Agam - An Initiative For Good ... vs Delhi Judicial Academy And Ors.
2020 Latest Caselaw 116 Del

$~
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                       Date of decision: 9th January, 2020

+      W.P.(C) 3700/2019
       AGAM - AN INITIATIVE FOR GOOD GOVERNANCE.. Petitioner
                     Through: Ms. Isha Garg and Mr. Ashutosh
                               Kumar Mishra, Advs.

                          versus

       DELHI JUDICIAL ACADEMY AND ORS.            ..... Respondents
                     Through: Mr. Siddharth H. Raval, Adv. for
                              Mr.Rajshekhar Rao, Adv. for R-1 to 3
                              Mr. Gautam Narayan, ASC for
                              GNCTD
                              Mr. Siddharth Agarwal, Adv. with
                              Mr.Karan Lahiri and Ms. Sowjhanya
                              Shankaran, Advs. for R-4
       CORAM:
       HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE C.HARI SHANKAR

                          ORDER

% 09.01.2020

D.N. PATEL, CHIEF JUSTICE (ORAL)

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

"i. Issue appropriate writ of Quo-Warranto to quash the appointment of Respondent No 4 to the post of Chairperson, Delhi Judicial Academy.

ii. Issue appropriate writ/order/directions, directing the Respondent No. 4 to vacate the office of the Chairperson, Delhi Judicial Academy.

iii. Issue an order as to costs involved in the matter in hand.

iv. Issue an order for investigation into the administration of the Delhi Judicial Academy.

v. pass any other/further order/relief which this Hon'ble Court may deem fit and proper in the facts and circumstances of the case in favour of the Petitioner and against the respondents in the interest of Justice."

2. Having heard learned counsel for both the sides and looking to the facts and circumstances of the case, it appears that Respondent No. 4 has already tendered his resignation, which has been accepted by Delhi High Court, and the said resignation has been made effective w.e.f. 25 th December, 2019.

3. Thus, in view of these facts & circumstances, we see no reason to entertain this writ petition.

4. The writ petition is disposed of accordingly.

CHIEF JUSTICE

C.HARI SHANKAR, J.

JANUARY 09, 2020 dsn