Gurbachan Singh vs Union Of India & Ors.
2010 Latest Caselaw 3386 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

+             W.P.(C) No.2583/1993

                                             Date of Decision: 19th July, 2010

        GURBACHAN SINGH                          ..... Petitioner
                      Through Mr. R.P. Sharma, Adv.

                    versus

        UNION OF INDIA & ORS.                    ..... Respondent

Through

CORAM:

HON'BLE MS. JUSTICE GITA MITTAL HON'BLE MR. JUSTICE J.R. MIDHA

1. Whether reporters of local papers may be allowed to see the Judgment?

2. To be referred to the Reporter or not?

3. Whether the judgment should be reported in the Digest?

GITA MITTAL, J (Oral)

It is pointed out that the writ petition laid a challenge to a

Departmental Promotion Committee held in 1986 & 1992. The petitioner is

stated to have since superannuated in the year 2000. Learned counsel for

the petitioner submits that he has no instructions to press this petition.

In this background, this writ petition is dismissed as not pressed.

GITA MITTAL, J

J.R. MIDHA, J JULY 19, 2010 aa