Lokesh Yadav vs Union Of India & Ors.
2023 Latest Caselaw 1736 Del

                                                Neutral Citation Number: 2023:DHC:2642-DB




                          $~31
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                             Date of decision: 17th April, 2023
                          +      W.P.(C) 4721/2023
                                 LOKESH YADAV                                             ..... Petitioner
                                                            Through:        Mr.    Himanshu      Gautam,
                                                                            Advocate.
                                                            versus

                                 UNION OF INDIA & ORS.                                     ..... Respondents
                                                    Through:                Mr. T.P. Singh, Sr. CGC & Mr.
                                                                            Jitendra Tripathi, Govt. Pleader
                                                                            for UOI.

                                 CORAM:
                                 HON'BLE MR. JUSTICE SURESH KUMAR KAIT
                                 HON'BLE MR. JUSTICE GAURANG KANTH
                                              J U D G M E N T (oral)

1. Vide the present petition, the petitioner seeks following reliefs:

"a.) Issue a writ, order or direction in the nature of certiorari quashing or setting aside the impugned order dated 11.12.2020 and the appellate order dated 01.11.2021/22.10.2021 to the extent it inflicts 3 punishments upon the Petitioner simultaneously;

b) Issue a writ order or direction in the nature of Mandamus directing the Respondents to release all consequential benefits of the Petitioner."

2. Learned counsel on behalf of the petitioner submits that the present petition is fully covered by the judgment rendered by the Hon'ble Supreme Court in Krushnakant B. Parmar vs. Union of India & Anr. Civil Appeal No. 2106/2012 decided on 15.02.2012.

Signature Not Verified Digitally Signed By:ROHIT KUMAR Signing Date:19.04.2023 18:38 Neutral Citation Number: 2023:DHC:2642-DB

3. Accordingly, we hereby dispose of the present petition directing the respondents to treat the petition as a representation of the petitioner and take a decision on the same, on the lines of aforesaid judgment rendered by the Hon'ble Supreme Court, within 8 weeks from today.

4. The decision, so taken, shall be communicated to the petitioner with a reasoned order within one week thereafter.

5. Accordingly, the present petition is disposed of.

(SURESH KUMAR KAIT) JUDGE

(GAURANG KANTH) JUDGE

APRIL 17, 2023 S.Sharma

Signature Not Verified Digitally Signed By:ROHIT KUMAR Signing Date:19.04.2023 18:38