Ct/Gd Jay Prakash Sharma vs Union Of India And Ors.
2014 Latest Caselaw 5067 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                         Date of Decision: 10.10.2014

                         +     W.P.(C) 5175/2014

       CT/GD JAY PRAKASH SHARMA            ..... Petitioner
                Through: Mr. N.L. Bareja, Adv.

                             Versus

       UNION OF INDIA AND ORS.             ..... Respondents
                Through: Mr. Dev P. Bhardwaj, CGSC with
                         Mr. Abhishek Kr. Choudhary, Adv.

       CORAM:
       HON'BLE MR. JUSTICE KAILASH GAMBHIR
       HON'BLE MR. JUSTICE NAJMI WAZIRI

NAJMI WAZIRI, J. (Oral)

In view of the decision taken in WP(C) 5028/2014, this writ petition deserves to be dismissed. The petition is frivolous and is dismissed with costs of Rs.25,000/-. The costs shall be paid to the Delhi High Court Staff Welfare Fund within four weeks from today. A compliance report be put up before the Court on 10th November, 2014.

NAJMI WAZIRI, J.

KAILASH GAMBHIR, J.

OCTOBER 10, 2014/ak

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