Delhi High Court - Orders
Rajesh Kumar Gouhari vs Union Of India And Ors on 12 March, 2024
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10669/2018 & CM APPL.41581/2018, CM APPL.
7302/2023, CM APPL. 7303/2023, CM APPL. 7304/2023
RAJESH KUMAR GOUHARI ..... Petitioner
Through: Ms. Gauri, Ms. Suroor Mander, Mr.
Chirayu Jain and Mr. Pradeep
Kanwal, Advocates
versus
UNION OF INDIA AND ORS ..... Respondent
Through: Mr. Ajay Digpaul, CGSC with Mr.
Kamal Digpaul, Ms. Ishita, Advocates
for R-1
Mr. Vivek Goyal, CGSC with Mr.
Gokul Sharma and Mr. Shivam Singh,
Advocates for UOI
Mr. K. C. Dubey, Advocate for R-2
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 12.03.2024 (The proceeding has been conducted through Hybrid Mode)
1. A perusal of the record reveals that the dismissal order was passed on 19.08.2011 and the Appellate Authority's order confirming the disciplinary authority's order was passed on 14.03.2012. However, the present petition was filed in the year 2018.
2. Ms. Gauri, learned counsel appearing for the petitioner submits that the period was spent in filing an appeal to the President under the EDCIL Memorandum and Articles of Association. Thereafter, 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 15/03/2024 at 23:38:18 petitioner had also filed a representation before the Hon'ble Minister for Human Resource Development.
3. It is found appropriate to direct to petitioner to file an affidavit explaining the delay which has occurred from 14.03.2012 till the date of filing the writ petition. The same be filed within two weeks with an advance copy to learned counsel for the respondent.
4. The original file qua the petitioner and maintained by respondent no.1 /UOI may also be brought on the next date of hearing.
5. That apart, the parties are permitted to file written submissions, not exceeding two pages in the form of pointers/bullet points with cross reference to the page numbers of the relevant documents that they seek to rely on, within four weeks from today.
6. List of judgments along with the judgments may also be filed separately within the same timeline.
7. List on 13.08.2024.
TUSHAR RAO GEDELA, J MARCH 12, 2024/ms 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 15/03/2024 at 23:38:18