NARENDER SINGH Vs. PUBLIC GRIEVANCES COMMISSION

JUDGEMENT

(1.) CM No. 9833/2015 (Exemption)

(2.) THIS is a writ petition, whereby challenge is laid to the order dated 02.03.2015 (signed on 10.03.2015), passed by the Public Grievance Commission (PGC). Consequential challenge is also laid to communication dated 06.05.2015, issued by respondent no.2 in favour of respondent no.3. There is also a challenge laid to communication dated 20.05.2015 addressed by respondent no.3 to the petitioner herein.

(3.) BRIEFLY , the grievance of the petitioner is that, based on the recommendations of the PGC, the liquor vend run and managed by the Delhi Tourism and Transportation Development Corporation Ltd., i.e., respondent no.3, is proposed to be shifted from existing place to another venue.