Delhi High Court - Orders
Amarjeet Singh Dagar vs Union Of India And Others on 11 September, 2020
Author: Siddharth Mridul
Bench: Siddharth Mridul, Talwant Singh
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6311/2020
AMARJEET SINGH DAGAR ..... Petitioner
Through: Ms. Tamali Wad, Advocate
versus
UNION OF INDIA AND OTHERS ..... Respondents
Through: Mr. Dhawal Uniyal, Advocate for Mr.
Sanjeev Uniyal, Advocate for R-1
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 11.09.2020 CM APPL. 22413/2020, CM APPL. 22414/2020 & CM APPL. 22458/2020 (Exemptions) Exemptions allowed, subject to all just exceptions. The applications are disposed of accordingly. W.P.(C) 6311/2020 & CM APPL. 22412/2020 (Stay) Issue notice.
Mr. Dhawal Uniyal, learned counsel accepts notice on behalf of the respondent No.1 and prays for time to file a reply/counter affidavit.
Let the reply/counter affidavit be filed within a period of three weeks from today, with an advance copy to the learned counsel appearing on behalf of the petitioner, who may file rejoinder thereto, if any, within a period of one week thereafter.
Let notice now issue to respondent No.2, through their nominated counsel as well, by all permissible modes, including through electronic mail, returnable on 21.10.2020.
In the meantime, the respondents are directed to not to take any further action to relieve the petitioner from his present place of posting.
The official respondents are further directed to dispose of the representations dated 13.04.2020 and 13.05.2020, made by the petitioner to the Director General, Central Public Works Department, in relation to the subject transfer, by way of a speaking order/response, before the next date of hearing, under intimation to the petitioner.
The official respondents are directed to file a copy of the said order/response be placed on record before the next date of hearing.
Copy of this order be provided to the learned counsel appearing on behalf of the parties electronically and be also uploaded on the website of this Court forthwith.
SIDDHARTH MRIDUL, J TALWANT SINGH, J SEPTEMBER 11, 2020 as Click here to check corrigendum, if any