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High CourtsSingle Bench(2012) 05 DEL CK 0050

Sandeep Singh and Others vs Govt. of NCT of Delhi and Others

Delhi High Court · Decided on 29 May 2012

HON’BLE JUDGES
Suresh Kait, J
CASE NUMBER
Writ Petition (C) 3207 of 2012

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Judgment

15 paragraphs · 352 words

Suresh Kait, J.

CM APPL. No. 6860/2012 (delay)

For the reasons stated in the application, delay in re-filing stands condoned.

CM stands disposed of.

W.P. (C) 3207/2012

1.

Vide instant petition, the petitioners have prayed to pass the direction in the nature of mandamus directing the respondents to repatriate them to DTTE under GNCT of Delhi and post them in any other Technological Institute under the DTTE. In the instant petition, it is averred that on 29.11.2011, the Principal/ Pro Vice Chancellor, DTU issued a meeting notice which stated that high power committee meeting was again scheduled on 07.12.2011. Even before that on the issue raised in the petition, number of times the meetings of the respondents have been held.

2.

The petitioners being aggrieved, agitated the Technical Staff Association once again and made a representation dated 29.11.2011 to the Chief Secretary, GNCT of Delhi incorporating their grievances. However, there is no response from their end.

3.

Finally, on 03.01.2012, the petitioners sent a legal notice through their counsel to the respondents requesting necessary action to be taken for the reversion of the employees and redressal of the grievance of the petitioners.

4.

Learned counsel appearing on behalf of petitioners, submits that till date neither the legal notice nor the representation was responded by the respondents.

5.

Learned counsel appearing on behalf of respondent Nos.1 & 2, submits that the aforesaid representation and the legal notice of the petitioners shall be decided within six weeks and decisions thereon shall be intimated to the petitioners.

6.

In the facts and circumstances of the case, respondent Nos.1 & 2 are directed to decide the representation/legal notice made by the petitioners within six weeks from today and outcome thereof shall be conveyed to the petitioners.

7.

In case, the petitioners still feel aggrieved, they are at liberty to challenge the decision of the respondents.

8.

Instant petition stands disposed of in above terms.

9.

In view of above order, CM No.6859/2012 renders infructuous and stands disposed of.

10.

Copy of order be given dasti to all the parties for compliance. No order as to costs.