Delhi High Court - Orders
Balbir Singh Khandewal vs Jawaharlal Nehru University & Ors on 26 September, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~62
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13832/2022
BALBIR SINGH KHANDEWAL ..... Petitioner
Through: Mr.Achintya Dwivedi, Adv.
versus
JAWAHARLAL NEHRU UNIVERSITY & ORS. ..... Respondent
Through: Ms.Monika Arora with Mr.Yash
Tyagi, Mr.Shivam Raghuwanshi, Advs.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 26.09.2022 CM APPL. 42313/2022 & CM APPL. 42314/2022
1. Exemptions allowed, subject to all just exceptions.
2. The applications stand disposed of. W.P.(C) 13832/2022 & CM APPL. 42312/2022 -Stay.
3. The petitioner has approached this Court being aggrieved by the order dated 22/23.08.2022, vide which he, after being posted as a Sanitary Inspector in Inter Hostels Administration (IHA), he has now been directed to work as Office In-charge of one of the fourteen hostels in the respondent/University.
4. It is the contention of the learned counsel for the petitioner that the direction to the petitioner to work as Office In-charge in one of the hostels would amount to his demotion from his existing post of Sanitary Inspector. He, however, prays for and is granted time to place on record the job profiles of both the aforesaid posts.
Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:27.09.2022 15:20:385. Ms.Arora, who appears on advance notice for the respondents, is also granted time to obtain instructions on the aforesaid aspect.
6. List on 11.10.2022.
REKHA PALLI, J SEPTEMBER 26, 2022 sr Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:27.09.2022 15:20:38