Dr. Mohd. Abdullaha vs Government Of Nct Delhi & Ors
2011 Latest Caselaw 1357 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

+           W.P.(C) No. 8803/2008

%                                 Date of Decision: 08.03.2011

DR. MOHD. ABDULLAHA                                   ..... Petitioner
                          Through :     Mr. U. Srivastava, Advocate

                     versus

GOVERNMENT OF NCT DELHI & ORS                      .... Respondent
                     Through: Mr. Sumeet Pushkarna with
                              Mr. Jitendra Kumar, Advocates for
                              respondent-GNCTD.
                              Mr. Naresh Kaushik with Ms. Aditi
                              Gupta, Advocates for Respondent-
                              UPSC.
CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MS. JUSTICE VEENA BIRBAL

1.     Whether Reporters of local papers may be allowed
       to see the judgment ? No
2.     To be referred to the Reporter or not?  No
3.     Whether the judgment should be reported in Digest? No

ANIL KUMAR, J.

The learned counsel for the respondents have relied upon Cabinet

decision No.1403 dated 12.05.2008 approving the proposal to modify the

proposed regulation for teachers of ISM/AYUSH stream of medicine.

Learned counsel for the petitioner contends that these documents

which have been relied upon by the respondents along with affidavit dated

07.12.2010 were not before the Tribunal and were not considered by the

Tribunal. Therefore, he seeks to withdraw the writ petition with liberty to

seek review of impugned order dated 12.09.2008 passed in O.A.

No.1762/2008 titled Dr. Mohd. Abdullha v. Govt. of NCT of Delhi, through

Chief Secretary on the basis of pleas and documents which were not before

the Tribunal in accordance with law.

Dismissed as withdrawn with the liberty as prayed for.

ANIL KUMAR, J.

VEENA BIRBAL, J.

MARCH 8, 2011 srb