Delhi High Court - Orders
Kavita Devi vs Delhi Sanskrit Academy & Ors on 18 March, 2024
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~61
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4105/2024 & CM APPL. 16724/2024
KAVITA DEVI ..... Petitioner
Through: Mr. Varun Mudgil, Mr. Rakesh
Kumar, Mr. Mohit Mudgal and Ms. Eti Kushwaha,
Advs.
versus
DELHI SANSKRIT ACADEMY & ORS. ..... Respondents
Through: Mr. Abhay Dixit, Adv.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 18.03.2024 (The proceeding has been conducted through Hybrid Mode)
1. This is a writ petition filed under Article 226 of Constitution of India seeking quashing of order dated 08.12.2023 passed by the respondent no.1 and simultaneously directing the respondents to implement the benefit of payment of Gratuity Act, 1972 in terms of judgment of this Court dated 22.05.2023 in W.P.(C) 6403/2023 captioned 'Irfan Ali and Ors. vs. Urdu Academy and Ors.'
2. Issue notice. Notice is accepted by Mr. Abhay Dixit, learned counsel appearing on behalf of respondents.
3. Reply be filed within four weeks. Rejoinder thereto, if any, be filed within four weeks thereafter.
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 29/03/2024 at 23:42:16
4. List before the Registrar for completion of pleadings on 10.07.2024.
TUSHAR RAO GEDELA, J MARCH 18, 2024/ns 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 29/03/2024 at 23:42:16