Rejoice Health Foundation vs Union Of India And Ors.
2019 Latest Caselaw 6317 Del

$~31
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                     Date of decision: 6th December, 2019

+      W.P.(C) 12806/2019

       REJOICE HEALTH FOUNDATION        ..... Petitioner
                    Through: Mr. Gautam Awasthi, Mr. Ayush
                             Choudhary, Mr. Devanshu Yadav
                             and Mr. Sameer Pandey, Advs.

                          versus

       UNION OF INDIA AND ORS.             ..... Respondents
                     Through: Mr. Kirtiman Singh and Mr. Taha
                               Yasin, Advs. for respondent no. 1
                               Mr. Naresh Kaushik, Adv. for
                               respondent no. 2
       CORAM:
       HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE C.HARI SHANKAR

                          ORDER

% 06.12.2019

D.N. PATEL, CHIEF JUSTICE (ORAL)

CM No.52300/2019 (exemption) Allowed, subject to all just exceptions. Application is disposed of. W.P.(C) 12806/2019

1. This Public Interest Litigation (PIL) has been preferred with the following prayers:

"(i) issue an appropriate writ, order or direction in the nature of mandamus directing inquiry into the recruitment process pursuant to the advertisement dated 09.08.2014

(Vacancy No.14081310109) relating to the post of Asst. Drug Controller;

(ii) issue an appropriate writ, order or direction to quash the illegal appointments for being in contravention of the requisite experience criteria and the illegal appointments based on fabricated and fake experience certificates which is violation of Article 14 and Article 16 of the Constitution of India; and

(iii) Pass such other/further order(s) as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case."

2. Counsel appearing for the petitioner submits that suffice it will be for the disposal of the present writ petition if suitable a direction may be issued to the respondents to dispose of the representation dated 19 th September, 2019 preferred by the petitioner, which is Annexure P-10 to the memo of the writ petition.

3. Having heard counsel for the respondents and looking to the facts and circumstances of the case, we hereby direct the respondent no. 1 to decide the representation dated 19th September, 2019, which is Annexure P-10, in accordance with rules, regulations and Government policy applicable to the facts of the case, as expeditiously as possible and practicable.

4. With these observations, this writ petition is hereby disposed of.

CHIEF JUSTICE

C.HARI SHANKAR, J.

DECEMBER 06, 2019/r.bararia