Shri Hanuman Mandir Committee, ... vs The Govt. Of Nct Of Delhi And Ors.
2017 Latest Caselaw 6968 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                    Date of decision: 04 December, 2017
+     W.P.(C) 10750/2017 & C.Ms. 44018-19/2017
      SHRI HANUMAN MANDIR COMMITTEE, (REGD.) AND
      ANR.                                  ..... Petitioners
                  Through: Mr. Shiv Charan Garg &
                  Mr. Imran Khan, Advocates

                         Versus

      THE GOVT. OF NCT OF DELHI AND ORS. ..... Respondents
                    Through: Mr. Anuj Aggarwal, CGSC &
                    Mr. Nitin Jain, Advocate for respondent-
                    GNCTD

      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                      ORDER

% (ORAL)

1. Against order of 29th April, 2017 (Annexure P-4), petitioner claims to have filed a Representation on 19th May, 2017 (Annexure P-5) with second respondent and it is asserted by petitioner's counsel that the said Representation has not been responded to.

2. Learned counsel appearing for respondent- Directorate of Education submits that if it is so, then Representation of 19th May, 2017 (Annexure P-5) shall be decided within four weeks and its fate would be made known to petitioner within two weeks thereafter.

3. Let respondent-Directorate of Education decide petitioner's Representation of 19th May, 2017 (Annexure P-5) by passing a speaking order within four weeks, if not already decided and its fate be communicated to petitioner within two weeks thereafter, so that petitioner may avail of the remedies, as available in law, if need be. Needless to say, if petitioner's Representation of 19th May, 2017 (Annexure P-5) stands already decided, then its fate be communicated to petitioner within two weeks from today.

4. With aforesaid directions, this petition and applications are disposed of.

(SUNIL GAUR) JUDGE DECEMBER 04, 2017 r