Uma Shankar Turkel vs Union Of India & Ors
2012 Latest Caselaw 3220 Del

$~52
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

%            Judgment delivered on: 14th May, 2012

+            W.P.(C) No.2852/2012

      UMA SHANKAR TURKEL               ..... Petitioner
                      Through : Mr.V.K.Vasdev, Adv.

                     versus

    UNION OF INDIA & ORS               ..... Respondent
                       Through : Mr.Neeraj Chaudhari, CGSC and
                       Mr.Ravjyot Singh, Adv for R-1/UOI.
CORAM:
HON'BLE MR. JUSTICE SURESH KAIT

SURESH KAIT, J. (Oral)

CM APPL.No.6166/2012(delay) For the reasons stated in the application, delay stands condoned. CM stands disposed of.

CM APPL.No.6165/2012(exemption) Exemption allowed subject to just exceptions. CM stands disposed of.

+ W.P.(C) No.2852/2012

1. The grievance of the petitioner in instant petition is qua the selection process for the post of Hindi Translator. He appeared in the written examination and interview as well. However, the petitioner has not been selected. Thereafter, the petitioner made representation to the Director,

National Institute of Finance Management vide letter dated 09.03.2012, but he did not receive any response from their end.

2. In the facts and circumstances, respondent No.3 is directed to decide the same within six weeks from today. The petitioner is at liberty to file the petition afresh, if he is aggrieved by the decision of the respondent No.3.

3. In the above terms, instant petition stands disposed of.

4. Copy of order be sent to respondent No.3 for compliance.

5. Dasti.

SURESH KAIT, J

MAY 14, 2012 Mk