Delhi High Court - Orders
Kishan Lal vs Delhi Building And Other Construction ... on 18 January, 2024
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~81
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 758/2024
KISHAN LAL ..... Petitioner
Through: Mr. Chirayu Jain, Advocate.
versus
DELHI BUILDING AND OTHER CONSTRUCTION WORKERS
WELFARE BOARD
..... Respondent
Through: Mr. Abhay Dixit and Mr. Harish
Plaha, Advocates.
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 18.01.2024 CM APPL. 3330/2024(Exemption) Exemption allowed subject to just exceptions. The application stands disposed of. W.P.(C) 758/2024 The instant petition under Article 226 of the Constitution of India has been filed on behalf of the petitioner seeking the following reliefs:
"a. Issue a writ of Certiorari or any other appropriate writ order or direction in the nature of a writ setting aside/quashing the Impugned Rejection Order dated 17.11.2023 passed by the Respondent;
b. Direct the Respondent Board to release the Pensionary dues of the Petitioner with penal interest @18% per annum; c. Direct the Respondent Board to initiate and conduct the 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 24/01/2024 at 21:42:16 inquiry against all the errant officers and employees, whether permanent or contractual, as under Delhi (Right to Citizens to Time Bound Delivery of Services) Act, 2011;
d. Direct the Respondent to pay costs;"
Heard.
Issue notice. Learned counsel for the respondent accepted notice and vehemently opposed the instant petition. He prayed for three weeks' time to file counter affidavit. Let the same be filed within three weeks as prayed. Rejoinder thereto, if any, be filed within one week thereafter.
List on 29th April, 2024.
CHANDRA DHARI SINGH, J JANUARY 18, 2024 rk/ 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 24/01/2024 at 21:42:16