Dr. Deepak Dahiya vs University Grants Commission And ...
2018 Latest Caselaw 5408 Del

#62


         IN THE HIGH COURT OF DELHI AT NEW DELHI

                                              Judgment delivered on: 07.09.2018

W.P.(C) 9389/2018

DR. DEEPAK DAHIYA                                                      ..... Petitioner
                                versus

UNIVERSITY GRANTS COMMISSION AND ANR.
                                                                     ..... Respondents
Advocates who appeared in this case:
For the Petitioners :        Mr. Parvinder Chauhan and Mr. Nitin Jain, Advocates.
For the Respondents :        Mr. Apoorv Kurup and Mr. Avanish Rathi, Advocates for R-1.


CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL

                                   JUDGMENT

SIDDHARTH MRIDUL, J (ORAL)

1. Learned counsel appearing on behalf of the petitioner limits the relief in the present petition to a direction to the University Grants Commission (for short 'UGC') to respond to the communication dated 26.06.2018 annexed as Annexure P-8 addressed by the Joint Secretary, Higher Education, Government of Rajasthan to the UGC.

2. Learned counsel appearing on behalf of the UGC, on advance notice states that, they shall respond to the said communication dated

W.P.(C) 9389/2018

26.06.2018, within a period of four weeks from today, under intimation to the petitioner, if not already done.

3. Directed accordingly.

4. With the above directions, the writ petition is disposed of. No

further directions are called for.

5. A copy of this order be given dasti to learned counsel for the

parties under the signatures of Court Master.

SIDDHARTH MRIDUL (JUDGE)

SEPTEMBER 07, 2018 p'ma

W.P.(C) 9389/2018