without consideration to the pending Original Application, Respondents shall approach the Petitioner for engagement through the Contractor. Petitioner, on such an application being received, shall forward the names of the applicants to the contractor for being engaged.

Signature Not Verified Digitally Signed By:VINOD KUMAR Signing Date:09.09.2022 17:39:55

3. Learned counsel for the Petitioners, at the outset, submits that at the moment, there may not be any vacancy, however, the Department shall press with the contractor for giving employment to the applicants.

4. Learned Senior Counsel appearing for the Respondents submits that they shall not press for enforcement of the interim orders, pending consideration of the Original Application by the Tribunal.

5. In view of the above, petition and the application filed herewith are disposed of. Petitioner shall endeavour to ensure that Respondents who give their option are appropriately placed by the contractor as expeditiously as possible.

6. Tribunal is also requested to expeditiously dispose of the Original Application, preferably within a period of six months from today.

7. Petitioners shall file counter affidavit on the record of the Tribunal within six weeks. Rejoinder thereto, if any, be filed within three weeks thereafter.

8. It is clarified that this Court has neither considered nor commented upon the merits of the contentions of either party. All rights and contentions of the parties are reserved.

SANJEEV SACHDEVA, J

TUSHAR RAO GEDELA, J SEPTEMBER 07, 2022/yg

Signature Not Verified Digitally Signed By:VINOD KUMAR Signing Date:09.09.2022 17:39:55