Rushant Malhotra vs The Government Of NCT Of Delhi & Ors.

SACHIN DATTA, J. (ORAL)

Pursuant to the directions contained in the order dated 30.03.2026, a status report has been filed by Mr. Reetesh Singh (Principal Secretary, Department of Law, Justice & Legislative Affairs, GNCTD). The same reads as under:-

Mr. Reetesh Singh has joined the proceedings virtually. He submits that pursuant to the approval of the Cabinet, the matter shall be duly processed and forwarded to the Delhi High Court for taking necessary steps, inter alia, disbursement of the concerned amounts to the concerned Law Researchers (LRs). Let the same be done expeditiously, as assured by the Principal Secretary, Department of Law, Justice & Legislative Affairs, GNCTD.

The Principal Secretary (Finance) has also joined the proceedings virtually. He assures that the Department of Finance shall continue to render appropriate assistance, as may be required, for implementation of the concerned directions.

This Court records its appreciation for the efforts made by Mr. Reetesh Singh (Principal Secretary, Department of Law, Justice & Legislative Affairs, GNCTD), Principal Secretary (Finance) & the counsels for the Government of NCT of Delhi (GNCTD).

The petition is disposed of in the above terms.