Meena Oberoi vs Cambridge Foundation School And ...
2018 Latest Caselaw 1804 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                           Date of Order: March 16, 2018

+              W.P.(C) 2103/2015 & CM 3782/2015
       MEENA OBEROI                            .....Petitioner
                    Through: Mr. S.K. Anand, Advocate

                            versus

       CAMBRIDGE FOUNDATION SCHOOL
       AND ORS.                                  .....Respondents
                   Through: Mr. Rajeshwar Singh, Advocate
                   Mr. Rahul Sharma, Mr. C.K. Bhatt and
                   Ms. Saroj Bidwal, Advocates for respondents.

       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                            ORDER

(ORAL)

1. The challenge to impugned order of 27th January, 2014 is on the ground that there is no material on the basis of which impugned order has been passed. Vide impugned order, petitioner's candidature in the combined recruitment for Assistant Grade III in General Depot, Technical and Accounts Cadres and Hindi Posts (AG-II) in Food Corporation of India Examination, 2012 has been cancelled and petitioner has been debarred for the period of three years from taking any examination of the Staff Selection Commission.

2. Petitioner's counsel submits that the case of petitioner is covered by a decision of this Court in W.P. (C) 7552/2014 Mukesh V/s Union of India and Ors. decided on 3rd November, 2014 which is not controverted

by learned counsel for respondents.

3. In view of the stand taken as aforesaid, the second respondent is called upon to reconsider the show cause notice of 10 th June, 2013 and impugned order of 27th January, 2014 within a period of six weeks and in case second respondent chooses to issue a fresh show cause notice to petitioner, then a speaking order be passed to justify it. Petitioner be accordingly, intimated within two weeks thereafter, so that petitioner may avail of the remedies as available in law, if need be.

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

(SUNIL GAUR) JUDGE MARCH 16, 2018 v