Delhi High Court - Orders
Pooja Saroj vs Labor Commissioner & Ors on 17 September, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10462/2021 & CM APPLs. 32206/2021 & 32207/2021
POOJA SAROJ ..... Petitioner
Through: Mr. Kamlesh Kumar Mishra and
Ms. Pragya Dubey, Advocates
versus
LABOR COMMISSIONER & ORS. ..... Respondents
Through: Mr. Rishikesh Kumar, ASC with
Mr. Premsagar Pal, Advocates for
Respondents No.1 & 2/GNCTD.
Ms. Chetna Bhalla, Advocate for
ICICI Bank.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 17.09.2021
1. This hearing has been done through video conferencing. CM APPL. 32207/2021 (for exemption)
2. Allowed, subject to all just exceptions. Application is disposed of. W.P.(C) 10462/2021 & CM APPL. 32206/2021
3. The Petitioner in the present petition was working as a Deputy Manager with Respondent No.4/ICICI Bank, Jhandewalan Extension, New Delhi. It is the Petitioner's case that she was appointed on 12th April, 2019. However, on 29th July, 2021, she received an email stating that her services were transferred to Respondent No.4's office at Sirsa, Haryana. She made repeated representations that she would not be able to join the Sirsa office, considering the fact that she had recently tested positive for Covid-19. However, the Respondent No.4/Bank issued a Letter dated 24th August, 2021 and 4th September, 2021 stating that she has been absconding from Signature Not Verified Digitally Signed By:PRATHIBA M SINGH Signing Date:18.09.2021 16:36 service. Vide the said Letters, the Respondent No.4/Bank advised the Petitioner to resume duty immediately and also furnish reasons for her absence from 16th August, 2021 onwards. Hence, the Petitioner approached the Labour Commissioner, GNCTD. The said office has directed the Petitioner to approach the Deputy Chief Labour Commissioner (Central), considering that the Respondent No.4/ICICI Bank would be under the Central Government.
4. Mr. Mishra, Ld. Counsel for the Petitioner seeks permission to implead the appropriate government and file an amended memo of parties. Let the appropriate government be impleaded and the amended memo of parties be brought on record.
5. Considering the nature of the matter, let a copy of the present petition be served upon ld. CGSC.
6. In the meantime, Ms. Chetna Bhalla, ld. Counsel appearing for Respondent No.4/ICICI Bank to seek instructions as to the reasons for which the Petitioner was sought to be transferred.
7. List this petition on 1st October, 2021.
PRATHIBA M. SINGH, J SEPTEMBER 17, 2021 Rahul/AD Signature Not Verified Digitally Signed By:PRATHIBA M SINGH Signing Date:18.09.2021 16:36