DINESH KUMAR vs GOVT. OF NCT OF DELHI AND ANR.

JUSTICE SUNIL GAUR , J.

What is assailed in this petition is an oral termination of petitioner’s service on 14th September, 2015, which was preceded by a show-cause

notice of 29th July, 2015 (Annexure P-12). A mandamus is sought to respondents to seek regularization of the contractual employment while relying

upon Circular of 16th February, 2015 (Annexure P-8) issued by Govt. of NCT of Delhi. Reliance is placed by petitioner’s counsel upon a decision

of 2nd April, 2018 of this Court in W.P. (C) 2367/2016 titled Shahwaiz Ahmed & Ors. vs. Govt. of NCT of Delhi & Anr.

Despite service of advance notice, there is no representation on behalf of respondent-Delhi Bharatiya Chikitsa Parishad.

In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with permission to petitioner to make a fresh concise

Representation to second respondent while relying upon Government’s Circular (Annexure P-8) and the order of 19th October, 2015 (Annexure

P-16) issued by Government of NCT of Delhi, within a period of four weeks from today. If such a Representation is received by second respondent,

then a speaking order be passed thereon, within a period of twelve weeks and its fate be conveyed to petitioner within two weeks thereafter, so that

petitioner may avail of the remedies as available in law, if need be.

Second respondent be apprised of this order forthwith, to ensure its compliance.

With aforesaid directions, this petition and the applications are disposed of. Copy of this order be given dasti to counsel for petitioner.