Delhi High Court
Jitender Singh Bhandari & Anr vs Union Of India & Ors. on 27 February, 2018
Author: Sunil Gaur
Bench: Sunil Gaur
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1875/2018
JITENDER SINGH BHANDARI & ANR ..... Petitioners
Through: Mr. Amit Kumar, Advocate
Versus
UNION OF INDIA & ORS. ..... Respondents
Through: Ms. Anju Gupta and
Mr. Roshan Lal Goel, Advocates for UOI/R-1
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR
ORDER
% 27.02.2018 1 Vide impugned office order dated 7th April, 2017 (Annexure P-1),
the first petitioner, who was Staff Car Driver on contractual basis, stands relieved upon expiry of his contractual tenure. 2 Overdue allowances to the tune of `50,000/- qua the first petitioner and `80,000/- qua the second petitioner are also sought and prayer is also made in this petition that directions be issued to the second respondent to expedite the selection process of staff car driver which is pending for almost five years.
3 Learned counsel for the petitioners submits that the petitioners have rendered satisfactory continuous service of more than three years but their services have been arbitrarily dispensed with and in this regard Representation (Annexure P-2 colly.) has already been made, but to no avail.
W.P.(C) 1875/2018 Page 1 of 24 Despite service of advance notice, none has appeared on behalf of respondent no.2.
5 In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with permission to petitioners to make a Representation within a week and if such a Representation is received, it be dealt with by the respondent no.2 in terms of applicable rules and regulations by passing a reasoned order on the subject matter of the Representation within a period of six weeks. The fate of Representation be made known to the petitioners within a week thereafter, so that they may avail of the remedy available in law, if need be. 6 Petition is disposed of in the above terms.
Dasti.
(SUNIL GAUR) JUDGE FEBRUARY 27, 2018 sm W.P.(C) 1875/2018 Page 2 of 2