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Delhi High Court - Orders

Shambhu Nath Rai And Anr vs Union Of India And Ors on 24 May, 2022

Author: Sanjeev Sachdeva

Bench: Sanjeev Sachdeva, Tushar Rao Gedela

                                      $~35
                                      *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      +      W.P.(C) 8200/2022
                                             SHAMBHU NATH RAI AND ANR                  ..... Petitioner
                                                         Through: Mr. J.S. Mann and Mr. Vipul
                                                                  Upadhyay, Advocates.
                                                         versus

                                             UNION OF INDIA AND ORS                    ..... Respondent
                                                           Through: Mr.   Hanu     Bhaskar,      Central
                                                                    Government Standing Counsel.
                                             CORAM:
                                             HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                                             HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
                                                                  ORDER

% 24.05.2022

1. Petitioners seek a direction to the Tribunal to decide the interim application, whereby interim relief is sought by the petitioners.

2. Learned counsel for petitioners submits that the Bench of the Tribunal where the matter is listed is not holding court and there is a likelihood that the interim application may not be taken up for consideration on a short date.

3. Learned counsel submits that petitioners without prejudice to their rights and contentions are willing to join back in the respective parent departments i.e., Border Security Force (BSF) and the Central Industrial Security Force (CISF). However, the parent departments are not willing to take them back.

4. It is submitted that petitioners requested the respective Signature Not Verified Digital Signed By:KUNAL MAGGU Signing Date:25.05.2022 16:02:33 W.P.(C) 8200/2022 1 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

departments on 05.05.2022 seeking to join back, but no response has been received.

5. Limited to the above aspect, issue notice. Notice is accepted by learned counsel appearing for the respondents.

6. Learned counsel appearing for the respondents points out that the parent departments are not parties in these proceedings. He, however, prays for time to take instructions from the BSF and CISF qua joining of the petitioners without prejudice to their rights and contentions.

7. List on 31.05.2022.

SANJEEV SACHDEVA, J TUSHAR RAO GEDELA, J MAY 24, 2022 NA Signature Not Verified Digital Signed By:KUNAL MAGGU Signing Date:25.05.2022 16:02:33 W.P.(C) 8200/2022 2 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.