Delhi High Court - Orders
Meera Devi vs Delhi Building And Other Construction ... on 18 January, 2024
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~82
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 759/2024
MEERA DEVI ..... Petitioner
Through: Mr. Chirayu Jain, Advocate.
versus
DELHI BUILDING AND OTHER CONSTRUCTION WORKERS
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. 3331/2024(Exemption) Exemption allowed subject to just exceptions. The application stands disposed of. W.P.(C) 759/2024 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 Mandamus 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; B. Direct the Respondent to release the marriage assistance claim of the Petitioner with penal interest at 18% per annum. C. Direct Respondent to review all the rejected claim applications filed by workers under the Building and Other Construction Workers Act, 1996 and disburse the claim 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 21:48:13 amounts along with interest wherever the claims have been wrongly rejected due to erroneous application of Section 17 of the Act;
D. Direct the Respondent to pay costs to the Petitioner;"
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 21:48:13