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Gurinder Bir Singh vs Union Of India And Ors on 1 April, 2022

Author: Suresh Kumar Kait

Bench: Suresh Kumar Kait, Anup Jairam Bhambhani

$~1 (Spl. Bench)
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 4113/2022
      GURINDER BIR SINGH                                ..... Petitioner
                         Through     Mr.V. Shashank Kumar,
                                     Ms.Shalini Nair & Mr.Arihant
                                     Jain, Advs.

                         versus

      UNION OF INDIA AND ORS              ..... Respondents
                    Through  Mrs.Abha Malhotra, Senior
                             Central Govt. Counsel with
                             Mr.Hitesh Chadha, Adv. for
                             Respondent Nos.1 to 4/Review
                             Petitioners.
                             Ms.Kaadambari, Standing Counsel
                             & Mr.Sonu Kumar, Adv. for
                             Respondent no.5.

      CORAM:
      HON'BLE MR. JUSTICE SURESH KUMAR KAIT
      HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI


                    ORDER

% 01.04.2022 REVIEW PET. 90/2022

1. The present review petition has been preferred under the provisions of Order XLVII Rule 1 r/w Section 151 CPC by applicants/respondent nos.1 to 4 seeking review of Judgment (oral) dated 10.03.2022 passed by this Court.

2. Learned counsel for the review petitioner/respondent nos.1 to 4 has relied upon the signal dated 10.03.2014 whereby it was directed by Director General that the officers and personnel should apply for deputation only on asking for nomination by personnel directorate; and that all concerned are directed not to forward any applications for deputation which are not in accordance with that circular.

3. This court has put a specific query to learned counsel for review petitioners/ respondents No.1 to 4 as to under what policy the signal in question was issued. She pleads no instructions in this regard.

4. Pertinently, the impugned order was passed after hearing learned counsel representing both the sides at length and considering that petitioner's case does not fall under Para-6 of DoPT Guidelines dated 23.12.2013; applicants/ respondents No.1 to 4 were directed to forward the application of petitioner to respondent No.5 after due verification. Moreover, this Court is informed that application of petitioner has already been forwarded to respondent No.5. Therefore, nothing survives for consideration by this review petition.

5. The review petition is accordingly dismissed.

SURESH KUMAR KAIT, J ANUP JAIRAM BHAMBHANI, J APRIL 01, 2022 ab W.P.(C) 4113/2022 Page 2 of 2