Surender Sharma vs Union Of India And Anr
2020 Latest Caselaw 1926 Del

$~3.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                       Date of Decision: 4th June, 2020
+      W.P.(C) 3349/2020
       SURENDER SHARMA                                    ..... Petitioner
                                Through:      Mr.Rajat Wadhwa & Prateek
                                Jain, Advs.
                       versus

       UNION OF INDIA AND ANR.                           ..... Respondents
                         Through:             None

       CORAM:
       HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE PRATEEK JALAN

                                JUDGMENT

: D. N. PATEL, Chief Justice (Oral) Proceedings of the matter have been conducted through video conferencing.

CM APPL.11809/2020 (exemption) Allowed, subject to just exceptions. W.P.(C) 3349/2020 & CM APPL.11808/2020

1. Learned counsel appearing for the petitioner, after canvassing some arguments, submitted that it would suffice for the disposal of this writ petition if the representation dated 25th May, 2020 (Annexure P-7 annexed with this petition), is decided by the concerned authorities in accordance with law.

2. In view of this limited submission, we hereby direct the concerned

respondent authority to treat this writ petition as well as Annexure P-7 annexed thereto as representations and decide the same in accordance with law, rules, regulations and government policy applicable to the facts of this case as expeditiously as possible and practicable.

3. With these observations, this writ petition is disposed of.

CHIEF JUSTICE

PRATEEK JALAN, J JUNE 04, 2020 ns