Choppa Aditya vs Union Of India & Ors
2018 Latest Caselaw 3510 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                     Date of Order: June 01, 2018
+      W.P.(C) 6383/2018
       CHOPPA ADITYA                               ..... Petitioner
                    Through :          Mr. Rajsehkhar Rao, Advocate
                                       with Mr. Prateek Chadha, Mr.
                                       Vikram Hegde, Ms. Gauri Puri,
                                       Advocates.
                          versus

       UNION OF INDIA & ORS                        ..... Respondents
                     Through :         Mr. Bhagvan Sarup Shukla, CGSC
                                       with Mr. Kuldeep, Advocate for
                                       UOI.
                                       Mr. Naresh Kaushik, Mr.Devik
                                       Singh and Mr.Naman Maheshwari,
                                       Advocates for UPSC.
       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                          ORDER

(ORAL)

1. Setting aside of Office Memorandum dated 14th October, 2004 and consideration of petitioner's case under the Office Memorandum of the year 1993 is sought in this petition in respect of UPSC Civil Services Examination, 2016.

2. For the reliefs sought in this petition, e-mail representations have been purportedly made by petitioner and according to petitioner's counsel there is no response to it. Attention of this Court is drawn by learned counsel for petitioner to the decision of 22nd March, 2018 (Annexure P-

18).

3. 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 concise Representation to first respondent while relying on the decision in Annexure P-18. If any such Representation is received by first respondent within a week, then a speaking response thereto, be given by first respondent within six weeks, in light of the decision in Annexure P- 18 and the fate of Representation be conveyed to petitioner within one week thereafter, so that petitioner may avail of the remedies as available in law, if need be.

4. With the aforesaid direction, this petition is disposed of.

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

(SUNIL GAUR) JUDGE JUNE 01, 2018 SRwt