Delhi High Court - Orders
Himanshu Kumar Verma And Anr vs Union Of India And Ors on 9 January, 2019
Author: Vipin Sanghi
Bench: Vipin Sanghi, A. K. Chawla
$~27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 109/2019
HIMANSHU KUMAR VERMA AND ANR. ..... Petitioners
Through Mr. Anirudh Bakhru, Mr. Shadman
Siddique and Mr. Sudhir Chandra,
Advocates.
versus
UNION OF INDIA AND ORS. ..... Respondents
Through Ms. Suparna Srivastava, CGSC with
Ms. Nehul Sharma, Advocate for R-1
& 2.
Mr. Naresh Kaushik, Mr. Omung
Gupta, Advocates for R-3.
CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI
HON'BLE MR. JUSTICE A. K. CHAWLA
ORDER
% 09.01.2019 CM APPL. 619/2019 Exemption Allowed, subject to all just exceptions. W.P.(C) 109/2019 & CM APPL. 618/2019 Issue notice.
Notice is accepted by Ms. Suparna Srivastava, Advocate on behalf of respondent No.1 & 2 and by Mr. Naresh Kaushik, Advocate on behalf of respondent No.3.
The respondents should specifically file their reply(ies) indicating the manner in which the process of allocation of zone and cadre has been undertaken, which has resulted in allotment of Nagaland cadre to the petitioners. The reply(ies) be filed within three weeks. No further time shall be granted for the purpose.
List on 08.04.2019.
VIPIN SANGHI, J A. K. CHAWLA, J JANUARY 09, 2019 nn