Delhi High Court - Orders
Mr Irfan Ali And Ors vs Urdu Academy, Govt Of Nct Of Delhi ... on 5 September, 2023
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~111
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 1282/2023
MR IRFAN ALI AND ORS ..... Petitioners
Through: Mr Mahendra Singh, Adv.
versus
URDU ACADEMY, GOVT OF NCT OF DELHI THROUGH ITS
CHAIRMAN SHRI MANISH SISODIA AND ORS
..... Respondents
Through: Mrs Avnish Ahlawat, Standing
Counsel GNCTD (Services) with Mrs
Taniya Ahlawat, Mr Nitesh Kumar
Singh, Ms Laavanya Kaushik, Ms
Aliza Alam and Mr Mohnish
Sehrawat, Advs.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 05.09.2023
1. This is a petition seeking initiation of contempt proceedings against the respondents for violation of the judgment dated 22.05.2023 passed in W.P. (C) 6403/2023. Paragraphs 10 and 11 of the said order reads as under:
"10. In view of the stand taken by the Respondents, writ petitions are allowed with directions to the Respondents to calculate and release the amounts payable to the Petitioners towards Gratuity, in accordance with the provisions of the Act, as the cases of the Petitioners are squarely covered by the judgments of this Court in Janardan Sharma (supra) and Anuradha Seem (supra).
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 16/09/2023 at 16:48:48
11. Assurance of Ms. Ahlawat that the entire exercise shall be carried out and completed within a period of eight weeks from today is taken on record. Calculations of the amounts disbursed shall also be furnished to the Petitioners and in case of any surviving grievances, Petitioners would be at liberty to take recourse to appropriate remedies, in accordance with law."
2. It is stated that despite the said directions, the retiral benefits and gratuity of the petitioner have not been paid.
3. Issue notice.
4. Ms Alam, learned counsel accepts notice for respondent Nos. 1, 2, 3 and 4. She seeks and is granted four weeks to file a reply.
5. List on 15.12.2023 along with CONT.CAS(C) 1239/2023.
JASMEET SINGH, J SEPTEMBER 5, 2023 sr Click here to check corrigendum, if any 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 16/09/2023 at 16:48:48