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Delhi High Court - Orders

Satyabir Singh & Ors vs Dedicated Freight Corridor ... on 13 October, 2023

Author: Chandra Dhari Singh

Bench: Chandra Dhari Singh

                           $~52
                           *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                           +         W.P.(C) 5321/2023
                                     SATYABIR SINGH & ORS.                                                                 ..... Petitioners
                                                                           Through:                Mr. Rohan Jaitley, Mr. Saurabh
                                                                                                   Agrawal, Ms Komal Mundhra and
                                                                                                   Mr.Dev Pratap Shahi, Advocates

                                                                           versus

                                     DEDICATED FREIGHT CORRIDOR CORPORATION OF INDIA
                                     LIMITED                                                                               ..... Respondent
                                                                           Through:                Mr.V.S.R. Krishna and               Mr.V
                                                                                                   Shashank Kumar, Advocates

                                     CORAM:
                                     HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
                                                                           ORDER

% 13.10.2023 CM APPL. 53672/2023 (Interim relief)

1. The instant application under Section 151 of the Code of Civil Procedure, 1908 has been filed on behalf of applicants/petitioners seeking the following reliefs:-

"a) Stay the effect and operation of the Circular No. 846/2023 dated 06.10.2023 notifying CBT examination, for the Electrical Department, till final disposal of the present Writ Petition; AND/OR
b) Pass such other order(s) and / or direction(s) that this Hon'ble Court may deem fit in the facts and circumstances of the present case."

2. Learned counsel appearing on behalf of applicants/petitioners has 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 17/10/2023 at 16:33:29 made an innocuous prayer that the petitioners may be allowed to participate in the inter-cluster promotion examination, which is scheduled to be held on 3rd November, 2023.

3. Learned counsel for the non-applicant/respondent, appearing on advance notice, vehemently opposed the instant application submitting to the effect that there is no merit in the same. However, he fairly conceded that if the applicants/petitioners are eligible, they may appear in the inter- cluster promotion examination which is scheduled to be held on 3 rd November, 2023.

4. Keeping in view the facts and circumstances and submissions made on behalf of the parties, the respondent is directed to allow the petitioners to appear in the inter-cluster promotion examination to be conducted on 3rd November, 2023, after verifying the eligibility of the said candidates/petitioners, without prejudice to the right and contention of the petitioners.

5. List on 17th October, 2023 i.e. the date already fixed.

CHANDRA DHARI SINGH, J OCTOBER 13, 2023 Dy/db Click here to check corrigendum, if any 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 17/10/2023 at 16:33:29