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Union Of India & Ors. vs Amar Rana
2024 Latest Caselaw 7559 Del

Citation : 2024 Latest Caselaw 7559 Del
Judgement Date : 25 November, 2024

Delhi High Court

Union Of India & Ors. vs Amar Rana on 25 November, 2024

Author: C. Hari Shankar

Bench: C. Hari Shankar, Anoop Kumar Mendiratta

                 $~65
                 *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                 +         W.P.(C) 16272/2024, CM APPL. 68489/2024 & CM APPL.
                           68490/2024

                           UNION OF INDIA & ORS.                           .....Petitioners

                                               Through: Mr. Nishan Gautam, CGSC
                                               with Ms. Sanjana Mehrotra, Mr. Mayank
                                               Sharma, Mr. Ajay Kanojiya, Mr. Vinay
                                               Kaushik, Mr. Arindam Sarin and Mr. Vipin
                                               Verma, Advs.

                                               versus

                           AMAR RANA                                       .....Respondent

                                               Through:

                           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

2024 SCC OnLine Del 7600

2024 SCC OnLine Del 7985

down in Aman Singh and Amit Goswami.

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

 
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