Asstt Comdt Durga Nandan Srivastava vs Union Of India & Ors.
2023 Latest Caselaw 5155 Del

Delhi High Court

Asstt Comdt Durga Nandan Srivastava vs Union Of India & Ors. on 15 December, 2023

Author: Sanjeev Sachdeva

Bench: Sanjeev Sachdeva

                          $~32

                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                                  Date of decision: 15th December, 2023

                          +      W.P.(C) 16175/2023

                                 ASSTT COMDT DURGA NANDAN SRIVASTAVA
                                                                                     .....Petitioner

                                                    versus

                                 UNION OF INDIA & ORS.                           ..... Respondents

                          Advocates who appeared in this case:

                          For the Petitioner:       Mr. Abhay Kumar Bhargava,
                                                    Advocate.

                          For the Respondents:      Mr. Satya Ranjan Swain, SPC for UOI with
                                                    Mr. Kautilya Birat, GP.

                          CORAM:-
                          HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                          HON'BLE MR. JUSTICE MANOJ JAIN
                                        JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Learned counsel for the petitioner submits that after the year 2019, no representation has been made before the respondents. He submits that the present writ petition may be disposed of by directing the respondents to consider the present writ petition as a fresh representation and to decide the same as expeditiously as possible.

2. Accordingly, a direction is issued to the respondents to consider

the present writ petition as a representation and to dispose of the same within a period of eight weeks from today. It is clarified that this Court has neither considered nor commented on the merits of the case of either party.

3. Needless to state that petitioner would be at liberty to avail of appropriate remedies in accordance with law, if aggrieved by a decision on the representation.

4. Petition stands disposed of in the above terms.

SANJEEV SACHDEVA, J

MANOJ JAIN, J

DECEMBER 15, 2023 st