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Bhagwati Prasad Sharma vs Union Of India & Ors.
2012 Latest Caselaw 2164 Del

Citation : 2012 Latest Caselaw 2164 Del
Judgement Date : 29 March, 2012

Delhi High Court
Bhagwati Prasad Sharma vs Union Of India & Ors. on 29 March, 2012
Author: Anil Kumar
*              IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                     Date of Decision: 29th March, 2012

+                         W.P.(C) NO. 7654 OF 1999


BHAGWATI PRASAD SHARMA                                  ...       Petitioner

                                   versus

UNION OF INDIA & ORS.                                     ...Respondents


Advocates who appeared in this case:

For the Petitioner        :     Mr. V.K.Malhotra, Advocate
For Respondents           :     Ms. Rekha Giri, Advocate with
                                Mr. M.K.Bhardwaj, Advocate

CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MR. JUSTICE SUDERSHAN KUMAR MISRA

ANIL KUMAR, J.

The petitioner has sought directions to the respondents to

promote the petitioner against the post of Superintendent E/M Grade - I

retrospectively from the date of promotions to his other fellow beings and

has also sought quashing of order dated 6th October, 1998. The petitioner

has also sought directions to reserve one post for the petitioner in case the

DPC is not held and if promotions are made in the interest of smooth

running of the work of the department.

No one had been appearing on behalf of the parties and

consequently the notices were issued to the parties by order dated 8 th

August, 2011.

Pursuant to the court notice issued to the counsel for the

petitioner, Mr. V.K.Malhotra, is present and he states that the petitioner had

taken away the brief from him. He further states that he has written to the

petitioner, however, he has not got any instructions from the petitioner.

The learned counsel contends that since he does not have any instructions,

he cannot argue the matter and is unable to make any submissions.

In the circumstances, this Court is left with no option but to

dismiss the writ petition for non-prosecution.

The writ petition is dismissed for non-prosecution.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

MARCH 29, 2012 sl

 
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