Visually Impaired Bank Employees ... vs Ministry Of Finance And Ors
2019 Latest Caselaw 5408 Del

$~37
*       IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    Date of Decision: 5th November, 2019
+       W.P.(C) 1988/2019
        VISUALLY IMPAIRED BANK EMPLOYEES WELFARE
        ASSOCIATION AND ANR.                   ..... Petitioners
                     Through: Mr. Deepesh Aneja, Adv.

                           versus

        MINISTRY OF FINANCE AND ORS.                 ..... Respondents
                      Through: Mr. Praveen Kumar Jain, Adv. for
                      R-1 & R-2
                      Mr. Jagat Arora, Mr. Rajat Arora & Mr. Niraj
                      Kumar, Advs. for R-3

        CORAM:
        HON'BLE THE CHIEF JUSTICE
        HON'BLE MR. JUSTICE C.HARI SHANKAR
                                     JUDGMENT

D.N. PATEL, Chief Justice (Oral)

1. Counsel appearing for the petitioners submitted that suffice it will be for the disposal of this writ petition that this writ petition be treated as representation before respondent No.3 and a suitable direction be given to respondent No.3 to decide the representation in accordance with law, rules, regulations and Government policy applicable to the facts of the present case.

2. In view of this limited submission made by the counsel for petitioners, we hereby direct the respondent No.3 to treat this writ petition as representation and decide it in accordance with law, rules, regulations and

Government policy applicable to the facts of the present case after giving an adequate opportunity of being heard to these petitioners. The representation will be decided by the respondent No.3 as early as possible and practicable.

3. With this observation, this writ petition is hereby disposed of.

CHIEF JUSTICE

C.HARI SHANKAR, J

NOVEMBER 05, 2019 ns