Om Prakash Rawat vs Union Of India & Anr
2016 Latest Caselaw 1298 Del

$~10
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 11807/2015
       OM PRAKASH RAWAT                           ..... Petitioner
                     Through: : Mr. Prakash Deep, proxy counsel
                     for Mr. Amit Attri, Advocate

                        versus

       UNION OF INDIA & ANR                      ..... Respondents
                      Through: Mr. A.K. Gautam with
                      Dr. G.L. Bhatia, Advocates

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
       HON'BLE MR. JUSTICE SUNIL GAUR
                     ORDER

% 18.02.2016

1. This order is in continuation of the order dated 18.1.2016, on

which date, counsel for the petitioner had raised a grievance that the

respondents had not furnished all the relevant documents to enable

the petitioner to file an appeal against the dismissal order dated

22.3.2006 issued by the respondent No.2. In response, counsel for the

respondents had assured the Court that the relevant documents shall

be furnished to the petitioner within three weeks, and the case was

adjourned to await compliance.

2. Today, counsel for the respondents states that compliances have

been made and the relevant documents have been furnished to the

petitioner, through counsel, under cover of letter dated 28.1.2016,

which was duly received by the other side on 29.1.2016. He hands

over the proof of receipt of the relevant documents, which is taken on

record.

3. In view of the fact that the petitioner has been furnished all the

relevant documents, the present petition is disposed of, with liberty

granted to him to file a substantive representation before the

competent authority against the dismissal order dated 22.3.2006.

HIMA KOHLI, J

SUNIL GAUR, J FEBRUARY 18, 2016 sk/rkb