Sunday, 03, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Ashwani Kumar Sharma vs The Chief Information ...
2018 Latest Caselaw 1076 Del

Citation : 2018 Latest Caselaw 1076 Del
Judgement Date : 13 February, 2018

Delhi High Court
Ashwani Kumar Sharma vs The Chief Information ... on 13 February, 2018
$~30
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                       Date of Order : February 13, 2018
+                  W.P.(C) 1327/2018 & CM No.5532/2018
      ASHWANI KUMAR SHARMA                    ..... Petitioner
              Through: Mr.Rajat Arora and Mr.Niraj Kumar,
                       Advocates

                               versus

    THE CHIEF INFORMATION
    COMMISSIONER AND ORS.                   ..... Respondents
             Through: Mr.Sanjeev Narula, CGSC and Ms.Adrija
                      Thakur, Advocate
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR
                       ORDER

(ORAL)

1. Recommendations of Internal Complaints Committee of first respondent rendered on 23rd September, 2016 are assailed in this petition on the ground that the complaint of sexual harassment lodged against petitioner who was then Deputy Registrar to the Information Commissioner is a counterblast to petitioner's prior complaint against the complainant. Learned counsel for petitioner submits that against the impugned recommendations (Annexure P-16), petitioner had filed a representation on 17th November, 2016 which stands declined vide impugned order (Annexure P-17) on 1st December, 2016.

2. Upon hearing and on perusal of impugned order and the recommendations (Annexure P-16), I find that rejection of petitioner's representation is by a cryptic order. No doubt, the recommendations do not W.P.(C) No.1327/2018 Page 1 have any statutory basis but it certainly casts a stigma upon petitioner and so respondent is required to re-consider petitioner's representation of 17th November, 2016 and is directed to pass a speaking order thereon within a period of four weeks and the fate of this representation 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.

                                                           (SUNIL GAUR)
                                                              JUDGE
FEBRUARY 13, 2018
mamta




W.P.(C) No.1327/2018                                                    Page 2
 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter