Citation : 2024 Latest Caselaw 7555 Del
Judgement Date : 25 November, 2024
$~64
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 16268/2024, CM APPL. 68480/2024 & CM APPL.
68481/2024
STAFF SELECTION COMMISSION & ORS. .....Petitioners
Through: Mr. Anshuman Gupta and Mr.
Karan Aggarwal, Advs.
versus
GAURAV .....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 December 2024.
2024 SCC OnLine Del 7600
2024 SCC OnLine Del 7985
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
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