ANIL KUMAR Vs. DELHI PUBLIC LIBRARY & ORS

JUDGEMENT

(1.) C.M No.655/2018

(2.) Upon hearing, I find that no concise representation in respect of the relief sought in this petition has been made by petitioner. In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with liberty to petitioner to make a concise representation to respondent-Delhi Public Library within a week and if such a representation is received, then respondent-Delhi Public Library shall pass a speaking order thereon within a period of 12 weeks and its fate be conveyed to petitioner within a week thereafter, so that petitioner may avail of the remedy as available in law, if need be.

(3.) In view of the dictum of Supreme Court in State of Punjab & Ors. Vs. Rafiq Masih (White Washer) & Ors., (2015) 4 SCC 334, no recovery be made from petitioner till fate of representation is conveyed to petitioner.