Delhi High Court - Orders
Dr. Prashant Pratap Singh vs Union Of India & Anr on 8 February, 2022
Author: Yogesh Khanna
Bench: Yogesh Khanna
$~34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2426/2022
DR. PRASHANT PRATAP SINGH
..... Petitioner
Through : Mr. Prabhoo Dayal Tiwari and Mr.
Irfan Firdous,Advocates.
versus
UNION OF INDIA & ANR.
..... Respondents
Through : Mr. Vikram Jetly, Advocate for R-1.
Mr.Naresh Kaushik with Mr.Anand
Singh, Advocates for R2/UPSC.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 08.02.2022
1. The hearing has been conducted through Video Conferencing.
CM APPL. 6962/20222. Exemption allowed, subject to all just exceptions.
3. The application stands disposed of.
W.P.(C) 2426/2022
4. At the very outset, Mr. Naresh Kaushik, learned counsel for the respondent No.2/UPSC has taken an objection with regard to the maintainability of the present petition before this Court. He submits that similarly situated petitioner, who had filed a writ petition bearing W.P.(C) No.1877/2022 was dismissed as withdrawn vide order dated 31.01.2022 with liberty to file a fresh petition before the Central Administrative Tribunal (CAT).
Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:08.02.2022 17:175. At this stage, learned counsel for the petitioner intends to withdraw the present petition with liberty to approach the CAT for the same relief.
6. In view of the aforesaid, the present writ petition is dismissed as withdrawn with liberty, as prayed for. In case any application seeking interim relief is filed by the petitioner, the same be heard and disposed of by the Tribunal as expeditiously as possible, considering the nature of the relief and submissions made. Pending application, if any, also stands dismissed as withdrawn.
YOGESH KHANNA, J.
FEBRUARY 08, 2022 'dc‟ Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:08.02.2022 17:17