Delhi High Court - Orders
Ex Ct /Dvr Jitender Kumar vs Union Of India & Ors on 8 July, 2024
Author: Rekha Palli
Bench: Rekha Palli
$~102
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9102/2024
EX CT /DVR JITENDER KUMAR .....Petitioner
Through: Mr.Randhir Singh Kalkal, Adv.
versus
UNION OF INDIA & ORS. .....Respondents
Through: Mr.Anil Kr Saxena, SPC with
Mr.R.K.Rawat, Adv.
Mr.Sourabh Bhushan, Legal Officer, CRPF/RAF.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
HON'BLE MS. JUSTICE SHALINDER KAUR
ORDER
% 08.07.2024 CM APPL. 37262/2024
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of.
W.P.(C) 9102/2024
3. The petitioner has approached this Court assailing the order dated 07.12.2012, vide which he was dismissed from service, along with order dated 20.12.2012, vide which his revision petition against the order dated 07.12.2012 has been rejected.
4. The only submission of learned counsel for the petitioner is that now that the petitioner stands discharged in criminal proceedings based on the same allegations as were subject matter of departmental proceedings, he is entitled to be reinstated in service with all consequential benefits.
This is a digitally signed order.
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5. After some arguments, learned counsel for the petitioner prays for and is granted six weeks' time to cite case law in support of his plea that once the petitioner stands discharged in the criminal proceedings, he is entitled to reinstatement.
6. At request, list on 26.11.2024.
REKHA PALLI, J SHALINDER KAUR, J JULY 8, 2024 kk This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 09/07/2024 at 22:23:03