Delhi High Court - Orders
Azimul Haque vs Union Of India And Ors on 16 March, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Jasmeet Singh
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4388/2022
AZIMUL HAQUE ......Petitioner
Through: Ms Jagrati Singh, Advocate
versus
UNION OF INDIA AND ORS ......Respondents
Through: Ms Monika Arora, CGSC with Mr Abhishek
Khanna, GP for R-1 and R-2.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 16.03.2022 [Physical court hearing/ hybrid hearing (as per request)] CM APPL. 13080/2022
1. Allowed, subject to just exceptions. W.P.(C) 4388/2022 & CM APPL. 13079/2022[Application filed on behalf of the petitioner for interim relief]
2. Issue notice.
2.1 Ms Monika Arora accepts notice on behalf of respondent nos. 1 and 2.
3. On steps being taken, notice shall issue to respondent no. 3/Union Public Service Commission (UPSC), via all permissible modes, including e- mail.
4. Counter-affidavit(s) will be filed, within the next four weeks. Rejoinder(s) thereto, if any, will be filed before the next date of hearing.
W.P.(C) 4388/2022 1/2 Signature Not Verified Digitally Signed By:AMIT ARORA Signing Date:21.03.2022 00:58:005. List the matter on 25.07.2022.
RAJIV SHAKDHER, J JASMEET SINGH, J MARCH 16, 2022/sr Click here to check corrigendum, if any W.P.(C) 4388/2022 2/2 Signature Not Verified Digitally Signed By:AMIT ARORA Signing Date:21.03.2022 00:58:00