Phool Chand & Ors. vs I.R.C.C., New Delhi & Anr.
2013 Latest Caselaw 980 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+                         WP(C) No.3895/1999

%                                                     February 27, 2013

      PHOOL CHAND & ORS.                                   .... Petitioners
                  Through:               none.


                          versus


      I.R.C.C., NEW DELHI & ANR.                 .... Respondents

Through: Mr. Sanjiv K. Jha, Adv.

CORAM:

HON'BLE MR. JUSTICE VALMIKI J. MEHTA

To be referred to the Reporter or not?

VALMIKI J. MEHTA, J (ORAL)

1. This writ petition qua the petitioner No.1 is dismissed adopting

the reasoning of points 2 & 3 of the grounds urged on behalf of the

respondents as given today while dismissing the WP(C) No.895/1997 titled

as Rajiv Mahendru & Anr. Vs. Chairman-MD, I.R.C.C., New Delhi &

Anr.. So far as the petitioner No. 2-Sh. Man Mohan Sharma is concerned,

he has already given a letter which is filed as Annexure-A by the respondent

No.1 to its counter affidavit whereby Sh.Man Mohan Sharma has said that

he has taken VRS and therefore he is not interested in continuing the case

and withdraws the petition.

2. The writ petition is accordingly dismissed on merits so far as

the petitioner No.1 is concerned and dismissed as withdrawn so far as the

petitioner No.2 is concerned.

VALMIKI J. MEHTA, J FEBRUARY 27, 2013 ak