$~22 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
+  W.P.(C) 3988/2026, CM APPL. 19587/2026 & CM APPL. 19588/2026 
 
 DR SWATI ARJUN            .....Petitioner 
    Through: Mr. Bharat Singh, Adv.  
 
    versus 
 
 UNION OF INDIA AND ORS.        .....Respondents 
Through: Mr. Ripudaman Bhardwaj, CGSC with Mr. Kushagra Kumar and Mr. Amit Kumar Rana, Advs. for UOI.   
Ms. Monika Arora, CGSC, Mr. Avneesh Arputham, Mr. Anuj Tyagi, Mr. Vikrant Vasudev, Mr. Ankit Sharma and Ms. Anamika Thakur, Advs. for R-2 and 3.  
Dr. Vikrant Narayan, Adv.  
 CORAM: 
 HON'BLE MR. JUSTICE C. HARI SHANKAR 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
 
ORDER(ORAL) 
%         30.03.2026 
 
C. HARI SHANKAR, J. 
 
1. This writ petition is inter alia directed against order dated 27 February 2026 by which the services of the petitioner were dispensed with. 


 
2. Ms. Monika Arora, learned CGSC who appears for Respondents 2 and 3 submits, on instructions, that the termination order dated 27 February 2026 is being withdrawn with liberty to take action in accordance with law, if so advised.  


 
3. In that view of the matter, the principal grievance in the writ petition does not survive for consideration. 


 
4. The writ petition is, accordingly, disposed of as having been become infructuous, granting liberty to the petitioner to re-approach the Court should the petitioner continue to remain aggrieved by any action of the respondents.   


 
 
C. HARI SHANKAR, J 
 
OM PRAKASH SHUKLA, J 
 MARCH 30, 2026/gunn