Ritu Raj vs Govt. Of Nct Of Delhi And Ors.
2018 Latest Caselaw 2577 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                       Date of Order: April 24, 2018
+      W.P.(C) 4117/2018 & CMs. 16223-24/2018

       RITU RAJ                                          .....Petitioner
                          Through:      Mr. Amit Verma, Advocate

                          Versus

       GOVT. OF NCT OF DELHI AND ORS.             .....Respondents
                     Through: Mrs. Avnish Ahlawat, Standing
                     Counsel, Mr. N.K. Singh, Advocate for
                     respondent No. 1 to 3-GNCTD

       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                          ORDER

(ORAL)

1. For the relief claimed in this petition, a Representation of 3rd July, 2017 (Annexure P-8) has been already made by petitioner. Learned counsel for petitioner submits that there is no response to the said Representation. The result was declared in June 2017 and the said Representation was made in July, 2017. It is pointed out that thereafter, petitioner had approached the Central Administrative Tribunal in August, 2017 and the original application was withdrawn in December, 2017 to enable petitioner to seek remedy before appropriate Judicial Forum.

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 concise Representation to third Respondent within a week. If it is so done, then third respondent shall effectively consider it and pass a speaking order

thereon, within a period of four weeks and the fate of the Representation be made known to petitioner within a week thereafter, so that petitioner may avail of the remedies as available in law, if need be.

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

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

(SUNIL GAUR) JUDGE APRIL 24, 2018 r