Delhi High Court - Orders
Surg. Lt. Uma Kant Singh vs Union Of India And Anr on 12 March, 2021
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~SB-1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Rev. P. 42/2021 & CM No.7932/2021 in
+ W.P.(C) 4542/2019
SURG. LT. UMA KANT SINGH ....Petitioner
Through : Mr. Ajit Kakkar, Adv.
versus
UNION OF INDIA AND ANR. .....Respondents
Through : Mr. Kirtiman Singh, CGSC.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 12.03.2021 [Court hearing convened via video-conferencing on account of COVID-19] Rev. P. 42/2021 & CM No.7932/2021
1. Mr. Ajit Kakkar, who appears on behalf of the review-petitioner, submits that the limited purpose, for which the captioned review petition has been filed, is to challenge the adverse entry in the review-petitioner's ACR dated 27.03.2019.
1.1 To be noted, at the time when order dated 28.01.2020 was passed, it was not disputed by the counsel then appearing for the review-petitioner that the review-petitioner did not fulfil the eligibility criteria.
2. Insofar as the grievance articulated by Mr. Kakkar in the review petition is concerned, according to me, nothing needs to be said. The review-petitioner can, if otherwise entitled in law, always challenge the adverse entry dated 27.03.2019.
3. The review petition is disposed of in the aforesaid terms. Consequently, no orders are called for in the pending application; the same is accordingly closed.
RAJIV SHAKDHER, J MARCH 12, 2021/aj Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:15.03.2021 14:41:13