Mr. Mukesh Kumar vs Union Of India And Anr.
2018 Latest Caselaw 2092 Del

$~24
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                              Date of Order : April 04, 2018
+                                 W.P.(C) 3222/2018
      MR. MUKESH KUMAR                      ..... Petitioner
              Through: Mr.Apoorva Kumar, Advocate

                                  versus

    UNION OF INDIA AND ANR.                   ..... Respondents
             Through: Mr.Manik Dogra, Advocate for R-1
                      Mr.Rajiv Shukla, Ms.Shivani Kapoor and
                      Mr.Lakshay Mangla, Advocates for R-2
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR

                    ORDER

(ORAL)

CM No.12756/2018 Allowed subject to just exceptions.

W.P.(C) No.3222/2018 & CM No.12755/2018

1. Petitioner claims to have applied for the post of Junior Technical Assistant in response to advertisement of 20th September, 2016 (Annexure P-

2). It is the case of petitioner that the final selection result for the said post was declared on 17th April, 2017. As per the final result (Annexure P-4) pertaining to petitioner, he has not been empanelled as he was not meeting the essential qualification criteria for the post in question. Learned counsel for petitioner submits that the impugned selection has been challenged by Neeraj Pal and others by way of W.P.(C) No.3993/2017 which is now

W.P.(C) No.3222/2018 Page 1 coming up for hearing on 24th April, 2018. It is evident from the communication of 2nd May, 2017 (Annexure P-7) of respondent-Corporation that said Neeraj Pal had made public grievance regarding his non-selection as Junior Technical Assistant, whereas petitioner has not made any grievance regarding his non-selection for the post in question.

2. In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition and the application with permission to petitioner to make a public grievance/representation regarding his non-selection for the post in question like above said Neeraj Pal has done. If any such representation from petitioner is received by the respondent-Corporation within two weeks, then it be effectively dealt with by the respondent within a period of four weeks and its fate be conveyed to petitioner within a week thereafter, so that petitioner may avail of the remedy as available in law, if need be.

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

Copy of this order be given dasti to learned counsel for parties.

                                                            (SUNIL GAUR)
                                                                JUDGE
APRIL 04, 2018
mamta




W.P.(C) No.3222/2018                                                        Page 2