Full Judgment Text
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1875/2018
JITENDER SINGH BHANDARI & ANR ..... Petitioners
Through: Mr. Amit Kumar, Advocate
Versus
UNION OF INDIA & ORS. ..... Respondents
Through: Ms. Anju Gupta and
Mr. Roshan Lal Goel, Advocates for UOI/R-1
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR
O R D E R
% 27.02.2018
th
1 Vide impugned office order dated 7 April, 2017 (Annexure P-1),
the first petitioner, who was Staff Car Driver on contractual basis, stands
relieved upon expiry of his contractual tenure.
2 Overdue allowances to the tune of ` 50,000/- qua the first
petitioner and ` 80,000/- qua the second petitioner are also sought and
prayer is also made in this petition that directions be issued to the second
respondent to expedite the selection process of staff car driver which is
pending for almost five years.
3 Learned counsel for the petitioners submits that the petitioners
have rendered satisfactory continuous service of more than three years
but their services have been arbitrarily dispensed with and in this regard
Representation (Annexure P-2 colly.) has already been made, but to no
avail.
W.P.(C) 1875/2018 Page 1 of 2
4 Despite service of advance notice, none has appeared on behalf of
respondent no.2.
5 In the facts and circumstances of this case, it is deemed appropriate
to dispose of this petition with permission to petitioners to make a
Representation within a week and if such a Representation is received, it
be dealt with by the respondent no.2 in terms of applicable rules and
regulations by passing a reasoned order on the subject matter of the
Representation within a period of six weeks. The fate of Representation
be made known to the petitioners within a week thereafter, so that they
may avail of the remedy available in law, if need be.
6 Petition is disposed of in the above terms.
Dasti .
(SUNIL GAUR)
JUDGE
FEBRUARY 27, 2018
sm
W.P.(C) 1875/2018 Page 2 of 2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1875/2018
JITENDER SINGH BHANDARI & ANR ..... Petitioners
Through: Mr. Amit Kumar, Advocate
Versus
UNION OF INDIA & ORS. ..... Respondents
Through: Ms. Anju Gupta and
Mr. Roshan Lal Goel, Advocates for UOI/R-1
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR
O R D E R
% 27.02.2018
th
1 Vide impugned office order dated 7 April, 2017 (Annexure P-1),
the first petitioner, who was Staff Car Driver on contractual basis, stands
relieved upon expiry of his contractual tenure.
2 Overdue allowances to the tune of ` 50,000/- qua the first
petitioner and ` 80,000/- qua the second petitioner are also sought and
prayer is also made in this petition that directions be issued to the second
respondent to expedite the selection process of staff car driver which is
pending for almost five years.
3 Learned counsel for the petitioners submits that the petitioners
have rendered satisfactory continuous service of more than three years
but their services have been arbitrarily dispensed with and in this regard
Representation (Annexure P-2 colly.) has already been made, but to no
avail.
W.P.(C) 1875/2018 Page 1 of 2
4 Despite service of advance notice, none has appeared on behalf of
respondent no.2.
5 In the facts and circumstances of this case, it is deemed appropriate
to dispose of this petition with permission to petitioners to make a
Representation within a week and if such a Representation is received, it
be dealt with by the respondent no.2 in terms of applicable rules and
regulations by passing a reasoned order on the subject matter of the
Representation within a period of six weeks. The fate of Representation
be made known to the petitioners within a week thereafter, so that they
may avail of the remedy available in law, if need be.
6 Petition is disposed of in the above terms.
Dasti .
(SUNIL GAUR)
JUDGE
FEBRUARY 27, 2018
sm
W.P.(C) 1875/2018 Page 2 of 2