Delhi High Court - Orders
Bharat Ram And Anr vs Union Of India And Anr on 25 January, 2019
Author: Vipin Sanghi
Bench: Vipin Sanghi, A. K. Chawla
$~10.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10296/2017 and CM APPL. 41973/2017
BHARAT RAM AND ANR. ..... Petitioners
Through: Mr. A.K. Trivedi & Mr. Naveen
Kumar, Advocates.
versus
UNION OF INDIA AND ANR. ..... Respondents
Through: Ms. Shipra Shukla, Advocate for
UOI.
CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI
HON'BLE MR. JUSTICE A. K. CHAWLA
ORDER
% 25.01.2019 The petitioners have preferred the present writ petition to assail the order dated 02.11.2017 passed by the Tribunal in a batch of Original Applications, including O.A. No.4419/2013. The Tribunal, by the impugned order, has dismissed all the Original Applications, wherein the petitioners assailed the notice dated 27.11.2013 issued by the DRM Railways.
We have today disposed of a similar writ petition, i.e. W.P. (C.) No. 10279/2017 by a detailed order. Petitioner No.2, who is the son of petitioner No.1 was granted appointment under the LARSGESS Scheme on 24.06.2013. The same was stated to be withdrawn after he had joined his services on 27.11.2013 on the ground that the said scheme was not applicable to the Electric Department.
In similar circumstances, while dismissing the writ petition, we have preserved the appointment and status of the petitioner No.2 in W.P. (C.) No. 10279/2017.
For the reasons recorded in W.P. (C.) No. 10279/2017, the present petition is also disposed of in the same terms.
VIPIN SANGHI, J A. K. CHAWLA, J JANUARY 25, 2019 B.S. Rohella