Ramesh Kumar Mehra vs Union Of India & Ors
2018 Latest Caselaw 2545 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                             Date of Order: April 23, 2018

+                    W.P.(C) 3988/2018 & CM 15713/2018
       RAMESH KUMAR MEHRA                   ..... Petitioner
                  Through: Mr. Anurag Rawat and Ms.
                  Meenakshi, Advocates

                     versus

       UNION OF INDIA & ORS                         .....Respondents
                     Through: Mr. Arun Bhardwaj, Advocate for
                     respondent No.1
                     Ms. Monika Arora, Mr. Harsh Ahuja and Mr.
                     Vibhu Tripathi, Advocates for respondents No.2
                     &3
                     Mr.Apoorv Kurup and Ms. Isha Mital,
                     Advocates for respondent-UGC
       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                              ORDER

(ORAL)

1. For the relief sought in this petition, a Representation of 5 th January, 2018 (Annexure P-11) has been already made by petitioner. The grievance of petitioner is that the said Representation has not been decided till date.

2. In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with permission to petitioner to make a fresh and concise Representation within two weeks to third respondent. It is made clear that upon receiving of such a concise Representation,

Competent Authority of respondent-University shall pass a speaking order thereon, within a period of six weeks and convey its fate to petitioner within a week thereafter, so that petitioner may avail of the remedies 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 counsel for petitioner and respondent-University.

(SUNIL GAUR) JUDGE APRIL 23, 2018 s