Delhi High Court - Orders
Airports Authority Employees Union vs Union Of India And Ors on 5 February, 2019
Author: G.S.Sistani
Bench: G.S.Sistani, Jyoti Singh
$~22, 23 & 24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3130/2016 & CM APPL. 13357/2016
AIRPORTS AUTHORITY EMPLOYEES UNION ..... Petitioner
Through Ms.Garima Sachdeva, Advocate.
versus
UNION OF INDIA AND ORS ..... Respondents
Through Mr.Bhagvan Swarup Shukla, CGSC
with Mr.Sharavan Kumar and
Mr.Kamal Deep, Advocate for
Respondent no.1/UOI.
Mr.Keshav Mohan, Mr.Piyush
Chaudhary and Mr.Sumeet Raj,
Advocates for Respondent nos. 2 and
3.
Mr.Anjana Gosain and Ms.Shalini
Nair, Advocates for Respondent
no.4/AAI.
AND
+ W.P.(C) 4193/2016 & CM APPL. 17725/2016
RAJESH BHANDARI AND ORS ..... Petitioners
Through None.
versus
UNION OF INDIA AND ANR ..... Respondents
Through Mr. Dev. P. Bharadwaj, CGSC with
Mr. Jatin Teotia, Advocate for
Respondent no.1/UOI.
Mr. Keshav Mohan, Mr. Piyush
Chaudhary and Mr. Sumeet Raj,
Advocates for Respondent nos. 2 and
3.
AND
+ W.P.(C) 5041/2016 & CM APPL. 21086/2016
DEWAKAR GOEL AND ORS ..... Petitioners
Through None.
versus
UNION OF INDIA AND ORS ..... Respondents
Through Mr. Ripu Daman Bhardwaj, CGSC
and Mr. T.P. Singh, Advocate for
Respondent no.1/UOI.
Mr. Keshav Mohan, Mr. Piyush
Chaudhary and Mr. Sumeet Raj,
Advocates for Respondent nos. 2 and
3.
Mr. Anjana Gosain and Ms. Shalini
Nair, Advocates for Respondent
no.4/AAI.
CORAM:
HON'BLE MR. JUSTICE G.S.SISTANI
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 05.02.2019 An order dated 15.12.2017 passed by the Supreme Court of India in Transfer Petition Nos.2302-2342 of 2017 in a case titled as Employees Provident Fund Organization (EPFO) & Anr. vs. Ajay Chandra & Ors., has been brought to our notice. As per this order, the Supreme Court has noted the fact that in certain pending petitions in the High Court of Kerala, judgment has been reserved. The Supreme Court had, therefore, requested the other High Courts to await the outcome of the orders passed by the High Court of Kerala and only thereafter to proceed further in the matter and that subject to further orders to be passed by Supreme Court in these matters.
We are informed by the learned counsel for the petitioner today that Kerala High Court has since passed a common judgment in the pending writ petitions on 12.10.2018 and the issue has been decided in favour of the petitioners therein.
Adjourned to 26.03.2019, to await further directions from the Supreme Court in terms of its order dated 15.12.2017.
G.S.SISTANI, J JYOTI SINGH, J FEBRUARY 05, 2019 savita W.P.(C) 3130/2016 etc. Page 3 of 3