Delhi High Court - Orders
All India Naval Draughtsman ... vs Union Of India And Ors on 5 May, 2021
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw, Amit Bansal
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1861/2020
ALL INDIA NAVAL DRAUGHTSMAN
ASSOCIATION AND ORS. ..... Petitioners
Through: Mr. Kunal Kalra, Adv.
Versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr. Harish Vaidyanathan Shankar
with Ms. Kinjal Shrivastava, Ms.
Bushra Kazim, Ms. Tejaswini Verma
& Ms. Manpreet Kaur Bhasin, Advs.
for R-1 to 4.
Mr. Vidya Sagar, Adv. for R-5 to 39.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 05.05.2021 [VIA VIDEO CONFERENCING] CM No.15875/2021 (for exemption)
1. Allowed, subject to just exceptions and as per extant rules.
2. The application is disposed of.
CM No.15874/2021 (of the petitioners for stay)
3. It is the case of the petitioners / applicants, that (a) OA No.3042/2016 preferred before the Central Administrative Tribunal (CAT), Principal Bench, New Delhi, impugned the recruitment advertisement published in the year 2016, for the post of Senior Draughtsman; though the OA aforesaid was initially partly allowed but on review applications being filed, the order allowing the OA was recalled and the OA dismissed; (b) notice of this petition has been issued; and, (c) though till now the result of the recruitment examination / process held, had not been declared but in April, W.P.(C) 1861/2020 Page 1 of 2 2021, the result has been declared and the official respondents are now in the process of issuing appointment letters. Stay is sought.
4. The counsel for the official respondents as well as the counsel for the private respondents appear on advance notice and though initially on enquiry it was informed that all counsels are ready to address arguments on the main petition itself and we have already heard the counsel for the petitioners but now the counsel for the official respondents states that he is not fully prepared.
5. In view of the above, the application is disposed of, directing that the appointments, if any made pursuant to the advertisement impugned in the OA from which this petition arises, shall be subject to the outcome of this petition and shall not prejudice the members of the petitioners in any way whatsoever.
W.P.(C) 1861/2020
6. If any additional documents / affidavit are required to be filed, the same be filed on or before 15th May, 2021.
7. List on 21st May, 2021, for hearing, in whichsoever list is being taken up for hearing on that date.
RAJIV SAHAI ENDLAW, J AMIT BANSAL, J MAY 5, 2021/'gsr'..
W.P.(C) 1861/2020 Page 2 of 2