Sumit Garg & Others vs Govt. Of NCT Of Delhi & Others

Mr. R.N. Singh, Member (J)

After arguing at length, Shri Anmol Pandita, learned counsel for the applicants submits that applicants shall be satisfied if the present OA is

disposed of with liberty to the applicants to make a comprehensive representation to the respondents for redressal of their grievances within a week

and with a direction to the respondents to dispose of the said comprehensive representation in a time bound manner.

To such request of learned counsel for the applicants, there is no objection from the learned counsel for the respondents.

In view of the aforesaid, the present OA is disposed of with liberty to the applicants to make a comprehensive representation to the respondents

within a week and on receipt of such a comprehensive representation, the respondents shall consider and dispose of the same by passing a reasoned

and speaking order as expeditiously as possible and in any case within a period of eight weeks of receipt of such comprehensive representation from

the applicants.

The OA is disposed of in above terms. There shall be no order as to costs.