Sunil Kumar vs Union Of India & Others
2008 Latest Caselaw 1387 Del

*          HIGH COURT OF DELHI : NEW DELHI


+          Writ Petition (Civil) No.14883 of 2004


                      Judgment reserved on: July 14, 2008

%                     Judgment delivered on: August 19, 2008

Sunil Kumar
Appraiser (Direct Recruit Civil Services
Examination, 1992)
ICD Patparganj
New Delhi.                                           ...Petitioner

                      Through Mr.Kailash Vasdev, Sr.Advocate with
                              Mr. Praveen Kumar Singh, Advocate

                      Versus

1.   Union of India
     Service through the Secretary
     Ministry of Finance
     North Block
     New Delhi - 110001

2.   Central Board of Excise & Customs
     Service through its Chairman
     Ministry of Finance
     North Block
     New Delhi - 110001

3.   Commissioner of Customs
     New Custom House
     Ballard Estate
     Bombay.                                         ... Respondents

                      Through Mr. Suresh Kait with Mr. Abhishek
                              Verma, Advocate

WP (C) No.14883/2004                                           Page 1 of 2
 Coram:

HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE V.B. GUPTA

1. Whether the Reporters of local papers may
   be allowed to see the judgment?                      Yes

2. To be referred to Reporter or not?                   Not necessary

3. Whether the judgment should be reported
   in the Digest?                                       Not necessary

MADAN B. LOKUR, J.

For orders, see Writ Petition (Civil) No. 8658/2004.

MADAN B. LOKUR, J.

August 19, 2008 J.R. MIDHA, J. ncg

Certified that the corrected copy of the judgment has been transmitted in the main Server.