JAGJEET KAUR Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) COUNSEL for the petitioners Mr. Rishikesh, Advocate seeks adjournment on the ground of personal difficulty of illness/accident. cannot agree with this ground of personal difficulty because the same counsel has regularly argued various cases before me including regular matters. In fact, I find that request for adjournment is possibly less than justified in view of the fact that an identical issue has been decided as per the judgment passed by me on 26.7.2013 in W.P.(C) No.2571/2011 titled as Smt. Gurjeet Kaur and Ors. Vs. GNCT of Delhi and Ors. In fact, that case was also through the same chamber as of the present Advocate and the Advocate who appeared while deciding W.P.(C) No.2571/2011 has also been appearing in this case alternatively to Mr. Rishikesh, Advocate.

(2.) THE judgment in the case of Gurjeet Kaur (supra) reads as under:-

(3.) SINCE the main writ petition is disposed of, these applications do not survive and are disposed of as such.