GOPI CHAND Vs. GOVT OF NCT

JUDGEMENT

(1.) This Appeal is directed against the orders dated 12th January, 2007 and 13th July, 2007, passed by the learned Single Judge, dismissing the writ petition filed by the appellant herein.

(2.) The appellant herein filed the aforesaid writ petition seeking a mandamus against the respondent no.1 in the writ petition by way of granting benefit of a scheme framed in pursuance of the directions of the Supreme Court. The learned Single Judge dismissed the said writ petition by recording a finding that there could not be a prayer for issuance of a writ of mandamus in the nature as claimed by the appellant for granting any financial benefits or a direction for re-writing agreements and contract through the process of writ proceedings. Aggrieved by the order dated 12th January, 2007 dismissing the writ petition, a review application was filed which also was considered and dismissed vide order dated 13th July, 2007. In the said order also again a finding is recorded that the case of each of the appellants was examined by the respondents 3 and 4 in terms of the guidelines and they were found ineligible as per the guidelines of the respondent no.4 and, therefore, no case is made out for interference under Article 226 of the Constitution of India. Being aggrieved by the aforesaid two orders, this appeal has been filed.

(3.) We have heard the learned counsel for the appellant who has taken us through the order of the Supreme Court in M.C.Mehta vs. Union of India and others in CWP No.13029/1985 and also the order by a Single Judge of this Court in Gopi Chand and Anr. vs. D.S.C.Finance Dev. Corporation Ltd. reported in 108(2003) DLT 41. We have also perused the records in order to appreciate the contentions raised before us.