Delhi High Court - Orders
Sanjay Verma And Anr vs Union Of India And Ors on 20 April, 2022
Author: Vipin Sanghi
Bench: Navin Chawla, Vipin Sanghi
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13646/2018 & CM APPL. 53189/2018
SANJAY VERMA AND ANR.
..... Petitioners
Through: Mr.A.K. Bhardwaj, Adv.
versus
UNION OF INDIA AND ORS.
..... Respondents
Through: Ms.Monika Arora & Mr.Yogesh
Panwar, Advs. for UOI.
CORAM:
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 20.04.2022 The counter-affidavit on behalf of the respondent no. 2 has come on record.
Learned counsel states that the respondent no. 3 /The Chief Commissioner of Persons with Disabilities has also filed its counter- affidavit. However, the same is not on record. Learned counsel should ensure to bring the same on record.
No counter-affidavit has been filed on behalf of the respondent nos. 1 and 4.
One of the grievances raised by the petitioner is with regard to the failure on the part of the respondent no. 1/Union of India to fill up the positions of the Chief Commissioner of Persons with Disabilities, the Chairperson of the Rehabilitation Council of India, and the Chairperson to Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:21.04.2022 16:25:27 the Board of National Trust for the Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation & Multiple Disabilities. These appointments have to be made by the respondent no. 1/Union of India.
We direct the respondent no. 1/Union of India to file a specific affidavit relating to this grievance, within a week indicating the dates since when these posts have been lying vacant; steps taken by the respondent no. 1/Union of India to fill up these vacancies, if any; and, in case, the steps have not been taken, the reasons thereof; and what steps are proposed to be taken and in how much time, to fill up these posts.
We fail to appreciate as to why these statutory posts are not been filled up in time to enable the functioning of the statutory bodies and offices, who are expected to discharge their duties under the beneficial legislations.
List on 11th May, 2022.
VIPIN SANGHI, ACJ NAVIN CHAWLA, J APRIL 20, 2022/rv Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:21.04.2022 16:25:27