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[Cites 2, Cited by 6]

Delhi High Court - Orders

Management Of Cpwd vs Sh. Jaipal Singh & Anr on 13 April, 2022

Author: V. Kameswar Rao

Bench: V. Kameswar Rao

                              $~171
                              *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                              +     W.P.(C) 6094/2022 & CM APPL. 18317-18319/2022
                                    MANAGEMENT OF CPWD
                                                                                     ..... Petitioner
                                                     Through: Mr. Vikrant N. Goyal, Adv.

                                                       versus

                                    SH. JAIPAL SINGH & ANR.
                                                                                        ..... Respondent
                                                       Through:     Ms. Richa Sharma, Adv. for R-1

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

% 13.04.2022 CM APPLs. 18318-18319/2022 Exemption allowed subject to all just exceptions. Applications are disposed of.

W.P.(C) 6094/2022 & CM APPL. 18317/2022

1. This petition has been filed by the petitioner with the following prayers:-

"In the above mentioned facts and circumstances, it is most respectfully prayed that this Hon'ble Court may graciously be pleased to pass appropriate orders:
a) Issue an order, direction in the nature of writ by invoking Article 226 and 227 of the Constitution of India to set aside and quash impugned Order dated 31.08.2021passed by the Court of the Dy. Chief Labour Commissioner (Central), New Delhi and;
b) Pass an order or direction to set aside and quash the impugned order dated03.12.2020 passed by Sh. Jagmohan Singh, Controlling Authority under payment of Gratuity Act Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:15.04.2022 16:26:43 and Assistant Labour Commissioner (Central) New Delhi; and
c) Any other order as the Hon'ble court may deem fit."

2. Issue notice. Ms. Richa Sharma, Advocate, accepts notice for respondent No.1.

3. Subject to the petitioner depositing the amount determined by the Controlling Authority within six weeks with the Registrar General of this Court there shall be stay of the impugned orders dated December 03, 2020 and August 31, 2021 till further orders.

4. The amount deposited shall be invested in an interest bearing FDR.

5. The petitioner shall pay litigation expenses of ₹25,000/- to respondent No.1 within four weeks.

6. List on September 06, 2022.

V. KAMESWAR RAO, J APRIL 13, 2022/ds Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:15.04.2022 16:26:43