Chattisgarh High Court
Dr. Sunil Kumar Tyagi vs Union Of India 22 Cont/539/2018 Dr. ... on 18 July, 2018
Author: Sharad Kumar Gupta
Bench: Sharad Kumar Gupta
1
AFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 4561 of 2018
Dr. Sunil Kumar Tyagi S/o Shiv Raj Tyagi, Aged About 57 Years
Posted As Deputy Inspector General Posted At Border Security
Force, THQ, Spl. Ops. BSF, Chhattisgarh, Risali Sector, Bhilai,
District Durg, Chhattisgarh.
---- Petitioner
Versus
1. Union Of India Through The Home Secretary, Ministry Home
Affairs, North Block, New Delhi.
2. The Director General, Border Security Force, Pers, Dte. FHQ
BSF, 10, CGO Complex, New Delhi.
3. The Inspector General, Border Security Force, Pers. Dte. FHQ
BSF, 10, CGO Complex, New Delhi.
----Respondents
For the Petitioner : Smt. Fouzia Mirza, Advocate
For the UOI : Shri B. Gopa Kumar, Asstt. Solicitor General
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Hon'ble Shri Justice Sharad Kumar Gupta Order On Board 18 /07/2018
1. Heard counsel for the parties.
2. Petitioner has preferred this writ petition to direct the respondents to constitute the review DPC expeditiously within a period of 15 days in accordance with law and finalize the matter regarding his promotion.
3. The petitioner is presently working as DIG at Border Security Force, THQ Spl. BSF Chhattisgarh Bhilai, District Durg (C.G.).
4. Counsel for the petitioner would submit that the writ petition may be disposed of giving a direction to the respondents No. 1 & 2 to 2 convene the meeting of review DPC expeditiously and decide the matter of the promotion of the petitioner according to law and procedure.
5. Looking to the facts and circumstances of the case, the submission advanced by the counsel for the petitioner, the instant petition is disposed of with this direction that the respondents No. 1 & 2 convene the meeting of review DPC expeditiously as soon as possible, in accordance with law and procedure for promotion of the petitioner. It is made clear that this Court has not touched the merit of the case.
Sd/-
(Sharad Kumar Gupta) Judge Kamde