Delhi High Court - Orders
Neerja Tiku vs School Of Planning And Architecture & ... on 21 March, 2023
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8583/2015 & CM APPLs. 18572/2015, 28407/2016 &
42696/2022
NEERJA TIKU ..... Petitioner
Through: Mr. Lokesh Bhardwaj with
Ms. Pratishtha Malhotra,
Advocates.
(M): 8836729170
Email: [email protected]
versus
SCHOOL OF PLANNING AND ARCHITECTURE &
ANR ..... Respondents
Through: Mr. S.K. Bhaduri with
Mr. Sumit Kumar and
Ms. Neetu Gupta, Advocates
for respondent no. 1.
(M): 9810439195
Ms. Bharathi Raju, Senior
Panel Counsel for respondent
no. 1.
(M): 9868895906
Email: [email protected]
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 21.03.2023 [Physical Hearing/ Hybrid Hearing] CM APPL. 42696/2022 (Application Under Order 1 Rule 10 (2) read with Section 151 of C.P.C for Impleadment of Ministry of Education Government of India Shastri Bhawan, New Delhi filed on behalf of the Respondent No.1)
1. This is an application on behalf of respondent no. 1 for impleading Ministry of Education, Government of India as party in the present writ petition.
Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:23.03.2023 09:36:392. It is the case on behalf of respondent no.1 that respondent no. 1 i.e. School of Planning and Architecture, is fully funded by the Ministry of Education, Government of India.
3. Since the present matter pertains to the issue of the claim of the petitioner for Pension-cum-Gratuity Scheme (GPF) instead of Contributory-cum- Gratuity Scheme (CPF), it is deemed expedient that the Ministry of Education, Government of India, which funds the respondent no. 1 fully, is made a party in the present writ petition.
4. Ms. Bharathi Raju, learned counsel for Union of India puts in appearance. She submits that the present matter has become infructuous, since Hon'ble Supreme Court has already given a judgment on the said issue.
5. Let reply be filed on behalf of Union of India, bringing forth all the facts in issue, including the fact regarding the judgment passed by Hon'ble Supreme Court.
6. Reply be filed within four weeks. Rejoinder thereto, if any, be filed within one week thereafter.
7. Amended memo of parties is directed to be filed within two days.
8. Application is disposed of.
CM APPL. 28407/2016 (Application under Section 151 CPC on behalf of the petitioner for seeking preponement of the date of hearing and/or seeking any other relief and/or direction deemed fit and proper in the facts and circumstances of the case)
9. Since the matter is now set down for hearing, the present application for preponing the date of hearing is disposed of.
Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:23.03.2023 09:36:39W.P.(C) 8583/2015
10. List on 10.05.2023.
MINI PUSHKARNA, J MARCH 21, 2023 c Signature Not Verified Digitally Signed By:PURAN SINGH TARIYAL Signing Date:23.03.2023 09:36:39