KULDEEP CHAND MARIA Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr. Ashok Sharma, learned Assistant Solicitor General of India, filed reply in the open Court in the lead case being CWP No. 4788 of 2015 and stated at the Bar that the reply filed in the lead case be treated as reply in all the writ petitions. His statement is taken on record. Ordered accordingly.

(2.) Ms. Vandana Kuthiala, learned counsel for the petitioner(s), stated at the Bar that the exercise made by the authorities and the orders made by them were in terms of the directions made by a learned Single Judge of Delhi High Court, which action was subject matter of subsequent writ petitions, being WP (C) No. 6968 of 2011, titled as Indian Radiological and Imaging Association (IRIA) versus Union of India and Anr. and other connected matters, came to be determined by a Division Bench of the Delhi High Court in terms of judgment, dated 17 th February, 2016. Further stated that the judgment, dated 17th February, 2016, made by the Division Bench of the Delhi High Court squarely applies to the cases in hand and the orders passed by the authorities merit to be quashed. Her statement is taken on record. She has also made available copy of the judgment made by the Delhi High Court in WP (C) No. 6968 of 2011 and other connected matters across the Board, made part of the file.

(3.) We have gone through the judgment made by the Delhi High Court in batch of writ petitions, lead case of which is WP (C) No. 6968 of 2011 and perused all the writ petitions. The issue involved and the dispute raised before the Delhi High Court is identical to the issue involved in these writ petitions. We are also of the same view, as has been taken by the Delhi High Court in the judgment (supra).