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Delhi High Court - Orders

Government Of Nct Of Delhi And Anr vs Dalbir Singh on 17 May, 2023

Author: V. Kameswar Rao

Bench: V. Kameswar Rao, Anoop Kumar Mendiratta

                                    $~67
                                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +    W.P.(C) 6596/2023 & CM APPL. 25905/2023
                                         and CM APPL. 25906/2023

                                                GOVERNMENT OF NCT OF DELHI AND ANR.
                                                                                                                                 ..... Petitioners
                                                                                      Through:                 Mrs. Avnish Mrs. Avnish Ahlawat,
                                                                                                               Standing Counsel GNCTD (Services)
                                                                                                               with Ms. Tania Ahlawat, Mr. Nitesh
                                                                                                               Kumar Singh, Ms. Palak Rohmetra,
                                                                                                               Ms. Laavanya Kaushik and Ms. Aliza
                                                                                                               Alam, Advs.

                                                                                      versus

                                                DALBIR SINGH
                                                                                                                                  ..... Respondent
                                                                                      Through:

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

% 17.05.2023 CM APPL. 25906/2023 Allowed, subject to just exceptions.

Application disposed of.

W.P.(C) 6596/2023 & CM APPL. 25905/2023

1. Issue notice to the respondent returnable on November 23, 2023.

2. The submission of Mrs. Avnish Ahlawat, learned counsel for the petitioners is that the Tribunal has clearly erred in allowing the Original Application on the premise that the reply filed by the petitioner before the This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/09/2023 at 10:24:50 Tribunal gives the reasons for terminating the respondent. According to her, the Tribunal was not required to see the reply but the impugned order of termination passed by the petitioners which according to her is an order simplicitor without causing any stigma on the respondent and by only invoking CCS (Temporary Services) Rules 1965.

3. Till the next date of hearing there shall be a stay of operation of the interim order dated November 28, 2022 passed by Central Administrative Tribunal in O.A. 3945/2018.

V. KAMESWAR RAO, J ANOOP KUMAR MENDIRATTA, J MAY 17, 2023/ds This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/09/2023 at 10:24:50