Delhi High Court - Orders
Praveen Kumar Jain And Ors vs Union Of India And Anr on 16 March, 2022
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
CM APPL. 13171/2022
IN
+ W.P.(C) 3499/2022
PRAVEEN KUMAR JAIN AND ORS
..... Petitioner
Through: Dr. Vinay Bhardwaj, Adv. for
petitioners
versus
UNION OF INDIA AND ANR
..... Respondent
Through: Mr. Raj Kumar Yadav, Adv. for R-1
Mr. Rajesh Kumar Gautam and
Mr. Anant Gautam, Advs. for R-2
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 16.03.2022 CM APPL. 13171/2022
1. This is an application filed by the petitioner with the following prayers:-
"It is, therefore, most respectfully prayed that this Hon'ble Court may kindly be pleased to:
a. STAY the impugned notice dt.10.03.2022, for promotion to the post of TEG Scale VIII (Chief General Manager) during the pendency of the present writ petition, and/or in alternative, DIRECT the respondents to allow the Petitioners to participate in the selection process for the post of TEG Scale VIII (Chief General Manager), and interview them also, during the pendency of the present Writ Petition, and b. PASS any other or further order(s) as may be deemed to be Signature Not Verified Digitally Signed By:ANIL KUMAR YADAV Signing Date:16.03.2022 18:56:58 just, fit & proper in the facts & circumstances of the case."
2. At the outset, Mr. Rajesh Kumar Gautam, learned counsel appearing for respondent No.2/Punjab National Bank has drawn my attention to certain averments made in this application, which according to Mr. Gautam are primarily directed against him personally.
3. Dr. Vinay Bhardwaj, learned counsel for the petitioner tenders his apology and states that any averment qua Mr. Gautam be treated as withdrawn. The statement is taken on record.
4. Suffice to state, any promotion made to the grade of Chief General Manager shall be subject to the outcome of this writ petition i.e., W.P.(C) 3499/2022.
5. Application disposed of.
W.P.(C) 3499/2022
6. The counter affidavit shall be filed within three weeks. Rejoinder be filed within two weeks thereafter.
7. List before the Registrar for completion of pleadings on May 18, 2022.
8. The matter shall be listed before the Court on July 07, 2022, date already fixed.
9. The counsel for the parties are at liberty to file their written submissions along with judgments they want to rely on, two weeks before the next date of hearing in the Court.
V. KAMESWAR RAO, J MARCH 16, 2022/ds Signature Not Verified Digitally Signed By:ANIL KUMAR YADAV Signing Date:16.03.2022 18:56:58