Sunil Alag vs Union Of India And Anr.
2015 Latest Caselaw 4379 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                              Reserved on: 21.11.2014
                                            Pronounced on: 28.05.2015

+      W.P.(C) 8156/2013
       SUNIL ALAG                           ..................Petitioner
                  Through: Sh. Arun Bhardwaj and Sh. Piyush Gaur,
                  Advocates.

               Versus

       UNION OF INDIA AND ANR.                 ..............Respondents

Through: Sh. Amit Mahajan, CGSC, Sh. Nitya Sharma and Sh. M.P. Singh, Advocates, for UOI along with Sh. Poulose, Section Officer, DOPT.

CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE VIPIN SANGHI

MR. JUSTICE S. RAVINDRA BHAT

% For detailed judgment, the decision dated 28.05.2015 in W.P.(C) 8152/2013 may be referred to.

S. RAVINDRA BHAT (JUDGE)

VIPIN SANGHI (JUDGE) MAY 28, 2015

W.P.(C) 8156/2013 Page 1