Delhi High Court - Orders
Shafaquat Anis Nizami vs Nuclear Power Corporation Of India ... on 7 February, 2024
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~59
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1750/2024
SHAFAQUAT ANIS NIZAMI ..... Petitioner
Through: Mr. Mohammad Usma Siddiqui, Ms.
Aisha Siddiqui, Mr. B.S. Randhawa
and Ms. Sakeena Quidwai, Advocates
versus
NUCLEAR POWER CORPORATION
OF INDIA LIMITED AND ANR ..... Respondents
Through: Mr. A.P. Singh, Ms. Akshada and Mr.
Varnit, Advocates
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 07.02.2024 (The proceeding has been conducted through Hybrid Mode) CM APPL. 7317/2024
1. Exemption allowed subject to all just exceptions.
2. The application stands disposed of.
W.P.(C) 1750/2024
3. This is a writ petition under Article 226 of the Constitution of India, 1950, inter alia seeking the following reliefs:-
"a) Issue the appropriate writ of mandamus for direction to revoke the transfer order dated 14.01.2024 for the transfer of the petitioner from liaison Office, New Delhi to NAPS (Narora Atomic Power Station);
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 09/02/2024 at 23:31:36
b) The respondents in the alternative may be directed to issue posting order to the petitioner from Liaison Office, New Delhi to NPCIL, QA, Sector-62, Noida...."
4. Issue notice.
5. Notice accepted by learned counsel for the respondents, who seeks and is granted four weeks to file the counter affidavit with an advance copy to learned counsel for the petitioner. Rejoinder, thereto if any, be filed within two weeks, thereafter, with an advance copy to learned counsel for the respondent.
6. In the meanwhile, the petitioner shall join the place of transfer positively within ten days from today. No further extension shall be granted.
7. List on 16.07.2024.
TUSHAR RAO GEDELA, J FEBRUARY 7, 2024 Aj This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 09/02/2024 at 23:31:36