Union Of India & Ors. vs Sandeep Kumar
2024 Latest Caselaw 7553 Del

Delhi High Court

Union Of India & Ors. vs Sandeep Kumar on 25 November, 2024

Author: C. Hari Shankar

Bench: C. Hari Shankar, Anoop Kumar Mendiratta

                  `$~69
                  *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +         W.P.(C) 16289/2024, CM APPL. 68598/2024 & CM APPL.
                            68599/2024

                            UNION OF INDIA & ORS.                .....Petitioners
                                          Through: Mr. Anshuman Gupta and Mr.
                                          Karan Aggarwal, Advs.

                                        versus
                            SANDEEP KUMAR                     .....Respondent
                                        Through: Ms. Esha Mazumdar and Ms.
                                        Unni Maya, S. Advs.

                            CORAM:
                            HON'BLE MR. JUSTICE C. HARI SHANKAR
                            HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
                                          O R D E R (ORAL)

                  %                            25.11.2024

                  C. HARI SHANKAR, J.

1. As we have laid down the principles applicable in such cases in our judgments in Staff Selection Commission v Aman Singh1 and Staff Selection Commission v Amit Goswami2, and the impugned order makes no reference to the individual facts of this case, the order is quashed and set aside with consent of parties and the OA is remanded for de novo adjudication keeping in mind the principles laid down in Aman Singh and Amit Goswami.

2. Both parties are directed to appear before the Tribunal on 9

2024 SCC OnLine Del 7600

2024 SCC OnLine Del 7985

December 2024.

3. Writ Petition stands disposed of accordingly.

C. HARI SHANKAR, J

ANOOP KUMAR MENDIRATTA, J NOVEMBER 25, 2024/ar/p Click here to check corrigendum, if any