Pragati Path Educational Foundation�s Millennium National School Vs Central Board Of Secondary Education & Ors
.... dressed a clarificatory letter to the Prime Minister’s office on 1 January 2024, which is annexed as Annexure P-40 to this writ petition. She submits that reflection of the petitioner as debarred on the SARAS Portal is apparently incorrect. 3. The grievance in the petition are directed aga ...
Delhi High Court
Gold Cause Construction Pvt. Ltd. & Anr. Vs Anand Prakash Gupta
.... deration by way of a pay order/demand draft in the name of Registrar General of this Court within two weeks from today. The defendant shall thereafter execute the requisite document in favour of the plaintiff within tour weeks of deposit of the balance sale consideration under intimation to it a ...
Delhi High Court
Ayesha Sankhla (Through Guardian Kapil Kumar Sankhala) Vs Government Of Nct Of Delhi & Anr.
.... y the DoE and the Court either directs provisional admission or reserves a seat in favour of the child for that year in that school, then, even if the petition is taken up after the year is over, the Court is in a position to grant relief. 8. However, if the child approaches the Court afte ...
Delhi High Court
Abdul Basit Vs Jawaharlal Nehru University And Ors
.... nistry of Human Resource Development under The Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013. 3. Mr. Vasanth Rajasekaran, who appears for the JNU submits, on instructions, that the JNU would ensure that the appeal is decided by the competent Appel ...
Delhi High Court
Kishore Kumar Vs Delhi Development Authority & Anr
.... anted upgradation with effect from 01.09.2012, since the ACRs in the preceding 5 years were upto the benchmark. Therefore, no exception can be taken on the decision taken by the respondents. 8. The applicant pleaded that the ACRS of 3 years, which were assessed as 'Good', ought not to have ...
Delhi High Court
Anita Rani Sondhi Vs Delhi Development Authority & Anr
.... the years 2003-2004,2004-2005 and 2005-2006 became relevant. They were graded as 'Good', whereas the bench mark was 'Very Good'. The applicant became eligible only in the year 2010 and accordingly the benefit was extended. 7. There was no adverse entry against the applicant. It is only whe ...
Delhi High Court
Sachin Kumar Vs Union Of India And Ors
.... advertisement willingly participated in the recruitment process. 3. It is their submission that the petitioners upon being declared unfit in the recruitment process preferred W.P.(C) 1762/2024 and W.P.(C) 1789/2024 challenging the rejection letters inter alia contending that the RME should ...
Delhi High Court
K J S Bains Vs Union Of India And Ors
.... f his superannuation. 3. He further stated that the finding of this Court in paragraph 43 of the judgment dated March 20, 2024, wherein this Court has stated that one V.S. Yadav has contested the inter se seniority between him and the petitioner, the petitioner could not have been promoted ...
Delhi High Court
Delhi Development Authority Vs Nisha Khurana And Ors
.... ion 3(13) of the DLR Act. 2. Learned counsel for the appellant/DDA states that violation of the DLR Act took place prior to the land being notified as urban area and the notification of the zonal development plan. She contends that the orders dated 17th July, 2012 continue to be legal and v ...
Delhi High Court
Shehnaz Begum & Ors Vs Karamvir Saini & Anr
.... edings and right of the tenant to continue tenancy. 5.2 Notably, the provision under sub-section (8) of Section 25B of the Act places complete embargo on any appellate scrutiny of an order for recovery of possession of the tenanted premises passed by the Rent Controller in accordance with ...
Delhi High Court
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