Indian Kanoon - Search engine for Indian Law

Delhi High Court

Ranvir Singh vs Union Of India & Anr on 24 January, 2025

Author: C. Hari Shankar

Bench: C. Hari Shankar

                  $~42
                  *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                  +         W.P.(C) 10379/2018

                            RANVIR SINGH                                     .....Petitioner

                                               Through: Mr. Aditya Narayan Tripathy
                                               and Dr. Kedar Nath Tripathy, Advs.
                                               versus
                            UNION OF INDIA & ANR                          .....Respondent

                                               Through:    Mr. Jaswinder Singh, Adv.

                            CORAM:
                            HON'BLE MR. JUSTICE C. HARI SHANKAR
                            HON'BLE MR. JUSTICE AJAY DIGPAUL

                                               ORDER (ORAL)

                  %                              24.01.2025
                  C. HARI SHANKAR, J.

1. During the course of hearing, we pointed out to Mr. Aditya Narayan Tripathy, learned Counsel for the petitioner, that the ACR of 2006-2007, which was adverse to his client, was never challenged and that, therefore, the decision of the respondents in the review DPC held on 4 November 2010, not to promote the petitioner, could not be faulted with.

2. He acknowledges that there was a lapse on the part of his client in failing to challenge the ACR of 2006-2007. However, given the fact that 15 years have passed since then, Mr. Tripathy fairly seeks on instructions to withdraw the writ petition.

3. The writ petition accordingly is dismissed as withdrawn.

C. HARI SHANKAR, J.

AJAY DIGPAUL, J.

JANUARY 24, 2025/aky Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:AJIT W.P.(C) 10379/2018 Page 2 of 2 KUMAR Signing Date:30.01.2025 19:15:09