Delhi High Court - Orders
Varun Kumar Dinkar & Ors vs Gnct Of Delhi & Ors on 25 January, 2024
Author: Rekha Palli
Bench: Rekha Palli, Rajnish Bhatnagar
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9669/2023 & CM APPL. 37061/2023
VARUN KUMAR DINKAR & ORS. ..... Petitioners
Through: Mr. Varun Mudgil, Mr. Vijay Kumar,
Mr. Ansh Sharma, Mr. Rakesh Kumar
and Mr. Mohit Mudgal, Advocates.
versus
GNCT OF DELHI & ORS. ..... Respondents
Through: Mr. Yeeshu Jain, ASC with Ms. Jyoti
Tyagi, Ms. Manisha and Mr. Hitanshu
Mishra, Advocates for R-1 to 3.
Ms. Monika Arora and Mr. Kushal,
Advocates for AIU.
Mr. Anil Soni, SC with Mr. Devrat
Yadav, Advocate for AICTE.
Mr. Ashish Rai, Advocate for R-5.
Mr. V.P.Charak, Ms. Shubra
Parashar, Mr. Yash Hari Dixit , Ms.
Pinky and Ms. Archana Surve, GP for
R-6.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 25.01.2024
1. The present writ petition under Article 226 and 227 of the Constitution of India seeks to assail the order dated 27.04.2023 passed by the learned Central Administrative Tribunal in O.A. 708/2019 and other connected matters.
2. Vide the impugned order, the learned Tribunal has allowed the 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 25/01/2024 at 23:54:14 original application preferred by the private respondents who were applicants before the Tribunal, by holding that they possess the requisite qualification for appointment as TGT (Computer Science). Pursuant to this order, these respondents have been appointed as TGT (Computer Science) with the respondent no.3.
3. The record however shows that none has been appearing for these respondents i.e respondents no.8 to 30.
4. We are of the view that taking into account that the respondents joined service as per the directions issued in the impugned order, it would not be appropriate to proceed with the matter without giving them an opportunity to defend the impugned order.
5. Further taking into account that the current addresses of these respondents are not available with the petitioners but they are now in service with respondent no.3, upon the petitioners taking steps, issue notice to respondent nos. 8 to 30 through respondent no.3.
6. List on 10.07.2024.
REKHA PALLI, J RAJNISH BHATNAGAR, J JANUARY 25, 2024/ib 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 25/01/2024 at 23:54:14