Rajveer Singh vs Union Of India & Ors
2016 Latest Caselaw 628 Del

$~5.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 11899/2015
      RAJVEER SINGH                                 ..... Petitioner
                        Through: Mr.Sanjiv Kumar, Advocate with
                        Mr. Ashraf Yusuf Khan, Advocate

                        versus

      UNION OF INDIA & ORS                        ..... Respondents
                     Through: Mr. T. Singhdev, Advocate with
                     Ms. Puja Sarkar and Ms. Biakthansangi,
                     Advocates for R-2/MCI.
                     Ms. Sumedha Dang, Advocate for R-3/GGSIPU.
                     Mr. Ankur Chhibber, Advocate for R-4 and R-5.

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

                        ORDER

% 28.01.2016

1. The petitioner herein has prayed for issuance of a writ of

mandamus to the respondents No.4 and 5/Army College of Medical

Sciences directing them to consider and select him for the post of

Senior Resident, Department of Radiology.

2. On the last date of hearing, counsel for the respondents No.4

and 5 was directed to obtain instructions from his clients as to the fate

of the petitioner's representation dated 10.11.2015 (Annexure P-8).

Today, counsel for the respondents No.4 and 5 submits that the said

representation shall be disposed of by the competent authority within

two weeks by passing a speaking order.

3. A copy of the decision taken by the respondents No.4 and 5 shall

be communicated to the petitioner within one week from the date of

passing of the order. If aggrieved, the petitioner shall be entitled to

seek his remedies in accordance with law.

4. The petition is disposed of.

HIMA KOHLI, J

SUNIL GAUR, J JANUARY 28, 2016 rkb