Delhi High Court - Orders
Kavita Singh And Anr vs District Magistrate South West And Ors on 21 December, 2022
Author: Jyoti Singh
Bench: Jyoti Singh
$~60
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 17516/2022 & CM APPL. 55885-55886/2022
KAVITA SINGH AND ANR. ..... Petitioners
Through: Ms. Meghna De and
Mr. Siddharth Sapra, Advocates.
versus
DISTRICT MAGISTRATE SOUTH WEST
AND ORS. ..... Respondents
Through: Ms. Avnish Ahlawat, Standing
Counsel with Mr. N.K. Singh, Ms. Palak
Rohmetra, Ms. Laavanya Kaushik and
Ms. Aliza Alam, Advocates.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 21.12.2022 Present writ petition lays a challenge to the action of Respondent No. 1 i.e. District Magistrate, South West, Revenue Department under the Government of NCT of Delhi, whereby the Respondents, according to the Petitioners, are replacing the Petitioners with other contractual employees, which is against the judgment of the Supreme Court in State of Haryana and Others v. Piara Singh and Others, (1992) 4 SCC 118.
In view of the Constitution Bench judgment in L. Chandra Kumar v. Union of India and Ors., (1997) 3 SCC 261, this Court lacks jurisdiction to entertain the present petition.
Writ petition is disposed of along with pending applications, giving liberty to the Petitioners to approach the Central Administrative Tribunal, if so advised.
JYOTI SINGH, J DECEMBER 21, 2022/shivam Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:21.12.2022 14:55:16