Delhi High Court - Orders
Reena Lahot & Ors vs Union Of India & Anr on 1 September, 2020
Author: Jyoti Singh
Bench: Jyoti Singh
$~A-5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P. (C) 5654/2020 & CM No. 20471/2020
REENA LAHOT & ORS. ..... Petitioners
Through Mr. Gunjan Singh, Advocate.
versus
UNION OF INDIA & ANR. ..... Respondents
Through Mr. Avnish Singh, Sr. Panel Counsel
for R-1/UOI.
Mr. Mohinder J.S. Rupal and Mr.
Hardik Rupal, Advocates for R-2.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 01.09.2020 Hearing has been conducted through Video Conferencing. Petitioners herein, contending that they are the employees of Respondent No.2 for the past several years, filed the present Petition challenging the termination letters dated 03.08.2020.
When the Petition was first listed before this Court on 26.08.2020, Mr. Mohinder J.S. Rupal, learned counsel appearing for Respondent No. 2 had contended that the Petitioners were employed by Ambedkar Ganguly Student's House for Women, which is a self financing Hostel. After some hearing, learned counsel had sought time to seek instructions, if the matter could be resolved amicably, considering the fact that the Petitioners have been working at the hostel for the past several years and it would be difficult for them to find an alternate source of livelihood at this stage.
Petition was adjourned to 28.08.2020, when Dr. Anu Gupta Aggarwal, Provost of the Hostel was also present in Court. She had apprised the Court that the issue of termination of the Petitioners was likely to be placed before the Managing Committee within two days for its decision. Short adjournment was sought on this count.
Mr. Rupal informs the Court today that a favourable decision has been taken by the Managing Committee and the services of the Petitioners shall not be terminated. He submits that by tomorrow the termination letters dated 03.08.2020 shall be withdrawn.
In view of the above, learned counsel for Petitioners seeks to withdraw the Petition as no further orders are required to be passed.
This Court appreciates the tremendous efforts put by Mr. Rupal learned counsel for Respondent No. 2 as well as Dr. Anu Gupta Aggarwal, Provost of the Hostel, in a short span of time, furthering the cause of justice, entailing a positive and timely decision by the Managing Committee.
Petition along with pending Application is accordingly disposed of as withdrawn.
JYOTI SINGH, J SEPTEMBER 01, 2020/yo