Pawan Kumar vs Union Of India & Ors.
2012 Latest Caselaw 3528 Del

       *       IN THE HIGH COURT OF DELHI AT NEW DELHI

%                              Date of Decision: 25.05.2012

+      W.P.(C) No.5602/2011 & CM Nos.11430 & 12631/2011

Pawan Kumar                                     ...       Petitioner

                                 Versus

Union of India & Ors.                            ...      Respondents

Advocates who appeared in this case:

For the Petitioner       :     Mr.Zeeyaul Haque, Advocate
For Respondents          :     Ms.Barkha Babbar, Advocate for the
                               respondent Nos.1 & 2.
                               Mr.Jagat Arora, Advocate for the
                               respondent Nos.3 & 4.

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

ANIL KUMAR, J.

*

The learned counsel for the petitioner on instructions states that

respondent Nos.1 & 2 have issued a discharge certificate dated 18th

May, 2012. Consequent to the issuance of discharge certificate by

respondent Nos.1 & 2 to the petitioner, the petition to the extent of the

relief against respondent Nos.1 & 2 stands satisfied.

The learned counsel for the respondent Nos.3 & 4 on instructions

states that pursuant to the appointment letters dated 6th May, 2011

and 23rd November, 2011, in case the petitioner appears before 3rd

June, 2012 before the Zonal Manager, Bank of India, Giridih Zone,

Kutchery Road, Giridih-815 301, Jharkhand, the petitioner shall be

appointed to the post in accordance with rules.

The petitioner is, therefore, directed to appear before the

concerned officer before 3rd June, 2012.

With these directions the writ petition is disposed of. All the

pending applications also stand disposed of.

Copies of the order be given to the counsel for the parties under

the signatures of the Court Master.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

May 25, 2012 'k'