Director Of Education vs Mrs.Sara Verma & Anr.
2011 Latest Caselaw 729 Del

*              IN THE HIGH COURT OF DELHI AT NEW DELHI

+                CM No.1641/2010 & W.P.(C) No.1373/2005

%                       Date of Decision: 07.02.2011

Director of Education                                    .... Petitioner

                        Through Ms.Avnish Ahlawat, Advocate.

                                 Versus

Mrs.Sara Verma & Anr.                                  .... Respondents

                        Through Mr.Puneet Taneja, Advocate.


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.

*

This is an application by the petitioner/applicant to take on

record the office memorandum dated 10th July, 1977 and 24th October,

1978. The applicant has contended that the abovenoted office

memorandums are relevant, however, no grounds for not producing

them earlier before this Court or before the Tribunal have been

disclosed in the application.

In any case the validity of the order of the Tribunal cannot be

adjudicated on the basis of these office memorandums which were not

before the Tribunal and which had not been considered while passing

the order dated 14th July, 2004 and 2nd September, 2004 in O.A

No.2240/2002.

In the circumstances, the learned counsel for the petitioner on

instructions seeks to withdraw the petition and the application with

liberty to seek review of the order dated 14th July, 2004 and 2nd

September, 2004 before the Central Administrative Tribunal, principal

bench, New Delhi on the basis of abovenoted office memorandums.

In the circumstances, the writ petition is dismissed as withdrawn

with the liberty as prayed for. No order about costs.

ANIL KUMAR, J.

VEENA BIRBAL, J.

FEBRUARY 07, 2011 'k'