Delhi High Court - Orders
Raja Ram vs Delhi Building And Other Construction ... on 13 February, 2024
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~64
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2080/2024 & CM APPL. 8634/2024
RAJA RAM ..... Petitioner
Through: Appearance not given
versus
DELHI BUILDING AND OTHER CONSTRUCTION WORKERS
BOARD
..... Respondent
Through: Mr. Abhay Dixit, Advocate
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 13.02.2024
1. The instant petition under Article 226 of the Constitution of India has been filed on behalf of the petitioner seeking the following reliefs:
"a. Issue a writ of Certiorari or any other appropriate writ order or direction in the nature of a writ setting aside/quashing the Impugned Rejection Order dated 26.12.2023 passed by the Respondent;
b. Direct the Respondent Board to release the Pensionary dues of the Petitioner with penal interest @18% per annum; c. Direct the Respondent Board to initiate and conduct the inquiry against all the errant officers and employees, whether permanent or contractual, as under Delhi (Right to Citizens to Time Bound Delivery of Services) Act, 2011; d. Direct the Respondent to review all the rejected claim applications filed by the workers under the the Building and Other Construction Workers Act, 1996 and disburse the claim amounts along with interest wherever the claims have been 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 14/02/2024 at 22:33:11 wrongly rejected due to erroneous application of Section 17 of the Act;
e. Direct the Respondent to pay costs;
Pass any other order or grant any other relief as it may deem fit."
2. Heard.
3. Issue notice. Learned counsel for the respondent accepted notice and vehemently opposed the instant petition. He prayed for two weeks' time to file counter affidavit. Let the same be filed within two weeks as prayed. Rejoinder thereto, if any, be filed within two weeks thereafter.
4. List before the Registrar on 14th May, 2024 for completion of service and pleadings.
CHANDRA DHARI SINGH, J FEBRUARY 13, 2024 gs/ryp Click here to check corrigendum, if any 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 14/02/2024 at 22:33:11