AI Structured Summary
Not yet generated for this judgment
Judgment
Learned Counsel for the parties are ad idem that this writ petition may be disposed of by presently permitting the petitioner to continue at Delhi till 28 November 2025, with the direction to the respondents to pass a reasoned and speaking order, treating this writ petition as a representation.
Accordingly, let the order in those terms be passed by the respondents within four weeks from today.
We make it clear that, however, the entitlement of the petitioner to continue at Delhi is only till 28 November 2025. Any further continuance would be subject to the outcome of the order to be passed by the respondents.
Needless to say, should the petitioner be aggrieved by the decision of the respondents, the petitioner’s right in that regard would remain reserved.
This writ petition stands disposed of in the aforesaid terms.