CHANDER BHAN Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) LEANED counsel for the Petitioner says that he has deposited an amount of rs. 1,000/- with the Registrar General of this Court. The amount be made available by the Registrar General for utilization for juvenile justice.

(2.) THE application is allowed and the writ petition is restored to its original number. WP (C) No. 3083/2008

(3.) THE Petitioner is aggrieved by an order dated 2nd May, 2006 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in OA No. 2317/2004