HARI SINGH Vs. GNCT OF DELHI

JUDGEMENT

(1.) The original file has been produced before me by Shri V.K. Tandon, Advocte. There is a hand-written order dated 15-06-2004 in the file but it is not signed. It is not clear who has written this order.

(2.) The Divisional Commissioner will conduct an inquiry as to whether the said hand-written order was written by the Revenue Assistant and whether any order dated 15-06-2004 was passed. The said inquiry will be completed within a period of four weeks from today. Disciplinary proceedings, if required, will be initiated against the delinquent officer(s).

(3.) The proceedings before the Revenue Assistant are continuing. Final order will be passed after the report of the Divisional Commissioner. Any one aggrieved, shall be at liberty to challenge the said order in accordance with law.