Delhi High Court - Orders
Badam Verva vs Delhi Building And Other Construction ... on 18 April, 2022
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~123
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6121/2022 & CM APPL. 18460/2022
BADAM VERVA
..... Petitioner
Through: Mr. Chirayu Jain and Mr. Naman
Jain, Advs.
versus
DELHI BUILDING AND OTHER CONSTRUCTION
WORKERS WELFARE BOARD AND ANR
..... Respondent
Through: Mr. Abhay Dixit and Mr. Ankit
Kumar, Advs. for R-1
Miss. Asiya Khan, Adv. for R-2
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 18.04.2022
CM APPL. 18460/2022
Allowed, subject to just exceptions.
Application disposed of.
W.P.(C) 6121/2022
1. This petition has been filed by the petitioner impugning communications dated September 02, 2021 and also dated October 14, 2021.
2. By the first communication dated September 02, 2021, the respondent No.1 has sought clarification from the petitioner as to why appropriate action be not taken with regard to pensionary benefits payable to him.
3. It appears that the petitioner did not respond to the communication within time prescribed which resulted in the issuance of the second Signature Not Verified Digitally Signed By:ANIL KUMAR YADAV Signing Date:20.04.2022 14:59:39 communication dated October 14, 2021.
4. Mr. Jain, learned counsel for the petitioner states that the petitioner has now responded to the first communication dated September 02, 2021 by filing an affidavit (pages 208-209) which may be considered by the respondent No.1 to decide the grant of pensionary benefits to the petitioner.
5. The plea made by Mr. Jain is reasonable.
6. Accordingly, this petition is disposed of directing the respondent No.1 to consider the affidavit filed by the petitioner at pages 208-209 dated January 20, 2022 and pass appropriate orders with regard to the claim of the petitioner for pensionary benefits. Further action shall be taken based on the decision.
7. It goes without saying that if the petitioner is aggrieved by any order to be passed by the respondent No.1 to his prejudice to file appropriate petition in accordance with law.
V. KAMESWAR RAO, J APRIL 18, 2022/ds Signature Not Verified Digitally Signed By:ANIL KUMAR YADAV Signing Date:20.04.2022 14:59:39