Delhi High Court - Orders
Pratap Singh Bist vs University Grants Commission on 30 August, 2024
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12052/2024 & CM APPL. 50208/2024 & 50209/2024
PRATAP SINGH BIST .....Petitioner
Through: Mr. Dr. Krishan Mahajan, Advocate
versus
UNIVERSITY GRANTS COMMISSION .....Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
HON'BLE MR. JUSTICE GIRISH KATHPALIA
ORDER
% 30.08.2024
1. The present petition has been filed by the petitioner under Articles 226 and 227 of the Constitution of India, assailing the judgment and order dated 16.11.2018 passed by the learned Central Administrative Tribunal in O.A. 2131/2015, whereby his challenge to the advertisement dated 16.02.2013, inviting application for the post of Education Officer as well as order dated 19.03.2015 passed by Chief Commissioner for Persons with Disabilities (CCPD), has been rejected.
2. This Court after hearing the submissions made by learned Counsel for petitioner formed an opinion that the impugned judgment and order dated 16.11.2018 deserves to be set aside, however, at the time of making corrections, we find that respondent is required to be put to notice and given an opportunity to putforth its case.
3. List for directions on 05.09.2024.
SURESH KUMAR KAIT, J GIRISH KATHPALIA, J AUGUST 30, 2024/ry This is a digitally signed order.
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