Rai Singh vs Gnctd And Ors.
2017 Latest Caselaw 4444 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                       Reserved on: 01.08.2017
                                                     Pronounced on: 10.08.2017


+       W.P.(C) 2783/2015, C.M. APPL.4986/2015
        VIJENDER SINGH                                       ..... Petitioner
                        versus
        GOVT. OF NCT OF DELHI & ORS                          ..... Respondents

And connected matters:

+ W.P.(C) 2798/2015, C.M. APPL.5000/2015 + W.P.(C) 2799/2015, C.M. APPL.5001/2015 + W.P.(C) 2803/2015, C.M. APPL.5006/2015 + W.P.(C) 2813/2015, C.M. APPL.5045/2015 + W.P.(C) 2848/2015, C.M. APPL.5115/2015 + W.P.(C) 2851/2015, C.M. APPL.5119/2015 + W.P.(C) 2861/2015, C.M. APPL.5137/2015 + W.P.(C) 11806/2016, C.M. APPL.46589/2016 + W.P.(C) 11922/2016, C.M. APPL.47029/2016

Through : Sh. Sanjay Parikh, Sh. Aagney Sail and M. Pathak, Advocates, for petitioners. Sh. Yeeshu Jain, Standing Counsel with Ms. Jyoti Tyagi, Advocate, for L&B/LAC, in Item Nos.2 to 5, 7 to 10.

Sh. Siddharth Panda and Sh. P. Venkatesan, Advocates, for L&B/LAC, in Item Nos.1 & 6.

CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE S.P. GARG

MR. JUSTICE S. RAVINDRA BHAT

% The writ petitions are dismissed without order on costs. For detailed judgment, the decision dated 10.08.2017 in W.P.(C) 2783/2015 may be referred to.

S. RAVINDRA BHAT (JUDGE)

S.P. GARG (JUDGE) AUGUST 10, 2017