Delhi High Court - Orders
Joy Gopal Namasudra vs Union Of India And Ors on 16 July, 2025
Author: C.Hari Shankar
Bench: C. Hari Shankar
$~105
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9949/2025
JOY GOPAL NAMASUDRA .....Petitioner
Through: Mr. Ankur Chhibber, Adv.
versus
UNION OF INDIA AND ORS .....Respondents
Through: Mr. Aditya Vikram, Adv.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
HON'BLE MR. JUSTICE AJAY DIGPAUL
ORDER
% 16.07.2025
1. The petitioner challenges his gradings in the APAR.
2. Issue notice to show cause as to why rule nisi be not issued.
3. Notice is accepted on behalf of Respondents 1 to 3 by Mr. Aditya Vikram.
4. Let notice be served on Respondents 4 and 5 through Respondents 1 and 2.
5. Counter affidavit, if any, be filed within four weeks with advance copy to learned Counsel for the petitioner, who may file rejoinder thereto, if any, within four weeks thereof.
6. Re-notify on 19 September 2025 before Joint Registrar for W.P.(C) 9949/2025 Page 1 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 17/07/2025 at 22:26:23 completion of pleadings.
C.HARI SHANKAR, J.
AJAY DIGPAUL, J.
JULY 16, 2025/aky W.P.(C) 9949/2025 Page 2 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 17/07/2025 at 22:26:23