Delhi High Court - Orders
Ramesh Kumar & Ors vs Mr Atul Kumar Goel & Anr on 25 August, 2022
Author: Sachin Datta
Bench: Sachin Datta
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 749/2022
RAMESH KUMAR & ORS. ..... Petitioners
Through: Mr. Anand Jha, Adv.
versus
MR ATUL KUMAR GOEL & ANR. ..... Respondents
Through: Mr. Rajat Arora and Mr. Niraj
Kumar, Advs.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 25.08.2022 CM APPL.31962/2022 (Exemption) Allowed, subject to all just exceptions. Application stands disposed of.
CONT.CAS(C) 749/2022
1. The present petition has been filed by the petitioner alleging wilful disobedience of the directions passed in the judgment dated 28.01.2022 in W.P.(C) 1530/2022. The operative directions in the aforesaid judgment are as under:
"8. In the backdrop of the above factual position, accepting the said statement given on behalf of the bank, the following directions are issued:
1. Insofar as all the Petitioners are concerned, the Bank shall scrupulously adhere to Section 33 of the Industrial Disputes Act, 1947.
2. Insofar the Petitioners who are automatically eligible in terms of the advertisement are concerned, they shall be permitted to put in their applications on or before 10th February, 2022 in response to Signature Not Verified Digitally Signed By:ANU KAPOOR Signing Date:29.08.2022 17:20:39 the advertisement dated 26th December, 2021.
3. Insofar as other Petitioners between the age of 29 to 45 are concerned, the bank shall consider age relaxation for them in the special circumstances considering the long duration for which the said employees are working with the Bank. The said consideration shall be done within a period of ten days and if the same is favourable to the employees, they shall also be permitted to file applications in response to the advertisement."
2. Learned counsel for the petitioners submit that even though, 39 out of 44 writ petitioners were eligible, none of them were called for interview.
3. Issue notice.
4. Mr. Rajat Arora, learned counsel appears and accepts notice on behalf of the respondents. Let reply/status report be filed within a period of four weeks. Rejoinder thereto, if any, be filed before the next date of hearing.
5. List on 02.03.2023.
AUGUST 25, 2022/cl SACHIN DATTA, J Signature Not Verified Digitally Signed By:ANU KAPOOR Signing Date:29.08.2022 17:20:39