Delhi High Court - Orders
Delhi Prosecutors Welfare Association ... vs Rajiv Mehrishi & Anr on 21 July, 2022
Author: Satish Chandra Sharma
Bench: Chief Justice, Subramonium Prasad
$~19, 20, 21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 224/2016
DELHI PROSECUTORS WELFARE ASSOCIATION (REGD)
..... Petitioner
Through: Mr. Ashish Dixit, Advocate
versus
RAJIV MEHRISHI & ANR ..... Respondents
Through: Mr. Anil Soni, CGSC for UOI
Ms.Ayushi Bansal, Advocate for
Mr.Anuj Aggarwal, ASC for GNCTD
with Mr.Sanyam Suri, Ms.Aishwarya
Sharma, Advocates for R-2
+ W.P.(CRL) 1549/2009 & CRL.M.As. 18506/2013, 13869/2014,
14366/2014, 11196/2015, 8509/2019, 31954/2019
COURT ON ITS OWN MOTION ..... Petitioner
Through: Mr. Rajeev K Virmani, Senior
Advocate (amicus curiae) with Mr.
Mohit Dang, Advocate
versus
STATE ..... Respondent
Through: Mr. Ajay Digpaul, CGSC with
Mr.Kamal Digpaul, Ms.Swati Kwatra,
Advocates
Mr. Naresh Kaushik, Advocate for
UPSC
Mr. Ripudaman Bhardwaj, SPP for
CBI
Mr. Vikas Arora, Mr. Mohit Dagar,
Mr.Piyush Kumar, Advocates for
Applicant in CRL.M.A.31954/2019
Signature Not Verified
Digitally Signed By:HARIOM
SINGH KIRMOLIYA CONT.CAS(C) 224/2016 Page 1 of 3
Signing Date:25.07.2022
16:55:01
Mr. Sumer Singh Boparai, Ms.Raavi
Sharma, Advocates for Intervenors in
CRL.M.A. 8509/2019
+ W.P.(C) 1091/2013 & CM APPLs. 9415/2014, 14231/2015
GAURAV KUMAR BANSAL ..... Petitioner
Through: None
versus
GOVT OF NCT OF DELHI & ANR ..... Respondents
Through: Ms. Arushi Gupta, Advocate for
Mr.Gautam Narayan, ASC for
R-1/GNCTD
Mr. Dev P Bhardwaj, Standing
Counsel for UOI with Ms.Anubha
Bhardwaj, Mr.Sarthak Anand,
Advocates
Mr. Gaurav Agrawal, Mr. C George
Thomas, Advocates for Delhi High
Court
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 21.07.2022
1. Ms. Ayushi Bansal, learned counsel appearing on behalf of Mr. Anuj Aggarwal, learned ASC for GNCTD, prays for some time to seek further instructions in the matter. Let the same be done within four weeks.
2. Learned counsel for GNCTD shall file the Status Report in respect of the vacancies of the Prosecutors and the steps taken by them to fill up those vacancies. The Status Report shall also include the steps taken by them for Signature Not Verified Digitally Signed By:HARIOM SINGH KIRMOLIYA CONT.CAS(C) 224/2016 Page 2 of 3 Signing Date:25.07.2022 16:55:01 grant of higher pay scale. The response shall be filed keeping in view the order dated 16.12.2019.
3. The Union of India and the Department of Personnel & Training (DoPT) shall also file their replies as directed by order dated 16.12.2019, if not filed so far.
4. List on 16.09.2022.
SATISH CHANDRA SHARMA, CJ SUBRAMONIUM PRASAD, J JULY 21, 2022 hsk Signature Not Verified Digitally Signed By:HARIOM SINGH KIRMOLIYA CONT.CAS(C) 224/2016 Page 3 of 3 Signing Date:25.07.2022 16:55:01