Smt. Renu Mishra vs Director, Lady Hardinge Medical ...
2017 Latest Caselaw 7410 Del

$~14
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                Date of Order:      December 22, 2017

+                        W.P.(C) 11556/2017

      SMT. RENU MISHRA                        ..... Petitioner
               Through: Mr.Varun Sharma, Advocate and
                        Ms.Sheetal Mishra, Advocate

                                versus

      DIRECTOR, LADY HARDINGE MEDICAL
      COLLEGE AND ORS.                       ..... Respondents
               Through: Ms.Amrita Prakash, Advocate for R-3

CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR
                  ORDER

ORAL CM No.47081/2017 Allowed subject to just exceptions.

W.P.(C) No.11556/2017 & CM No.47082/2017

1. In this petition, release of leave salary of `6,44,809/- is sought by petitioner. Learned counsel for petitioner submits that a representation (Annexure P-5 colly) was made on 8th May, 2013 followed by reminder (Annexure P-9) on 2nd December, 2016 but to no avail.

2. None appears on behalf of respondents No.1 and 2 despite service of advance notice.

3. In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with direction to second respondent to pass

W.P.(C) No.11556/2017 Page 1of 2 appropriate orders on petitioner's representation of 8 th May, 2013 (Annexure P-5 colly) within a period of 6 weeks, if not already done. In any case, the fate of the representation be conveyed to petitioner within two weeks so that petitioner may avail of the remedy as available in law, if need be.

4. With aforesaid directions, this petition and the accompanying application are disposed of.

5. Copy of this order be given dasti to counsel for both sides.

                                                             SUNIL GAUR
                                                                 (JUDGE)

DECEMBER 22, 2017
mamta




W.P.(C) No.11556/2017                                                  Page 2of 2