Delhi High Court - Orders
Santosh Kumar Jha vs The Deputy Labour Commissioner(South) on 1 December, 2020
Author: J.R. Midha
Bench: J.R. Midha
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8092/2016
SANTOSH KUMAR JHA ..... Petitioner
Through:
versus
THE DEPUTY LABOUR
COMMISSIONER(SOUTH) .....Respondent
Through: Mr.Sanjoy Ghose, ASC for
GNCTD with Ms.Urvi Mohan,
Advocate
Mr.Rajiv Agarwal, Ms.Meghna
De, Ms.L. Gangmei and
Mr.Nawlendu Bhushan, Advocates
Mr.Saurabh Prakash, Advocate as
amicus curiae.
CORAM:
HON'BLE MR. JUSTICE J.R. MIDHA
ORDER
% 01.12.2020
1. The hearing has been conducted through video conference.
2. Learned counsels for the parties submit that the Parliament has passed four Labour Codes, the drafts Rules under the said Codes have been published and the objections/suggestions have been invited from the public. It is submitted that the suggestions with respect to the implementation of the directions of this Court be given to the Government.
3. The Ministry of Labour, Central Govt. is a necessary party to Signature Not Verified Digitally Signed By:RAJENDER SINGH KARKI Signing Date:03.12.2020 12:13:41 consider this suggestion and is impleaded as a respondent. Mr.Kirtiman Singh, learned Central Govt. Standing Counsel, is directed to accept notice.
4. Mr. Saurabh Prakash, Advocate (Mobile No.9811170117) is appointed as amicus curiae to assist this Court in this matter along with other amicus curiae.
5. The Registry shall furnish the digitalized copy of the paper book to Mr. Kirtiman Singh, learned Central Govt. Standing Counsel and Mr. Saurabh Prakash, learned amicus curiae within one week.
6. Learned counsels for the parties and the learned amici curiae submit that they will submit their suggestions to this Court in writing before the next date of hearing.
7. List on 11th December, 2020.
8. The order be uploaded on the website of this Court forthwith.
J.R. MIDHA, J.
DECEMBER 01, 2020 dk Signature Not Verified Digitally Signed By:RAJENDER SINGH KARKI Signing Date:03.12.2020 12:13:41