High CourtsDivision Bench(2023) 02 DEL CK 0017

Hemani Malhotra vs High Court Of Delhi

Delhi High Court · Decided on 3 February 2023

HON’BLE JUDGES
Suresh Kumar Kait, J · Neena Bansal Krishna, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 7128 Of 2021

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Judgment

5 paragraphs · 175 words
1.

Vide the present petition, petitioner is seeking a direction to the respondent (on Administrative side) to finalise the Seniority List by giving effect to the decision dated 25.05.2016 of the Seniority Committee of the respondent and to grant the petitioner the Selection Grade, Super Time Scale as well as consequential promotion and seniority from such date as she is found entitled pursuant to the said decision dated 25.05.2016.

2.

The present petition has been filed relying upon the report dated 25.05.2016 of the Seniority Committee headed by Hon’ble Mr. Justice Pradeep Nandrajog (Retd.) which has already been rejected by the Full Court vide decision dated 16.12.2022. A copy of the decision has been handed over to the learned counsel for petitioner in the Court today.

3.

At this stage, learned counsel for petitioner seeks permission to withdraw the present petition with liberty to file a fresh petition on a fresh cause of action, if so arises.

4.

Permission granted with the liberty as prayed for.

5.

Accordingly, the present petition is dismissed as withdrawn.