Delhi High Court
Union Of India & Ors vs Shalu Gupta on 23 January, 2025
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~91 to 99
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9038/2014
UNION OF INDIA & ORS .....Petitioners
Through: Mr. Amit Anand and Mr. S.
Bansal, Advs.
versus
PARTHA P. CHATTARAJ & ORS .....Respondents
Through: Mr. M.K. Bhardwaj, Ms.
Priyanka M. Bhardwaj, Mr. Maria Mugesh
Kannan and Mr. Himanshu Bhardwaj, Advs.
+ W.P.(C) 10246/2015
UNION OF INDIA & ORS .....Petitioners
Through: Mr. Amit Anand and Mr. S.
Bansal, Advs.
versus
PRADEEEP KUMAR & ORS. .....Respondents
Through: Mr. M.K. Bhardwaj, Ms.
Priyanka M. Bhardwaj, Mr. Maria Mugesh
Kannan and Mr. Himanshu Bhardwaj, Advs.
+ W.P.(C) 10247/2015
UNION OF INDIA & ORS. .....Petitioners
Through: Mr. Amit Anand and Mr. S.
Bansal, Advs.
versus
JIGNESH JAYENDRA MODI & ORS. .....Respondents
Through: Mr. M.K. Bhardwaj, Ms.
Signature Not Verified
Digitally Signed By:AJIT
W.P.(C) 9038/2014 and connected matters Page 1 of 5
KUMAR
Signing Date:28.01.2025
16:41:37
Priyanka M. Bhardwaj, Mr. Maria Mugesh
Kannan and Mr. Himanshu Bhardwaj, Advs.
+ W.P.(C) 10344/2015
UNION OF INDIA & ORS .....Petitioners
Through: Mr. Amit Anand and Mr. S.
Bansal, Advs.
versus
PRIYANKA DUTTA & ORS .....Respondents
Through:
+ W.P.(C) 10345/2015
UOI AND ORS .....Petitioners
Through: Mr. Amit Anand and Mr. S.
Bansal, Advs.
versus
ASHU AND ORS .....Respondents
Through:
+ W.P.(C) 10346/2015
UOI AND ORS .....Petitioners
Through: Mr. Amit Anand and Mr. S.
Bansal, Advs.
versus
PAYAL ABICHANDANI .....Respondent
Through:
+ W.P.(C) 10347/2015
Signature Not Verified
Digitally Signed By:AJIT
W.P.(C) 9038/2014 and connected matters Page 2 of 5
KUMAR
Signing Date:28.01.2025
16:41:37
UNION OF INDIA & ORS .....Petitioners
Through: Mr. Amit Anand and Mr. S.
Bansal, Advs.
versus
SHALU GUPTA .....Respondent
Through: Mr. M.K. Bhardwaj, Ms.
Priyanka M. Bhardwaj, Mr. Maria Mugesh
Kannan and Mr. Himanshu Bhardwaj, Advs.
+ W.P.(C) 10349/2015
UNION OF INDIA & ORS .....Petitioners
Through: Mr. Amit Anand and Mr. S.
Bansal, Advs.
versus
SHIKHA GUPTA .....Respondent
Through:
+ W.P.(C) 10356/2015
UOI AND ORS .....Petitioners
Through: Mr. Amit Anand and Mr. S.
Bansal, Advs.
versus
CHINMAY GARG AND ORS .....Respondents
Through: Mr. M.K. Bhardwaj, Ms.
Priyanka M. Bhardwaj, Mr. Maria Mugesh
Kannan and Mr. Himanshu Bhardwaj, Advs.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
HON'BLE MR. JUSTICE AJAY DIGPAUL
Signature Not Verified
Digitally Signed By:AJIT
W.P.(C) 9038/2014 and connected matters Page 3 of 5
KUMAR
Signing Date:28.01.2025
16:41:37
ORDER (ORAL)
% 23.01.2025
C. HARI SHANKAR, J.
1. After these matters were heard for some time, Mr. Amit Anand,
learned Counsel for the petitioners, submits that the petitioners are, in
view of the impugned judgment of the Tribunal, continuing to renew
the respondents' contract for five years at a time and will continue to
do so, subject, however, to the outcome of Civil Appeal 16354/2019
pending in the Supreme Court against the judgment dated 1 August
2018 passed by the High Court of Kerala at Ernakulam in OP (CAT)
4350/20131.
2. In that view of the matter, he does not press these petitions but
prays that the implementation of the impugned order be made subject
to the outcome of the litigation pending before the Supreme Court.
3. We clarify that, therefore, while we are upholding the impugned
order, and recording the statement of Mr. Anand that the renewal for
the respondents would continue to be five years at the time, if the
respondents are aggrieved by any action taken by the petitioners
consequent to the disposal of the Civil Appeal 16354/2019 pending
before the Supreme Court against a judgment of the High Court of
Kerala at Ernakulam, their rights to challenge the said decision in
accordance with law shall remain reserved.
1 UOI v Ajeesh A.
4. With the aforesaid observations, these writ petitions are
disposed of.
C. HARI SHANKAR, J.
AJAY DIGPAUL, J.
JANUARY 23, 2025/aky
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