Kavita And Ors vs Govt Of Nct Of Delhi And Ors.
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Delhi High Court

Kavita And Ors vs Govt Of Nct Of Delhi And Ors. on 6 February, 2025

Author: C. Hari Shankar

Bench: C. Hari Shankar

                $~110
                *        IN THE HIGH COURT OF DELHI AT NEW DELHI
                +        W.P.(C) 1398/2025, CM APPLs. 6771/2025, 6772/2025 &
                         6773/2025

                         KAVITA AND ORS                                 .....Petitioners
                                      Through:             Mr. Krishna Murari Singh,
                                      Adv.

                                                  versus

                         GOVT OF NCT OF DELHI AND ORS.         .....Respondents
                                      Through: Ms. Avnish Ahlawat, Standing
                                      Counsel with Mr. Nitesh Kumar Singh,
                                      Ms. Laavanya Kaushik, Ms. Aliza Alam and
                                      Mr. Mohnish Sehrawat, Advs. for R-1 to 3.
                                      Mr. Ankur Chhibber, Mr. Yogesh Kumar
                                      Mahur and Mr. Harkesh, Advs.

                         CORAM:
                         HON'BLE MR. JUSTICE C. HARI SHANKAR
                         HON'BLE MR. JUSTICE AJAY DIGPAUL
                                                 ORDER (ORAL)

                %                                  06.02.2025

                C. HARI SHANKAR, J.

1. In view of the judgment of the Supreme Court in Rajeev Kumar v Hemraj Singh Chauhan1, as well as the judgment of the High Court of Calcutta in Sujit Roy v State of West Bengal2 and the High Court of Bombay in Bharat K. Dehade v Purushottam Das Sharma3, this petition is not maintainable.

(2010) 4 SCC 554

(2019) SCC OnLine Cal 5158

(2018) SCC OnLine Bom 2840

2. The remedy of the petitioner according to these decisions would be by means of fresh OA before the Tribunal.

3. Mr. Krishna Murari Singh, learned Counsel for the petitioners, seeks to withdraw this petition, submitting that he would avail his remedies under Section 19 of Administrative Tribunal Act.

4. Reserving leave and liberty as aforesaid, the petition is disposed of as withdrawn.

C. HARI SHANKAR, J.

AJAY DIGPAUL, J.

FEBRUARY 6, 2025 sk Click here to check corrigendum, if any