Delhi High Court - Orders
Rajesh Arora vs Union Of India & Anr on 2 May, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~102
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6915/2022
RAJESH ARORA ..... Petitioner
Through: Petitioner in person.
versus
UNION OF INDIA & ANR. ..... Respondent
Through: Mr. Anil Soni, CGSC with Mr.
Devesh Dubey, G.P. for R-1.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 02.05.2022 The petitioner in person states that he does not espouse any personal interest and nor is he interested in his own co-option as a member of the Expert Committee on Secretarial Standards.
The challenge in essence is that the second respondent has failed to disclose whether any codified policy stands formulated and adopted for the purposes of co-option of experts on the aforesaid Committee.
Although the second respondent has been placed on advance notice, none has appeared on its behalf when the matter was called.
Consequently, let the petitioner take steps for service through all permissible modes including via approved courier service.
List again on 11.10.2022.
YASHWANT VARMA, J.
MAY 02, 2022/neha Signature Not Verified Digitally Signed By:NEHA Signing Date:04.05.2022 16:00:19