Delhi High Court - Orders
Ved Prakash vs Directorate Of Education And Ors on 26 October, 2021
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~44
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12071/2021 & CM. Nos. 37712/2021 and 37713/2021
VED PRAKASH ..... Petitioner
Through: Mr. Nikhilesh Kumar, Adv.
versus
DIRECTORATE OF EDUCATION
AND ORS. ..... Respondents
Through: Ms. Ruchira Gupta and Ms. Akanksha
Sisodia, Advs. for R1.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 26.10.2021 This matter is being heard through video-conferencing. CM. No. 37712/2021 (for exemption) Exemption allowed subject to all just exceptions. Application stands disposed of.
W.P.(C) 12071/2021 Mr. Nikhilesh Kumar, learned counsel appearing for the petitioner states, this petition can also be disposed of by passing a similar order as was passed on February 10, 2021 in W.P.(C) 8750/2020.
Noting the said submission, respondent No.1 shall consider the petition as a representation and after taking comments from respondent Nos. 2 and 3 shall dispose of the same within a period of eight weeks from today.
In view of the above, the petition stands disposed of. CM. No. 37713/2021 (for directions) In view of the order passed in the writ petition, this application is rendered infructuous.
V. KAMESWAR RAO, J OCTOBER 26, 2021/jg Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:28.10.2021 11:04:05