RAJIV KUMAR Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) This is a writ petition under Article 226 of the Constitution of India, 1950, seeking inter alia the following reliefs:-

(2.) The controversy in the present writ petition is similar to the one which had been raised before this Court in the case of Dr. Minakshi Garg vs. Delhi Pharmaceutical Sciences and Research University and Ors [W.P.(C) No. 6853/2024], as also Dr. Harvinder Popli vs. Delhi Pharmaceutical Sciences and Research University and Ors [W.P.(C) No. 6946/2024]. Both of which were disposed of on 14/5/2024 and 15/5/2024 respectively.

(3.) Without going into the merits as were noted in the previous judgements, suffice it to state that in the present case, the petitioner has already tendered her detailed reply to the Show Cause Notice dtd. 6/5/2024. The relevant paragraphs in terms of judgment of this Court in Dr. Harvinder Popli (supra) as noted above and applicable to the petitioner are as under: