LAWS(DLH)-2005-11-113

RAMAN KUMAR Vs. ASHWINI KUMAR

Decided On November 18, 2005
RAMAN KUMAR Appellant
V/S
SHRI ASHWINI KUMAR Respondents

JUDGEMENT

(1.) Petitioners Rekha Gosain, Raman Kumar, Sunita Nangia and Lokesh Sharma were employed on casual basis as Work Assistants (Demonstrator and Fitter) by Delhi Energy Development Agency (DEDA), an undertaking of the Government of NCT Delhi. The said post is a"Group-C" post.

(2.) They were relieved vide orders dated 31.6.1998 stating that their services were no longer required.

(3.) They alongwith a few other similarly situate persons filed writ petitions in this court. The two writ petitions filed were numbered as WP(C) No.5418/198 and 410/1998.