Delhi High Court - Orders
Neeta Rathore And Anr vs The Registrar Delhi Pharmaceutical ... on 11 January, 2023
Author: Jyoti Singh
Bench: Jyoti Singh
$~60
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 16822/2022
NEETA RATHORE AND ANR. ..... Petitioners
Through: Ms. Rashmi Chopra,
Ms. Vatsala C. Chaturwedi and Mr. Puneet
Rathi, Advocates.
versus
THE REGISTRAR DELHI PHARMACEUTICAL SCIENCES
AND RESEARCH UNIVERSITY DPSRU AND ANR.
..... Respondents
Through: Mr. Yashvardhan, Ms. Kritika
Nagpal and Mr. Tarun Bhusan, Advocates
for R-1.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 11.01.2023 CM APPL. 1016/2023 (under Article 226 of Constitution read with Section 151 CPC, by Petitioners)
1. Present application has been filed by the Petitioners seeking directions to the Respondents to accept the applications of the Petitioners in terms of para 10 of the order dated 09.12.2022 passed by this Court, for certain additional posts.
2. It is submitted by Ms. Rashmi Chopra, counsel for the Petitioners that vide order dated 09.12.2022 this Court had permitted Petitioners No. 1 and 2 to apply for the post of 'Lab Assistant' and 'Store Keeper' respectively, prior to the cut off date 15.12.2022. However, while filling up the application forms, Petitioners realized that they were eligible for other posts i.e. Petitioner No. 1 for Senior Lab Assistant and Technical Assistant and Petitioner No. 2 for Assistant Store Keeper and Assistant Grade-II, subject to age relaxation. Petitioners requested the Respondents to permit them to apply for the said posts while granting the benefit of age relaxation, Signature Not Verified Digitally Signed W.P.(C) 16822/2022 Page 1 of 2 By:KAMAL KUMAR Signing Date:13.01.2023 15:49:15 however, the requests were not accepted on the ground that the order dated 09.12.2022 had a limited scope. It is further submitted that since the extended cut off date was 08.01.2023, Petitioners have already applied though their applications have not been accepted.
3. Issue notice.
4. Mr. Yashvardhan, learned counsel accepts notice on behalf of Respondent No. 1.
5. Since Petitioners No. 1 and 2 have already applied before the cut off date, it is directed that the applications of Petitioner No. 1 for the posts of Senior Lab Assistant and Technical Assistant and applications of Petitioner No. 2 for the posts of Assistant Store Keeper and Assistant Grade-II shall be accepted by Respondent No. 1, without prejudice to its rights and contentions.
6. It is made clear that this will not create any equity in favour of the Petitioners and will be subject to the outcome of the writ petition.
7. Application stands disposed of in the aforesaid terms.
JYOTI SINGH, J JANUARY 11, 2023/sn Signature Not Verified Digitally Signed W.P.(C) 16822/2022 Page 2 of 2 By:KAMAL KUMAR Signing Date:13.01.2023 15:49:15