UPENDRA SINGH Vs. KULDEEP SINGH SACHDEVA

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner has filed the present petition contending that respondents have committed breach of final order dated 03.11.2014 in W.P(C) 1741/2014 titled Narinder Singh Ahuja and Ors vs. The Secretary, Ministry of Health and Family Welfare and Ors, as also order dated 12.03.2019 in W.P(C) 2444/2019 titled Narinder Singh Ahuja and Anr vs. Union of India and Ors

(3.) Petitioner was appointed as Technical Consultant (Surveillance) vide appointment letter dated 17.11.2017.