Delhi High Court - Orders
Anil Verma vs Union Of India & Anr on 25 January, 2021
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13788/2018
ANIL VERMA ..... Petitioner
Through: Ms. Asha Jain Madan, Adv.
versus
UNION OF INDIA & ANR ..... Respondents
Through: Mr. Dev P. Bhardwaj, CGSC with
Mr. Jatin Teotia, Adv. for UOI.
Mr. Utkarsh Sharma, Adv. for R3.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 25.01.2021 CM No. 2572/2021 This application has been filed by the petitioner with the following prayers:
"In the premises mentioned above it is most respectfully prayed that this hon'ble court be pleased to:
a. Direct the Petroleum and Natural Gas Regulatory Board, 1 st Floor, World Trade Centre, Babar Road, New Delhi 1 not to fill one of the posts of Assistant Director, during the pendency of the above Writ Petition and instead regularise the services of the petitioner against the said post of Assistant Director; and b. Pass such other and further order as this hon'ble court may deem fit and proper in the facts and circumstances of the case."
Notice, Mr. Dev. P. Bhadwaj, CGSC accepts notice for the respondent Signature Not Verified Digitally Signed By:ANIL KUMAR Signing Date:27.01.2021 12:22:01 no.1 and Mr. Utkarsh Sharma. Adv. accepts notice for respondent no.1. There is no appearance for respondent no.2.
I have been informed by the Court Master that there is a request made on behalf of the respondent no.2 for hearing the matter through virtual mode.
Suffice to state as this application is primarily directed against respondent no.3, it is directed any appointment made to the post of Assistant Director shall be subject to the outcome of the writ petition.
Application stands disposed of.
At this stage, learned counsel for the parties states that as a short issue is involved in this writ petition, the petition be set out for final hearing. At their request list the matter for final hearing on May 17, 2021.
Court notice shall be sent to respondent no.2 and its counsel. Counsel for the parties shall inform the counsel for the respondent No.2 about the next date. Rejoinder to the counter-affidavit filed by respondents shall be filed by the petitioner within four weeks from today.
V. KAMESWAR RAO, J JANUARY 25, 2021/jg Signature Not Verified Digitally Signed By:ANIL KUMAR Signing Date:27.01.2021 12:22:01