Delhi High Court - Orders
Rashmi Sehdev vs Govt. Of N.C.T. Of Delhi & Ors on 23 August, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~57
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12179/2022
RASHMI SEHDEV ..... Petitioner
Through: Mr.Rajendra Sahu & Mr.Sameer
Sharma, Advs.
versus
GOVT. OF N.C.T. OF DELHI & ORS ..... Respondents
Through: Ms.Rachita Garg, Adv. for R-1 & 2
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 23.08.2022
CM APPL. 36427/2022
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of. W.P.(C) 12179/2022
3. The petitioner, who has superannuated from service on 30.04.2021, has approached this Court being aggrieved by non release of her terminal benefits even after a period of almost one and a half years.
4. Issue notice. Learned counsel for the respondent nos.1 & 2 accepts notice.
5. Upon the petitioner taking steps, issue notice to respondent no.3 through all permissible modes. Counter affidavit be filed within six weeks. Rejoinder thereto, if any, be filed within four weeks thereafter.
6. List on 05.01.2023.
REKHA PALLI, J AUGUST 23, 2022/kk Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:24.08.2022 14:35:01