Delhi High Court - Orders
Ms Vasudha Srivastava vs Union Of India And Ors on 26 July, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~34, 35 & 36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9427/2018
MS VASUDHA SRIVASTAVA ..... Petitioner
Through: Mr.Kamal Pundir with Mr.Durgesh
Gupta, Advs.
versus
UNION OF INDIA AND ORS. ..... Respondent
Through: Ms.Srirupa Nag, Adv for Mr.Kirtiman
Singh, CGSC for R-1.
Ms.Suruchi Suri, Adv for R-2.
+ W.P.(C) 9652/2018
MS SUMAN RAM ..... Petitioner
Through: Mr.Kamal Pundir with Mr.Durgesh
Gupta, Advs.
versus
UNION OF INDIA AND ORS. ..... Respondent
Through: Ms.Srirupa Nag, Adv for Mr.Kirtiman
Singh, CGSC for R-1.
Ms.Suruchi Suri, Adv for R-2.
+ W.P.(C) 9647/2018
MS LAXMI RANA .... Petitioner
Through: Mr.Kamal Pundir with Mr.Durgesh
Gupta, Advs.
versus
UNION OF INDIA AND ORS. ..... Respondent
Through: Ms.Srirupa Nag, Adv for Mr.Kirtiman
Singh, CGSC for R-1.
Signature Not Verified
Digitally Signed
By:GARIMA MADAN
Signing Date:27.07.2022
15:50:33
Mr.Manish Mohan, CGSC for UOI.
Ms.Suruchi Suri, Adv for R-2.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 26.07.2022
1. The present petitions show a very sorry state of affairs as the respondent no.2 despite specific directions issued by this Court, on 06.04.2018, has failed to decide the representations preferred by the petitioners. In fact, this Court while issuing notice in the writ petitions, reiterated the said direction and clearly observed that the pendency of the writ petitions would not in any manner inhibit the respondent no.2 from deciding the petitioners' representations.
2. Despite the said observations, the petitioners' representations remain undecided till date. When queried, learned counsel for the respondent no.2 has no valid justification for the same except stating that on account of the pendency of the present writ petitions, the said respondent chose not to deal with the petitioners' representations at this stage.
3. This Court fails to appreciate the stand of respondent no.2 especially when considered in the light of the order dated 07.09.2018.
4. At this stage, learned counsel for the respondent no.2 prays for and is granted three weeks time to obtain instructions.
5. At request, list on 20.12.2022.
REKHA PALLI, J JULY 26, 2022/sr Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:27.07.2022 15:50:33