Delhi High Court - Orders
Geeta & Ors vs Secretary, Delhi Building And Other ... on 4 November, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~52
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 15260/2022
GEETA & ORS. ..... Petitioners
Through: Mr. Chirayu, Adv.
versus
SECRETARY, DELHI BUILDING AND OTHER
CONSTRUCTION WORKERS WELFARE BOARD & ORS.
..... Respondents
Through: Mr. Abhay Dixit, Mr. Ankit
Tiwari, Advs. for R-1
Mr. Shiven Verma, Adv. for R-
3
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 04.11.2022 CM APPL. 47277/2022 (exemption) Allowed, subject to all just exceptions. Application shall stand disposed of.
W.P.(C) 15260/2022 The sole grievance which is raised in the instant writ petition is an alleged failure on the part of the respondent Board to deal with the applications made by the petitioner and which are referable to the proviso to Section 17 of the Building and Other Construction Workers (Regulation of Employment and Conditions of Services) Act, 1996.
The Court is apprised by learned counsel appearing for the Board that presently the Secretary is not available since he has been assigned for election duty. He submits that after completion of the electoral process, the Board shall endeavour to dispose of the pending applications with expedition and preferably within a period of eight weeks upon the officer resuming duties.
Signature Not Verified Digitally Signed By:NEHA Signing Date:09.11.2022 10:14:28The aforesaid statement is recorded and shall be subject to the roster of the Board and the pendency of older applications.
The writ petition stands disposed of on the above terms.
YASHWANT VARMA, J.
NOVEMBER 4, 2022 neha Signature Not Verified Digitally Signed By:NEHA Signing Date:09.11.2022 10:14:28