Delhi High Court
Phool Chand & Ors. vs I.R.C.C., New Delhi & Anr. on 27 February, 2013
Author: Valmiki J. Mehta
Bench: Valmiki J. Mehta
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ WP(C) No.3895/1999
% February 27, 2013
PHOOL CHAND & ORS. .... Petitioners
Through: none.
versus
I.R.C.C., NEW DELHI & ANR. .... Respondents
Through: Mr. Sanjiv K. Jha, Adv.
CORAM:
HON'BLE MR. JUSTICE VALMIKI J. MEHTA
To be referred to the Reporter or not?
VALMIKI J. MEHTA, J (ORAL)
1. This writ petition qua the petitioner No.1 is dismissed adopting the reasoning of points 2 & 3 of the grounds urged on behalf of the respondents as given today while dismissing the WP(C) No.895/1997 titled as Rajiv Mahendru & Anr. Vs. Chairman-MD, I.R.C.C., New Delhi & Anr.. So far as the petitioner No. 2-Sh. Man Mohan Sharma is concerned, he has already given a letter which is filed as Annexure-A by the respondent No.1 to its counter affidavit whereby Sh.Man Mohan Sharma has said that WP(C) No.3895/1999 Page 1 of 2 he has taken VRS and therefore he is not interested in continuing the case and withdraws the petition.
2. The writ petition is accordingly dismissed on merits so far as the petitioner No.1 is concerned and dismissed as withdrawn so far as the petitioner No.2 is concerned.
VALMIKI J. MEHTA, J FEBRUARY 27, 2013 ak WP(C) No.3895/1999 Page 2 of 2