Vishalakshi Nigam vs Lalit Kala Akademi And Ors.
2022 Latest Caselaw 2192 Del

                                      $~51

                                      *IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      %                                    Judgment delivered on: 13.09.2022

                                      +      W.P.(C) 13258/2022 & C.M. No. 40204/2022

                                      VISHALAKSHI NIGAM                                      ..... Petitioner

                                                                  versus

                                      LALIT KALA AKADEMI AND ORS.                               ..... Respondents
                                      Advocates who appeared in this case:
                                      For the Petitioner: Mr. Umesh Sharma, Advocate.
                                      For the Respondent: Mr. V.S.R.Krishna, Advocate for R-1 & 2.
                                                          Mr. Manish Kumar, Advocate for R-3 (through VC)
                                      CORAM:-
                                      HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                                      HON'BLE MR. JUSTICE TUSHAR RAO GEDELA

                                                          JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Issue notice. Notice is accepted by learned counsel appearing for the respondents.

2. Petitioner seeks a direction to the Board to decide the original application filed by the petitioner expeditiously in a time bound manner. Learned counsel for the petitioner submits that the case of the petitioner though is of termination, however, the same is now tagged along with promotion and other miscellaneous matters and as such the hearing is not happening.

3. It is observed that the next date before the Tribunal is 06.10.2022. We direct the petitioner to mention before the Tribunal on

Signature Not Verified Digital Signed By:KUNAL MAGGU Signing Date:15.09.2022 12:43:47 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

the said date for an expeditious disposal of his petition. In case such a request is made the Tribunal shall sympathetically consider the same keeping in view the existing board position.

4. The petition is accordingly disposed of in the above terms.

5. Order dasti under the signature of the Court Master.

SANJEEV SACHDEVA, J.

TUSHAR RAO GEDELA, J.

SEPTEMBER 13, 2022 rk

Signature Not Verified Digital Signed By:KUNAL MAGGU Signing Date:15.09.2022 12:43:47 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.