VIKAS Vs. REGISTRAR GENERAL DELHI HIGH COURT

JUDGEMENT

(1.) By the present writ petition, petitioner prays for a writ of mandamus seeking a direction for cancellation of the order dated 7th August, 2014. Petitioner also seeks a direction to the respondent to consider his representation.

(2.) Mr. Sanjay Ghose, learned counsel for the respondent, on instructions, submits that upon filing of such undertaking the petitioner will be permitted to function and work as a Court Attendant till a final decision is taken by the Full Court on this issue.

(3.) Accordingly, in view of the stand taken by the counsel for the respondent, the petitioner shall join his duties from Monday i.e., 14.9.2015. Undertaking be filed within five days from today.