Delhi High Court
Pooja Kumari vs Delhi High Court And Anr on 17 February, 2016
Author: Hima Kohli
Bench: Hima Kohli, Sunil Gaur
$~8.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9777/2015 and CM APPL. 30166/2015
POOJA KUMARI ..... Petitioner
Through: Mr. R.K. Saini, Advocate with
Ms. Minal Sehgal, Advocate
versus
DELHI HIGH COURT AND ANR ..... Respondents
Through: Mr. Sanjoy Ghose, Advocate with
Ms. Pratishtha, Advocate for R-1.
CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE SUNIL GAUR
ORDER
% 17.02.2016
1. Counsel for the petitioner fairly concedes at the outset that in view of the minutes of the meeting of the Full Court of Delhi High Court held on 18.01.2016, wherein it has been resolved that the services of co-terminus employees shall stand terminated with effect form the date the concerned Judge demits the office irrespective of the date of appointment of the co-terminus employees and further, it has been resolved to initiate steps to terminate such of the co-terminus employees whose services have not been terminated and/or have been made permanent in spite of the Hon'ble Judges demitting office, he does not wish to press the present petition. W.P.(C) 9777/2015 Page 1 of 2
2. Accordingly, the present petition is disposed of as not pressed alongwith the pending application.
HIMA KOHLI, J SUNIL GAUR, J FEBRUARY 17, 2016 rkb W.P.(C) 9777/2015 Page 2 of 2