Kewal Kishore & Ors vs Govt Of Nct Of Delhi & Ors on 15 February, 2022

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Delhi High Court - Orders

Kewal Kishore & Ors vs Govt Of Nct Of Delhi & Ors on 15 February, 2022

Bench: V. Kameswar Rao

                           $~18
                           *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                           +      CONT.CAS(C) 975/2019
                                  KEWAL KISHORE & ORS                              ..... Petitioners
                                              Through:           Mr. Setu Niket, Ms. Salonee
                                                                 Keshwani and Ms. Avani Kaushal,
                                                                 Advs.

                                              versus

                                  GOVT OF NCT OF DELHI & ORS                ..... Respondents
                                               Through: Mrs. Avnish Ahlawat, Standing
                                                         Counsel with Mrs. Tania Ahlawat,
                                                         Mr. Nitesh Kumar Singh and Mr.
                                                         Siddhant Tyagi, Advs. for R1.
                                                         Ms. Puja Kalra, Standing Counsel
                                                         with Mr. Virendra Singh, Adv. for Nr.
                                                         DMC / R2.

                                  CORAM:
                                  HON'BLE MR. JUSTICE V. KAMESWAR RAO
                                          ORDER

% 15.02.2022 This matter is being heard through video-conferencing.

This contempt petition has been filed by the petitioner alleging violation of order passed more than 8 years back, i.e., October 8, 2013. It appears that till date, the said order has not been implemented. The order required, the matter shall be placed before the Lt. Governor to take decision afresh with respect to 14 appointments made in the year 2006 for which a reference was made to the Govt. of NCT of Delhi in the year 2006 itself. Even no reply to the contempt petition has been filed.

Signature Not Verified Digitally Signed By:ANIL KUMAR YADAV Signing Date:16.02.2022 15:20:11

At this stage, Mrs. Avnish Ahlawat, Standing Counsel appearing for respondent No. 2 assures the Court that the complete action in terms of order dated October 8, 2013 shall be taken within four weeks as an outer limit and a compliance affidavit shall be filed before this Court within the same period.

In view of the submission made by Mrs. Avnish Ahlawat, I deem it appropriate to re-notify the matter after four weeks. Mrs. Ahlawat shall also file an affidavit of the Director, Local Bodies showing for what reasons the order could not be implemented till date within the said time period.

List on March 22, 2022.

V. KAMESWAR RAO, J FEBRUARY 15, 2022/jg Signature Not Verified Digitally Signed By:ANIL KUMAR YADAV Signing Date:16.02.2022 15:20:11

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Delhi High Court - Orders