Satyavir Singh And Anr vs Govt. Of Nct Of Delhi And Ors.

Sunil Gaur, J

Petitioners in the first instance had approached the Central Administrative Tribunal, New Delhi (henceforth referred to as the ‘Tribunal’) to

restrain second respondent from terminating petitioners’ service and to consider their claim for regularization in terms of policy formulated by

Government of NCT of Delhi. The said application was disposed of by the Tribunal with direction to second respondent to consider the claim of

petitioners /applicants and to pass appropriate order within four weeks.

Learned counsel for petitioners submits that second respondent upon receiving Tribunal’s order of 30th August, 2016 (Annexure P-9) has

dispensed with the service of petitioners and has not passed any order on petitioners’ claim for regularization of service. It is submitted by learned

counsel for petitioners that contempt petition filed before the learned Tribunal has not been entertained with the observation that the Tribunal has no

jurisdiction to entertain it. To submit so, attention of this Court is drawn to Tribunal’s order of 6th November, 2017 (Annexure P-10). Learned

counsel for petitioners submits that the said contempt petition has been already dismissed by Tribunal on 4th January, 2018.

Since petitioners have not made any Representation to second respondent, therefore, it is deemed appropriate to dispose of this petition with

permission to petitioners to make a concise Representation to second respondent within two weeks. If such a Representation is received by second

respondent, then it be decided by passing a speaking order within a period of six weeks in light of Circular of 16th February, 2015 regarding

engagement of contractual employees issued by Government of NCT of Delhi. The fate of the Representation be made known to petitioners within a

week thereafter, so that petitioners may avail of the remedies, as available in law, if need be.

With aforesaid directions, this petition and application are disposed of.