Delhi High Court
Ravinder Kumar vs Indo-Tibetan Border Police Force on 29 July, 2025
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~74
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11061/2025, CM APPL. 45504/2025, CM APPL.
45505/2025 & CM APPL. 45506/2025
RAVINDER KUMAR .....Petitioner
Through: Mr. Ajit Kakkar and Mr. Aman
Kumar, Advs.
versus
INDO-TIBETAN BORDER POLICE FORCE .....Respondent
Through: Mr. Balendu Shekhar, CGSC
with Mr. Krishna Chaitanya, GP and DC
(JAG) Devender Singh, ITBP
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
ORDER (ORAL)
% 29.07.2025
C. HARI SHANKAR, J.
1. The prayer in this writ petition reads thus:
"a) Issue a Writ of Mandamus or such other Writ as may be expedient, directing the Respondent to stop the Deduction of and payment of Rs. 7,000/- (R.5,000/-+ Rs. 2,000/-) in the name of Ms. Hema Rani and Master Vinayak under SECTION 61 2 (i) OF THE ITBP FORCE ACT 1992; and,"
2. We note that, despite the aforesaid prayer, Hema Rani and Vinayak, to whom payments are being prayed to be discontinued, have not been made parties. We, accordingly, dismiss this writ petition for non-impleadment of necessary parties with liberty to the W.P.(C) 11061/2025 Signature Not Verified Page 1 of 2 Digitally Signed By:AJIT KUMAR Signing Date:30.07.2025 17:57:01 petitioner to reinstitute the petition after impleading necessary parties.
C. HARI SHANKAR, J OM PRAKASH SHUKLA, J JULY 29, 2025 AR W.P.(C) 11061/2025 Signature Not Verified Page 2 of 2 Digitally Signed By:AJIT KUMAR Signing Date:30.07.2025 17:57:01