Delhi High Court - Orders
Radhey Shyam Chaudhary & Ors vs Union Of India & Ors on 24 November, 2021
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10864/2020
RADHEY SHYAM CHAUDHARY & ORS. ..... Petitioners
Through: Mr. Manoj V. George, Advocate with
Ms. K.J. Alphonse, Ms. Shilpa Liza
George, Advocates.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Harish Vaidyanathan Shankar,
Advocate with Ms. S. Bushra Kazim and
Mr. Karan Chhibber, Advocates.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 24.11.2021 CM Appl. 41633/2021 (for exemption) Allowed, subject to all just exceptions. Accordingly, present application stands disposed of.
CM Appl. 41632/2021Present application has been filed seeking stay of Combined Approved List C/GD-07/2020 Release of SI(GD) on promotion as Inspector (GD) dated 28th October, 2021 released by Respondent No.2-Department.
Learned counsel for the petitioner-applicant states that respondent No.2 has brought out fresh promotion orders on 28th October, 2021 promoting 896 Sub-Inspectors belonging to General Duty Cadre to the post Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:25.11.2021 18:30:56 of Inspectors. He further states that the said list includes names of those juniors who became Sub-Inspectors much after the applicant became Sub- Inspector (Radio Operator) in the Signals.
In the present case, neither any stay application was filed for stay of promotion in the interregnum nor 896 individuals, who have been promoted as Inspectors, have been made parties to the present writ petition.
Consequently, this Court is of the view that it would not be proper to either stay their promotion or make their promotion subject to further orders in this petition.
Accordingly, present application is dismissed.
MANMOHAN, J NAVIN CHAWLA, J NOVEMBER 24, 2021 js Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:25.11.2021 18:30:56