Rajeev Shrivastava vs Union Of India And Ors
2022 Latest Caselaw 2327 Del

                          $~29

                          *IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                                  Judgment delivered on: 28.07.2022

                          +      W.P.(C) 11191/2022, CM APPL. 32889/2022 & CM APPL.
                                 32890/2022
                          RAJEEV SHRIVASTAVA                                  ..... Petitioner
                                                    versus

                          UNION OF INDIA AND ORS                               .....Respondents
                          Advocates who appeared in this case:
                          For the Petitioner : Mr. Ankur Chhibber and Mr. Nikunj Arora, Advocates.
                          For the Respondents: Mr. K.C. Dubey, Senior Panel Counsel with Mr. Armaan
                                               Gupta, Advocate for UOI.
                                               Mr. Naresh Kaushik, Advocate for UPSC/ R-4.

                          CORAM:-
                          HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                          HON'BLE MR. JUSTICE TUSHAR RAO GEDELA

                                              JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner is aggrieved by the rejection of his application for preponement before the Tribunal.

2. The Tribunal by the order impugned dated 06.07.2022 has noticed that the matter is already listed on 16.08.2022.

3. Learned counsel for the petitioner submits that the petitioner superannuates on 31.08.2022, and in case the petition is not disposed of before 31.08.2022, petitioner would not get the benefit of his

Signature Not Verified Digitally Signed

Signing Date:01.08.2022 13:22:52 success, if he succeeds in the petition and thereafter, it will be only notional benefits that he would be entitled to.

4. The fact that Tribunal has declined to grant an early hearing on the ground that the matter is listed for hearing on 16.08.2022 indicates that the Tribunal is conscious of the urgency and had accordingly, posted the matter for hearing on 16.08.2022.

5. In these circumstances, we request the Tribunal to endeavour to dispose of the petition expeditiously preferably on 16.08.2022 or immediately thereafter prior to 31.08.2022.

6. Learned counsel for the respondents submits that the pleadings are complete and they shall also not seek an unnecessary adjournment before the Tribunal.

7. The petition along with pending applications is disposed of in the above terms.

SANJEEV SACHDEVA, J

TUSHAR RAO GEDELA, J

JULY 28, 2022/nd

Signature Not Verified Digitally Signed

Signing Date:01.08.2022 13:22:52