Rishikesh Meena vs Union Of India And Ors
2023 Latest Caselaw 4269 Del

Citation : 2023 Latest Caselaw 4269 Del
Judgement Date : 19 October, 2023

Delhi High Court

Rishikesh Meena vs Union Of India And Ors on 19 October, 2023

                          $~48

                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                                      Date of decision: 19.10.2023.


                          +      W.P.(C) 13869/2023 & CM APPL. 54791/2023 & CM APPL.
                                 54792/2023

                                 RISHIKESH MEENA                             ..... Petitioner

                                                        versus

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

                          Advocates who appeared in this case:
                          For the Petitioner:  Mr. Abhishek Choudhary , Advocate.
                          For the Respondents: Mr. Ankur Yadav, SPC with Mr. ABhishek
                                               Gupta, GP.
                          CORAM:-

                          HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                          HON'BLE MR. JUSTICE MANOJ JAIN
                                        JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner seeks quashing of order dated 27.04.2023 whereby payment of training allowance has been stopped and also impugns order dated 13.09.2023 whereby a recovery has been directed against the petitioner.

2. Learned counsel for petitioner submits that petitioner has already given a representation on 03.06.2023 and 25.09.2023 and the

Signature Not Verified Digitally Signed

Signing Date:20.10.2023 12:13:02 same are still pending.

3. Learned counsel for respondent submits that the representations are under consideration of the Competent Authority and assures that the same shall be disposed of expeditiously.

4. In view of the above, the petition is disposed of directing the respondent to decide the representations of the petitioner within a period of four weeks from today.

5. Needless to state that if petitioner is aggrieved by any order passed on the representations, he shall be entitled to avail of such remedies as may be available in law.

6. Order dasti under the signatures of the Court Master.

SANJEEV SACHDEVA, J

MANOJ JAIN, J

October 19, 2023/sw

Signature Not Verified Digitally Signed

Signing Date:20.10.2023 12:13:02