Sushil Kumar vs Union Of India & Ors.
2012 Latest Caselaw 6289 Del

          THE HIGH COURT OF DELHI AT NEW DELHI
%                                         Judgment delivered on: 18.10.2012

+       W.P.(C) 3765/2012 & CM Nos 7892, 7894 & 9014/2012

UP STATE CIVIL SERVICE ASSOCIATION                                   ... Petitioner

                                               versus
UNION OF INDIA & ORS                                                 ... Respondents
Advocates who appeared in this case:
For the Petitioner                : Mr P.S. Patwalia, Sr. Adv. with Mr Piyush Sharma, Adv.
For the Respondents               : Mr Sumeet Pushkarna with Mr Varun Dubey for R-1/UOI
                                    Mr Naresh Kaushik for R-2/UPSC.
                                    Mr Rakesh Dwivedi, Sr. Adv. with Mr Upendra Mishra
                                    and Mr Ajit Sharma for R-3.
                                    Mr Neeraj K. Jain, Sr. Adv. with Mr Saurav Agarwal and
                                    Mr Vipul Sharda, Adv. for R-4 & 5.

                                         AND

+       W.P.(C) 3766/2012 & CM Nos. 7897/2012 & 7899/2012

SUSHIL KUMAR                                                         ... Petitioner

                                               versus

UNION OF INDIA & ORS.                                               ... Respondents
Advocates who appeared in this case:
For the Petitioner                : Mr G.D. Gupta, Sr. Adv. with Mr Piyush Sharma
For the Respondents               : Mr Sumeet Pushkarna with Mr Varun Dubey for R-1/UOI
                                    Mr Naresh Kaushik for R-2/UPSC
                                    Mr Rakesh Dwivedi, Sr. Adv. with Mr Upendra Mishra
                                    and Mr Ajit Sharma for R-3.
                                    Mr Neeraj K. Jain, Sr. Adv. with Mr Saurav Agarwal and
                                    Mr Vipul Sharda, Adv. for R-4 & 5.




WP(C) 3765,2395,5846,2396, & 3766/2012                                      Page 1 of 2
 CORAM:-
HON'BLE MR JUSTICE BADAR DURREZ AHMED
HON'BLE MR JUSTICE SIDDHARTH MRIDUL

                                         JUDGMENT

BADAR DURREZ AHMED, J (ORAL)

1. In view of the decision of this court in three writ petitions (W.P.(C)

2395/2012, W.P.(C) 2396/2012 and W.P.(C) 5846/2012) rendered today

itself, these writ petitions, that is W.P.(C) 3765/2012 and W.P.(C) 3766/2012

have been rendered infructuous. They are disposed of as such. All pending

applications also stand disposed of.

BADAR DURREZ AHMED, J

SIDDHARTH MRIDUL, J OCTOBER 18, 2012 kb