Delhi High Court - Orders
Mr. Zareef Ahmad vs Council Of Scientific And Industrial ... on 17 February, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2996/2022 & CM APPL. 8653/2022
MR. ZAREEF AHMAD ......Petitioner
Through : Mr Kamal Mehta, Adv.
versus
COUNCIL OF SCIENTIFIC AND INDUSTRIAL
RESEARCH AND ANR. ......Respondents
Through : None.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 17.02.2022 [Physical Court Hearing/Hybrid Hearing (as per request] CM No.8653/2022
1. Allowed, subject to the petitioner filing legible copies of dim documents, at least three days before the next date of hearing. W.P.(C) 2996/2022
2. This writ petition is directed against the order dated 17.06.2021, passed by the Central Administrative Tribunal [in short "the Tribunal"] in O.A.No.1092/2021.
3. Mr Kamal Mehta, who appears on behalf of the petitioner, submits that the petitioner worked, albeit on ad hoc basis, with respondent no.1 i.e., Council of Scientific & Industrial Research (CSIR) between 28.08.2009 and 31.03.2021.
3.1. According to Mr Mehta, although sanctioned posts subsist, the respondents, for reasons best known to them, are not carrying out the recruitment, and at the same time have done away with the petitioner's W.P.(C) 2996/2022 page 1 of 2 Signature Not Verified Signed By:VIPIN KUMAR RAI Signing Date:21.02.2022 15:49:24 engagement.
4. To be noted, the petitioner was appointed albeit on ad hoc basis to the post described as Technical post in Group-III (5). 4.1. It appears that advertisements for recruitment of persons against the subject post were taken out on 30.09.2009 and 20.06.2013. According to Mr Mehta, both times, the recruitment process was aborted. 4.2. The argument, therefore, is that, although work exists and there are sanctioned posts available, the respondents are not recruiting the personnel.
5. Issue notice to the respondents, via all permissible modes, including e-mail.
5.1. A counter-affidavit will be filed, within four weeks from service being effected. Rejoinder thereto, if any, will be filed before the next date of hearing.
6. List the matter on 23.08.2022.
RAJIV SHAKDHER, J TALWANT SINGH, J FEBRUARY 17, 2022 aj Click here to check corrigendum, if any W.P.(C) 2996/2022 page 2 of 2 Signature Not Verified Signed By:VIPIN KUMAR RAI Signing Date:21.02.2022 15:49:24