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Delhi High Court - Orders

Gaurav Saini vs Union Of India And Anr on 1 February, 2021

Author: V. Kameswar Rao

Bench: V. Kameswar Rao

$~26
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 1192/2021, CM APPL. 3346-48/2021
       GAURAV SAINI                                      ..... Petitioner
                          Through:       Mr.Abhishek Sharma and Mr.Nikhil
                                         Bhardwaj, Advs.
                          versus

       UNION OF INDIA AND ANR                              ..... Respondents
                     Through:

       CORAM:
       HON'BLE MR. JUSTICE V. KAMESWAR RAO
               ORDER

% 01.02.2021 This matter is being heard through video-conferencing.

CM APPL. 3347/2021

Exemption allowed subject to all just exceptions. The application is disposed of.

CM APPL. 3348/2021

Exemption allowed subject to all just exceptions. The application is disposed of. W.P.(C) 1192/2021, CM APPL. 3346/2021 Issue notice to the respondents returnable on February 11, 2021. Till the next date of hearing one post of Assistant Manager in the category of OBC shall be kept vacant.

V. KAMESWAR RAO, J FEBRUARY 1, 2021/bh