Indian Kanoon - Search engine for Indian Law

Delhi High Court

Vandana Paul vs Union Of India & Ors. on 20 July, 2023

Author: Sanjeev Sachdeva

Bench: Sanjeev Sachdeva

                          $~48
                          * IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                                     Judgment delivered on: 20.07.2023

                          +      W.P.(C) 9577/2023
                          VANDANA PAUL                                               ..... Petitioner
                                                       versus

                          UNION OF INDIA & ORS.                                     ..... Respondents
                          Advocates who appeared in this case:
                          For the Appellant:    Mr. Abhay Kumar Bhargava and Mr. S.B. Sinha, Advocates

                          For the Respondents: Mr. Udai Raj Khanna, Senior Panel Counsel with Ms. Avshreya
                                                Pratap Singh Rudy, (GP)

                          CORAM:-
                          HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                          HON'BLE MR. JUSTICE MANOJ JAIN

                                                JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner seeks a direction to the respondent to combatise the post of the petitioner i.e. Pharmacist with pay and rank at par with his batchmates with all consequential benefits in a timebound manner.

2. Learned counsel submits that petitioner had given a representation to the said effect in the year 2018. However, till date he has not received the response to the same.

3. Issue notice. Notice is accepted by learned counsel appearing for the respondent.

4. Learned counsel for the respondent submits that petitioner be permitted to file a fresh representation and in case a representation is received, the respondent shall consider and decide the same in accordance with law within a period of eight weeks.

5. In view of the above, this petition is disposed of permitting the petitioner to file a fresh detailed representation. On such a representation being filed, the respondent shall consider and dispose of the same in accordance with law within a period of eight weeks from the date of the receipt of the representation.

6. The petition is disposed of in the above terms.

7. Order dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J MANOJ JAIN, J JULY 20, 2023 'rs' Signature Not Verified Digitally Signed By:RASHIM KAPOOR W.P(C) 9577/2023 Page 2 of 2 Signing Date:21.07.2023 15:58:59