Full Judgment Text
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Order: May 04, 2018
+ WP(C) 4770/2018 & CM No. 18421/2018
SH. ASHOK KUMAR MAHESHWARI ... Petitioner
Through: Mr. Swastik Singh, Advocate
versus
DIRECTOR OF EDUCATION AND ORS. ..... Respondents
Through: Mr. Subramanyam & Mr. Abhishek
Sharma, Advocate for R-1
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR
O R D E R
(ORAL)
Compliance of direction issued by Respondent- Director of
th
Education on 9 February, 2018 was sought by petitioner by making a
th
representation to fourth respondent on 12 February, 2018 (Annexure-P).
According to petitioner’s counsel, there is no response to the
aforesaid request (Annexure-P).
In the facts and circumstances of the case, it is deemed appropriate
to dispose of this petition and the application with direction to fourth
th
respondent to consider petitioner’s request of 12 February, 2018
(Annexure P) and to pass a speaking order thereon, within a period of
four weeks, if the request is not granted and petitioner be accordingly
informed within a week thereafter, so that petitioner may avail of the
remedy, in accordance with the law.
Fourth respondent be apprised of this order forthwith to ensure its
WP( C ) 4770/2018 Page 1
compliance.
With the aforesaid direction, this petition and the application are
disposed of.
A copy of this order be given dasti to petitioner’s counsel.
(SUNIL GAUR)
JUDGE
MAY 04, 2018
P
WP( C ) 4770/2018 Page 2