Delhi High Court - Orders
Sandesh Mayekar vs Union Of India And Ors on 22 January, 2019
Author: S. Ravindra Bhat
Bench: S. Ravindra Bhat, Prateek Jalan
$~74
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 700/2019 & CM Appl. 3052-3053/2019
SANDESH MAYEKAR ..... Petitioner
Through: Mr. Vikas Singh, Sr. Adv. with
Mr.Varun Singh & Mr. Somesh Srivashtava, Advs.
versus
UNION OF INDIA AND ORS ..... Respondents
Through: Ms.Monica Arora, CGSC with
Mr.Rishabh Wadhwa, Advocate for R-1/UOI.
Mr.Alok Bagla & Ms.Surekha Raman, Advocates
for R-2.
Mr.T.Singhdev, Ms.Amandeep Kaur, Ms.Michelle
Biakthansangi, Ms.Puja Sarkar, Mr.Tarun Verma
& Mr.Abhijit Chakravarty, Advocates for R-3.
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 22.01.2019 CM APPL.3053/2019 Exemption allowed, subject to all just exceptions. The application is disposed of.
W.P.(C) 700/2019 CM APPL. 3052/2019 (for directions)
1. Issue notice. Ms.Monica Arora, CGSC, Mr.Alok Bagla, Advocate and Mr.T.Singhdev, Advocate accepts notice on behalf of respondent Nos. 1, 2 & 3 respectively.
2. The petitioner's grievance is with respect to the conduct of elections for the post of Member of the Dental Council of India in the State of W.P.(C) 700/2019 page 1 of 2 Maharashtra. The petitioners alleged several irregularities characterizing them as glaring and illegal. Apparently, the Dental Council took cognizance of the complaint pursuant to a letter issued by the Central Government in that regard on 10.10.2018. By its letter dated 24.10.2018 [page 110-113 of the paper book], the Dental Council appears to have made its elaborate comments. The Central Government is, therefore, seized of the mater - as is evident from the petitioner's representation as well.
3. In these circumstances, the respondent/Union of India is directed to consider the issue as well as indicate its opinion to the concerned parties within a week.
4. The respondent No.2's membership to the Dental Council of India from the State of Maharashtra is in issue. Mr.Alok Bagla, Advocate appears on advance notice. It is hereby directed that the notification, if any, issued and further steps for election to the General Body of the Dental Council of India shall be subject to the final outcome of these proceedings; no equity shall be claimed in this regard by any party.
5. Counter affidavit shall be filed within a week.
6. List on 11th February, 2019.
7. A copy of the order be given dasti under the signatures of the Court Master.
S. RAVINDRA BHAT, J
PRATEEK JALAN, J
JANUARY 22, 2019
„hkaur‟
W.P.(C) 700/2019 page 2 of 2