Delhi High Court - Orders
Delhi Prashasan Vikas Vibhag ... vs Government Of Nct Of Delhi & Ors on 25 June, 2021
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6019/2021
DELHI PRASHASAN VIKAS VIBHAG INDUSTRIAL EMPLOYEES
UNION ..... Petitioner
Through: Mr. Rajiv Agarwal, Ms. Meghna De, Mr
N.Bhushan and Ms. L. Gangmei, Advs.
versus
GOVERNMENT OF NCT OF DELHI & ORS. ..... Respondents
Through: Mr.Naushad Ahmed Khan, ASC
(GNCTD) for R-1.
Mr.Sanjeev Sabharwal, Senior Panel
Counsel for UOI/R-3.
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 25.06.2021 CM APPL. 19042/2021 (for EXEMPTION) This is an application seeking exemption from filing attested affidavits. For the reasons stated application is allowed subject to the condition that attested affidavits be filed within 72 hours.
CM APPL. 19043/2021 (for EXEMPTION) Exemption allowed, subject to just exceptions. The application stands disposed of.
W.P.(C) 6019/2021 & CM APPL. 19041/2021 The present writ petition has been filed seeking a writ against the Respondents to comply with direction notice dated 24.06.2021 passed by the Union of India, Ministry of Labour and Employment and further directing the Respondents to withdraw bid no. GEM/2021/B/1257150 of bid no. GEM 2021/B/1269136 from the website of Governmente-Marketplace for replacing the workmen as the same is contrary to the advisory dated 07.09.2018 issued by Signature Not Verified Digitally Signed By:AMIT ARORA Signing Date:28.06.2021 20:19:05 the Government of NCT of Delhi, on the recommendation of Contract Labour Advisory Board. Mr. Naushad Ahmed Khan, who appears on advance notice says that the advisory is not applicable to the Respondent. In a similar matter namely, W.P. (C) 5986/2021, this Court has already, while issuing notice, directed the Respondents to maintain status quo with regard to service condition in respect of Section 33 of the Industrial Disputes Act. On the basis of parity, it is directed that the Respondents shall maintain status quo with regard to service conditions of the Petitioner. Mr. Khan further states that the present bid has been floated in terms of Rule 149 of amended General Finance Rules. Notice be sent to Respondent no. 2 by all processes.
List on 26.07.2021 before Roster Bench.
JASMEET SINGH, J JUNE 25, 2021/ 'dm' Signature Not Verified Digitally Signed By:AMIT ARORA Signing Date:28.06.2021 20:19:05