Preeti Katiyar vs Union Of India And Ors
2022 Latest Caselaw 2505 Del

                                      $~55
                                      *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      %
                                                                Judgment delivered on: 11th October, 2022

                                      +     W.P.(C) 13964/2022 & CM APPLS. 42731/2022
                                                  42733/2022,43761/2022, 43762/2022


                                      PREETI KATIYAR                                         ..... Petitioner


                                                               Versus


                                      UNION OF INDIA AND ORS.                              .... Respondents
                                      Advocates who appeared in this case:


                                      For the petitioner:      Mr. Vishwendra Verma, Advocate.

                                      For the Respondents:     Mr. Kirtiman Singh, Central Government
                                                               Standing Counsel with Mr. Waize Ali Noor
                                                               and Ms. Kunjala Bhardwaj, Advocates.

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

                                                                 JUDGMENT

SANJEEV SACHDEVA, J (Oral)

1. Learned counsel for the petitioner submits that petitioner shall

Signature Not Verified Digital Signed By:KUNAL

MAGGU Signing Date:14.10.2022 17:23:30 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

be filing an application for advancing the date of hearing before the Tribunal so that the entire petition can be disposed of by the Tribunal expeditiously.

2. In view of the above, the petition is disposed of with the following directions:-

(i) Liberty is granted to the petitioner to apply to the Tribunal for advancing the date of hearing. In case such an application is filed, the Tribunal shall sympathetically consider the same.

(ii) In case the Tribunal is not in a position to dispose of the petition on merits expeditiously, the Tribunal shall consider the application of the petitioner for interim relief afresh without being influenced by anything stated in the order dated 19.09.2022.

(iii) Petitioner shall be at liberty to join the posting at Patiala or in the alternative, apply for leave in accordance with the rules. In case an application for leave is filed by the petitioner, respondent shall consider the same at Delhi itself without requiring the petitioner to physically join at Patiala.

(iv) It is further directed that this entire exercise shall be without prejudice to the rights and contentions of the parties and without prejudice to the Original Application filed by the

Signature Not Verified Digital Signed By:KUNAL

MAGGU Signing Date:14.10.2022 17:23:30 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

petitioner before the Tribunal.

3. Order dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J.

TUSHAR RAO GEDELA, J.

OCTOBER 11, 2022 NA

Signature Not Verified Digital Signed By:KUNAL

MAGGU Signing Date:14.10.2022 17:23:30 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.