Delhi High Court - Orders
Devinder Singh Jamwal Security Agency ... vs Union Of India And Ors on 31 August, 2021
Author: Rekha Palli
Bench: Rekha Palli
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9217/2021 & CM APPL. 28707/2021 (stay)
DEVINDER SINGH JAMWAL SECURITY AGENCY THROUGH
ITS PROPRIETOR ..... Petitioner
Through Mr.G.Tushar Rao, Sr. Adv. with
Mr.Mayank Sharma, Adv.
versus
UNION OF INDIA AND ORS ..... Respondents
Through Mr.Nidhi Raman, SPC with Mr.Syed
Hussain Adil Taqvi, GP & Mr.Zubin Singh, Adv.
for UOI.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 31.08.2021 CM APPL. 28708/2021
1. Exemption allowed, subject to all just exceptions.
2. The application is disposed of.
W.P.(C) 9217/2021
1. Vide the present petition, the petitioner seeks to assail the letters dated 02.06.2021, whereby the respondent no.2 has taken a decision to reduce the total strength of security personnel being provided by the petitioner for deployment at ICD/Tughlakabad from 127 to 80. The petitioner also assails the subsequent letter dated 10.08.2021, vide which the strength has been further reduced to 28.
2. It is the contention of the learned senior counsel for the petitioner that the impugned letters are untenable as, on the one hand the respondent no.2 is purportedly reducing the security required by it at the Signature Not Verified Signed By:GARIMA MADAN Location: Signing Date:01.09.2021 15:50:45 ICD/Tughlakabad, and on the other hand it is attempting to replace the manpower being provided by the petitioner by engaging another agency i.e., M/s Everest Human Resource Consultants, for which purpose he draws my attention to the letter dated 10.08.2021 addressed to the said concern. He further contends that the action of respondent no.2 is also contrary to the guidelines issued by respondent no.1/Directorate of General Resettlement. He, therefore, prays that the impugned letters be stayed.
3. In my view, the prayer sought by the petitioner would directly affect M/s Everest Human Resource Consultants, who has been asked by respondent no. 2 to provide manpower with effect from 10.09.2021. In these circumstances, it would not be appropriate to consider the petitioner's prayer for interim relief without impleadment of M/s Everest Human Resource Consultants as a party respondent.
4. Learned senior counsel for the petitioner prays for, and is granted, time to take steps for impleadment of M/s Everest Human Resource Consultants as a party respondent.
5. List the petition on 09.09.2021.
6. In the meanwhile, learned counsel for the respondent no.1 will also obtain instructions in regard to the petitioner's submissions that the respondent no.2 has flouted the guidelines issued by the respondent no.1.
REKHA PALLI, J AUGUST 31, 2021/kk Signature Not Verified Signed By:GARIMA MADAN Location: Signing Date:01.09.2021 15:50:45