Delhi High Court - Orders
Mahendra Solanki vs Sh. Sanjay Arora Commissioner Of Police ... on 17 May, 2023
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~61
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 668/2023
MAHENDRA SOLANKI ..... Petitioner
Through: Mr. Rahul Jain and Ms. Rhea Verma,
Advocates
versus
SH. SANJAY ARORA COMMISSIONER OF POLICE & ANR.
..... Respondents
Through: Mrs. Avnish Ahlawat, Standing
Counsel
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 17.05.2023 CM APPL. 25890/2023 (For Exemption) Allowed, subject to all just exceptions.
Accordingly, the present application stands disposed of. CONT.CAS(C) 668/2023
1. The present petition alleges non-compliance of the order passed by the Division Bench of this Court vide judgement dated 10.03.2023 in W.P.(C) No. 2219/2023 whereby, this Court was pleased to set aside the judgment dated 02.02.2023 passed by the Central Administrative Tribunal ('CAT'), thereby setting aside order dated 07.07.2022 passed by the Respondents, terminating the services of the Petitioner; and accordingly directed the Respondents to re-instate the Petitioner in service with all notional benefits including pay, seniority and other consequential benefits.
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 24/09/2023 at 11:51:47
2. Issue notice. The learned counsel for the Respondents accepts notice.
3. She states that the Respondents have initiated steps for assailing the judgement dated 10.03.2023 and have resolved to file Special Leave Petition ('SLP').
4. She requests for an adjournment by four (4) weeks in this regard.
5. The learned counsel for the Petitioner has opposed the said submissions and states that the Respondents are obliged to comply with the order forthwith.
6. It is directed that if there is no stay granted in the SLP, which prevents the compliance, the Respondents will ensure that the directions issued vide order dated 10.03.2023 is complied with before the next date of hearing.
7. List on 25.08.2023.
MANMEET PRITAM SINGH ARORA, J MAY 17, 2023/rhc 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 24/09/2023 at 11:51:47