Delhi High Court - Orders
Rabel Guharoy & Ors vs Union Of India & Ors on 23 August, 2021
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~8(2021) (23.08.2021)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 284/2021 & CM Nos.27307-08/2021
RABEL GUHAROY & ORS. ..... Appellants
Through : None.
versus
UNION OF INDIA & ORS. ..... Respondent
Through : Mr. Devesh Dubey, Adv. For Mr.
Anil Soni, Adv. For R-2/AICTE.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 23.08.2021 [Court hearing convened via video-conferencing on account of COVID-19] CM Nos.27307-08/2021
1. Allowed, subject to just exceptions.
LPA 284/20212. The above-captioned appeal is directed against the common order of the learned single Judge, dated 15.03.2021. The record shows that the appellants before us were appointed as Faculty Teachers, albeit on a temporary basis, with various institutions spread across the country, under a project funded by the World Bank. There were three phases to the said project.
2.1. The instant appeal concerns Phase-III of the project i.e. Technical Education Quality Improvement Programme (TEQIP).
LPA 284/2021 page 1 of 2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:27.08.2021 00:18:08 2.2. It appears that the project came to an end on 31.03.2021. The appellants seek permanent/continuous employment, in the institutions they were engaged with, under the aforementioned project.
3. List the matter on 04.10.2021.
4. Mr. Devesh Dubey, who appears on behalf of respondent no.2/AICTE, will intimate the learned counsel for the appellants, as to what transpired at the hearing held today.
RAJIV SHAKDHER, J TALWANT SINGH, J AUGUST 23, 2021 aj Click here to check corrigendum, if any LPA 284/2021 page 2 of 2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:27.08.2021 00:18:08