Delhi High Court
Delhi Subordinate Services Selection ... vs Manoj Kumar Ruhela on 22 July, 2024
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~24 to 26 and 48
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 22.07.2024
+ W.P.(C) 6062/2018
RUCHI PANWAR .....Petitioner
Through: Mr. Vivek Kumar Tandon and Ms.
Prerna, Advocates.
versus
GOVERNMENT OF N.C.T DELHI AND ORS. .....Respondents
Through: Mr. Naushad Ahmed Khan, Mr
Habib-ur-Rehman and Ms. Akshita
Tyagi, Advocates.
+ W.P.(C) 14571/2023 & CM APPL.57915/2023
DELHI SUBORDINATE SERVICES SELECTION BOARD
(DSSSB) AND ANR .....Petitioners
Through: Mr. Naushad Ahmed Khan, Mr
Habib-ur-Rehman and Ms. Akshita
Tyagi, Advocates.
versus
MANOJ KUMAR RUHELA .....Respondent
Through: Appearance not given.
+ W.P.(C) 15763/2023 & CM APPL. 63323/2023
DELHI SUBORDINATE SERVICES SELECTION BOARD
(DSSSB) AND ANR. .....Petitioners
Through: Mr. Naushad Ahmed Khan, Mr
Habib-ur-Rehman and Ms. Akshita
Tyagi, Advocates.
versus
SAROJ AND ORS. .....Respondents
Signature Not Verified W.P.(C) 6062/2018 & connected matters Page 1 of 3 pages
Digitally Signed
By:RAHUL YADAV
Signing Date:26.07.2024
13:07:24
Through: Mr. Vivek Kumar Tandon and Ms.
Prerna, Advocates.
+ W.P.(C) 15834/2023 & CM APPL. 63702/2023
DELHI SUBORDINATE SERVICES SELECTION BOARD
(DSSSB) AND ANR .....Petitioners
Through: Mr. Naushad Ahmed Khan, Mr
Habib-ur-Rehman and Ms. Akshita
Tyagi, Advocates.
versus
KIMMI .....Respondent
Through: Mr. Sachin Kumar Jain, Advocate.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
HON'BLE MR. JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. Learned counsel appearing on behalf of the respondents have
informed this Court that the issue raised in the present petitions has already
been decided vide decision dated 24.01.2024 & 21.02.2024 in W.P.(C)
10718/2016 in the case of Devender Yadav and Ors vs The Secretary Delhi
Subordinate Services Selection Board and Ors.
2. It is further submitted by learned counsel for the respondents that the
respondents herein are similarly situated to the aforementioned case of
Devender Yadav and Ors (supra) as well as in the case of Delhi
Subordinate Services Selection Board (DSSSB) and Anr. Vs Amit Kumar
and Ors., in W.P.(C) 6802/2024 which was decided by this court on
13.05.2024.
3. Learned counsel appearing on behalf of petitioners on instructions
submit that the aforesaid cases are no doubt situated as per the Delhi
Subordinate Services Selection Board (DSSSB) and Anr Vs Amit Kumar
and Ors., in W.P.(C) 6802/2024.
4. It is also not in dispute that The Secretary Delhi Subordinate Services
Selection Board Govt. N.C.T Delhi challenged the judgment dated
21.02.2024 (Devender Yadav and Ors (supra) in Special Leave Petition (C)
No.7954/2024 and the same was dismissed vide judgment and order dated
29.04.2024. Thus, the case of Devender Yadav and Ors (supra) attained
finality.
5. Though learned counsel appearing on behalf of petitioners has raised
the issue of delay and latches in W.P.(C) 15834/2023, however, it is not in
dispute that the respondent herein is also similarly situated to those
mentioned in cases in the aforesaid petitions.
6. In view of the above, the respondents being similarly situated, we find
no ground in the present petitions. The same are accordingly dismissed.
Pending applications also stand disposed of.
(SURESH KUMAR KAIT)
JUDGE
(GIRISH KATHPALIA)
JUDGE
JULY 22, 2024/ry
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