Bharat Bhushan Sharma vs Union Of India & Ors.
2023 Latest Caselaw 5260 Del

Delhi High Court

Bharat Bhushan Sharma vs Union Of India & Ors. on 19 December, 2023

Author: Sanjeev Sachdeva

Bench: Sanjeev Sachdeva

                          $~31

                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                                    Date of decision: 19th December, 2023

                          +      W.P.(C) 15038/2023 &CM APPL. 60101/2023

                                 BHARAT BHUSHAN SHARMA                            ..... Petitioner

                                                      versus

                                 UNION OF INDIA & ORS.                            .... Respondents

                          Advocates who appeared in this case:

                          For the Petitioner:         Mr. U. S. Maurya, Advocate.

                          For the Respondents:        Mr. Chiranjiv Kumar with Ms. Poonam,
                                                      Mr. Mukesh Sachdeva and Mr. Dipanshu
                                                      Gaba, Advocates.
                          CORAM:-
                          HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                          HON'BLE MR. JUSTICE MANOJ JAIN
                                        JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner seeks quashing of the impugned order dated 18.11.2023 whereby earlier skill test was cancelled and petitioner was directed to reappear in the skill test.

2. By order dated 21.11.2023, petitioner was permitted to participate in the skill retest, without prejudice to his rights and contentions. Learned counsel for respondent submits that petitioner participated in the retest and has duly qualified the same.

3. In view of the above, the petition is allowed.

4. Respondents shall proceed further with the recruitment process qua the petitioner in accordance with the Rules.

SANJEEV SACHDEVA, J

MANOJ JAIN, J

DECEMBER 19, 2023 st