RAJE SINGH RAWAT Vs. GNCT OF DELHI

JUDGEMENT

(1.) Present appeal has been filed under Clause X of Letters Patent Act, 1866 assailing the impugned order dtd. 19/2/2024 passed by the learned Single Judge in W.P.(C) 11401/2021 captioned Maheshwari Devi vs. Government of NCT of Delhi and Ors., whereby the writ petition filed by respondent no.2 challenging the order dtd. 28/6/2021 of the Appellate Authority/Divisional Commissioner, was allowed alongwith application of respondent no.2 under Rule 22 of the Delhi Maintenance and Welfare of Parents and Senior Citizens Rules, 2009.

(2.) The facts, shorn of unnecessary details and germane to the issue at hand and as collated from the appeal as well as the impugned order are as under:-

(3.) Learned counsel appearing for the appellant at the outset submitted that the edifice of the original complaint filed by respondent no.2 is without any basis. He contended that a plain reading of the original complaint would disclose that there are no specific instances cited by respondent no.2 and the same is general, vague and bald. He stated that such complaint was rightly not entertained, both by the District Magistrate as well as the Appellate Authority, the Divisional Commissioner. Learned counsel forcefully submitted that the learned Single Judge did not appreciate the aforesaid argument and even directed maintenance to be paid to respondent no.2.