Suman vs Union Of India And Ors
2022 Latest Caselaw 2456 Del

Citation : 2022 Latest Caselaw 2456 Del
Judgement Date : 8 August, 2022

Delhi High Court

Suman vs Union Of India And Ors on 8 August, 2022

$~84
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                             Date of decision: 08.08.2022

+      W.P.(C) 11783/2022 & CM APPL. 35125/2022
       SUMAN                                                ..... Petitioner
                          Through:      Appearance not given

                          versus

       UNION OF INDIA AND ORS                               .... Respondents
                          Through:      Mr. Harish V. Shankar, CGSC with
                                        Mr. Srish Kumar Mishra, Mr. Sagar
                                        Mehlawat, Mr. Alexander Mathai
                                        Paikaday, Advocates
                                        Major Partho Katyayan for
                                        respondents


       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT
       HON'BLE MR. JUSTICE SAURABH BANERJEE

                          J U D G M E N T (oral)

1. Vide the present petition, petitioner seeks directions to the respondent Nos.1 & 2 to conduct proper inquiry against the respondent Nos.4 to 5 for not doing their duty despite directions passed by higher authority (AWWA) for enrolling the name of petitioner in the Part-II and directions to respondent No.2 to take proper action against the respondent Nos.3 to 5.

2. Learned counsel for respondents who is appearing on advance notice submits that the issue raised in the present petition by the petitioner shall be

decided by the respondents within four weeks from today.

3. In view of above, respondents are directed to do needful within the time sought. Decision thereof shall be communicated by the respondents to the petitioner within one week thereafter.

4. Needless to say, if the petitioner still feels aggrieved by the decision to be taken, the petitioner may challenge the same before the appropriate Court.

5. Pending application also stands disposed of.

(SURESH KUMAR KAIT) JUDGE

(SAURABH BANERJEE) JUDGE AUGUST 08, 2022/rk