LAWS(DLH)-2022-11-86

NAVAL KISHORE DIXIT Vs. UNION OF INDIA

Decided On November 23, 2022
Naval Kishore Dixit Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application is accordingly disposed of.

(3.) Present petition has been filed seeking directions to respondent no.2 to grant extension of time to the petitioner to join MD Paediatrics Course in Lady Hardinge Medical College and further direction to respondent no.3 to expedite the process of disposal of resignation application of the petitioner.