Union Of India & Ors. vs Raman Kumar Mehta
2024 Latest Caselaw 6817 Del

Delhi High Court

Union Of India & Ors. vs Raman Kumar Mehta on 16 October, 2024

Author: C. Hari Shankar

Bench: C. Hari Shankar, Sudhir Kumar Jain

                  $~5
                  *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +         W.P.(C) 11663/2024 and CM APPLs.48454-55/2024
                            UNION OF INDIA & ORS.                  .....Petitioners
                                          Through: Mr. Ravi Prakash, CGSC with
                                          Mr. A. Khandelwal and Mr. Yasharth
                                          Shukla, Advs.
                                                versus
                            RAMAN KUMAR MEHTA                       .....Respondent
                                          Through: Mr. A.K. Behera, Sr. Advocate
                                          with Mr. Amarendra P. Singh, Adv.
                            CORAM:
                            HON'BLE MR. JUSTICE C. HARI SHANKAR
                            HON'BLE DR. JUSTICE SUDHIR KUMAR JAIN
                                                O R D E R (ORAL)

                  %                                 16.10.2024
                  C. HARI SHANKAR, J.

1. As the issue in controversy is squarely covered against the petitioner by the judgments of the Division Benches of this Court in Union of India v. D B Arora1 and Union Public Service Commission v. S M Keshkamat2, despite the vehement submissions of Mr. Ravi Prakash, learned counsel for the petitioners, we are constrained to dismiss this writ petition.

2. The writ petition is dismissed.

C.HARI SHANKAR, J.

DR. SUDHIR KUMAR JAIN, J.

OCTOBER 16, 2024/yg Click here to check corrigendum, if any 1 2024 SCC Online Del 703 2 2024 SCC Online Del 5230