National Institute Of Public ... vs Smt.Darshan & Anr.
2011 Latest Caselaw 683 Del

*              IN THE HIGH COURT OF DELHI AT NEW DELHI

+                          W.P.(C) No.7156/2010

%                      Date of Decision: 04.02.2011

National Institute of Public Co-operation & Child           .... Petitioners
Development & Anr.

                       Through Mr.H.D.Sharma        &    Mr.J.K.Sharma,
                               Advocates.

                                 Versus

Smt.Darshan & Anr.                                       .... Respondents

                       Through Mr.M.K.Bhardwaj,          Advocate       for
                               respondent No.1.

                                 Mr.Yashish Chandra,        Advocate    for
                                 respondent No.2.

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

1.      Whether reporters of Local papers may               NO
        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.

*

Learned counsel for the petitioners contends that pursuant to the

notice to Sh.Hans Raj, objections have been filed by him.

Learned counsel for the petitioners also wants to justify the stand

of the petitioners on the basis of the objections filed by Sh.Hans Raj,

which were not considered by the Tribunal as the objections were not

before the tribunal. The learned counsel wants to rely on the pleas and

contentions of said respondent No.2. This Court cannot consider these

objections/pleas and contentions of respondent No.2 unless they are

considered by the Tribunal.

In the circumstances, learned counsel for the petitioners seeks to

withdraw the petition with liberty to seek review of impugned order also

on the basis of objections which have been taken by Sh.Hans Raj, the

direct recruit as library attendant.

In the circumstances the writ petition is dismissed as withdrawn

with liberty as prayed for.

All the pending applications are also disposed of.

ANIL KUMAR, J.

FEBRUARY 04, 2011                              VEENA BIRBAL, J.
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