Delhi High Court - Orders
N.S. Singh & Ors vs Union Of India & Ors on 15 February, 2024
Author: Rekha Palli
Bench: Rekha Palli, Rajnish Bhatnagar
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2820/2011
N.S. SINGH & ORS.
..... Petitioners
Through: Some of the petitioners in person.
Mr. S.M. Matloob, the applicant in CM APPL.
38287/2023 in person.
versus
UNION OF INDIA & ORS.
..... Respondents
Through: Mr. M.K. Bhardwaj with Ms.
Priyanka M. Bhardwaj and Mr. Arun Prakash,
Advs.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 15.02.2024 CM APPL. 38287/2023 -Intervention.
1. This is an application under Order I Rule 10 CPC filed by one Mr. S.M. Matloob seeking intervention. The applicant, who appears in person submits that he had been compelled to approach this Court as the petitioners have not been appearing before this Court having been either transferred out or threatened by the respondent no. 2/ organization not to pursue the petition. He further submits that he was a whistle blower and was the President of ICCR Staff Welfare Association from 1992 till his superannuation in 2015. He, therefore, prays that he be permitted to assist the Court.
This is a digitally signed order.
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2. Even though the applicant claims that the petitioners are being coerced by respondent no. 2 not to press the present petition, we find that two of the petitioners are present in the Court and seek time for their counsel to appear. We, therefore, find absolutely no merit in the applicant's plea that the petitioners are being threatened or are not being permitted to appear before this Court.
3. Once the petitioners are duly represented and are seeking time to make submissions, we find absolutely no reason to allow the intervenor's application especially when we find that the applicant has already approached the learned Central Administrative Tribunal by way of O.A. No. 110/2023 for redressal of his grievances qua his service with ICCR/Respondent no. 2.
4. The application is, accordingly, dismissed. W.P.(C) 2820/2011
5. At request of the petitioners, list on 06.08.2024.
REKHA PALLI, J RAJNISH BHATNAGAR, J FEBRUARY 15, 2024 acm 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 16/02/2024 at 23:42:49