New Delhi Municipal Council vs Mahabir Parsad
2025 Latest Caselaw 1592 Del

Delhi High Court

New Delhi Municipal Council vs Mahabir Parsad on 24 January, 2025

Author: C. Hari Shankar

Bench: C. Hari Shankar

                    $~47
                    *        IN THE HIGH COURT OF DELHI AT NEW DELHI
                    +        W.P.(C) 13581/2024, CM APPLs. 56735/2024 & 56737/2024

                             NEW DELHI MUNICIPAL COUNCIL               .....Petitioner
                                         Through: Mr. Sunder Khatri, ASC with
                                         Mr. Ravi Grover and Mr. Naman Khatri,
                                         Advs. with Ms. Reena Singh, Asstt.
                                         Accounts Officer (Medical Services)
                                         Dr. Madan Narain, CMO (Medical)

                                                 versus

                             MAHABIR PARSAD                                .....Respondent
                                         Through:         Ms. Sonika Gill, Adv.

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

% 24.01.2025

C. HARI SHANKAR, J.

1. As the issue in question stands covered in favour of the respondent by the judgments of this Court in Bharat Sanchar Nigam Ltd. v Pardeep Singh1, NDMC v Sudha Sharma2, UOI v S.P. Mediratta3, Suresh Khanna v UOI4, Hira Lal Bhat v BSNL5, Shiva Kant Jha v UOI6, UOI v Joginder Singh7, UOI v Surender Kumar

1 2024 SCC OnLine Del 7915 2 2024 SCC OnLine Del 3712 3 2024 SCC OnLine Del 1912 4 2023 SCC OnLine Del 3092 5 2024 SCC OnLine Del 9065 6 (2018) 16 SCC 187 7 2023 (3) LLJ 404

W.P.(C) 13581/2024

Kaur8, Jasbir Singh v UOI9, Jagir Kaur v UOI10, Chhotu Ram Yadav v State of Haryana11 and Manish Kumar v UOI12, Mr. Sunder Khatri, learned ASC appearing for the petitioner, on instructions, does not press this writ petition.

2. Accordingly, the writ petition is disposed of as not pressed. Let the judgment of the Tribunal be implemented within a period of four weeks from today.

3. There shall be no orders as to costs.

C. HARI SHANKAR, J.

AJAY DIGPAUL, J.

JANUARY 24, 2025/aky Click here to check corrigendum, if any

8 2023 SCC OnLine Del 3414 9 2024 SCC OnLine Del 9 10 2024 SCC Online Del 4698 11 (2005) 13 SCC 393 12 2024 SCC Online Del 864

W.P.(C) 13581/2024