Dr.Punita K.Sodhi vs Union Of India & Ors.
2011 Latest Caselaw 4179 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI


+                           WP(C) No.2337/2010

%                       Date of Decision: 26.08.2011

Dr.Punita K.Sodhi                                      .... Petitioner

                     Through Petitioner in person

                                Versus

Union of India & Ors.                               .... Respondents

                     Through Mr.Saquib, Advocate



CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MS. JUSTICE VEENA BIRBAL

1.      Whether reporters of Local papers              NO
        may be allowed to see the judgment?
2.      To be referred to the reporter or not?         NO
3.      Whether the judgment should be                 NO
        reported in the Digest?


ANIL KUMAR, J.

*

1. The petitioner, Dr.Punita K.Sodhi, who appears in person

states that by order dated 5th July, 2011 she has been promoted to

the post of Associate Professor w.e.f. 1st March, 2009, and

consequently, reliefs sought by her except relief sought against

extension of probation have been received by her.

2. The petitioner on consideration of her pleas and contentions

also states that she does not want to press her relief against the

extension of her probation by 78 days at the post of teaching

specialist at this stage with liberty to raise it at appropriate stage in

accordance with law, if so required.

Consequently, writ petition is disposed of with liberty as

prayed for. Parties are, however, left to bear their own costs.

All the pending applications are also disposed of.

ANIL KUMAR, J.

VEENA BIRBAL, J.

August 26, 2011.

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