SHAILY MAHESH AGARWAL Vs. CENTER FOR DNA FINGERPRINTING

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Counsel for the Respondent.

(2.) This Writ Petition is filed praying to issue a Writ of Mandamus declaring the proceedings dtd. 11/3/2022 issued by the respondent as unconstitutional, arbitrary and opposed to the principles of Natural justice and to set aside the same and consequently direct the respondent to restore the access of the petitioner to the residential complex in the institute and to pay the HRA that has been deducted from April 2022.

(3.) The case of the Petitioner, in brief, is as follows: