Delhi High Court - Orders
Sunil Kumar vs Union Of India & Ors on 16 July, 2020
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 286/2020 & CM APPL. 12051/2020 (Stay)
SUNIL KUMAR ..... Petitioner
Through: Ms.Usha Pandey, Advocate.
versus
UNION OF INDIA & ORS ..... Respondents
Through: Mr.Arun Bhardwaj, CGSC with
Mr.Abhishek Sharma, Mr.Nikhil
Bhardwaj and Mr.Piyush Gaur,
Advocates.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 16.07.2020
1. The hearing was conducted through video conferencing.
2. Learned counsel for the petitioner submits that the order dated 30.11.2019 merely seeks to treat one combatised post as a non- combatised post. She submits that the order has not been passed by the competent authority and further no cadre has been created which implies that the petitioner would be denied all possible opportunities of career progression.
3. Mr. Arun Bhardwaj, learned standing counsel appearing for the respondents prays for some time to file an additional affidavit indicating as to whether competent authority has sanctioned creation of a non-combatised post in SSB or not and as to whether the petitioner would have any promotional avenues in the said post. Let Signature Not Verified Digitally Signed By:KUNAL MAGGU CONT.CAS(C) 286/2020 Page 1 Signing Date:16.07.2020 19:02:46 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
the affidavit be filed within three weeks.
4. List on 14.08.2020.
5. The CONT.CAS(C) 384/2019 be also listed on the said date of hearing.
6. Copy of the Order be uploaded on the High Court website and be also forwarded to learned counsels through email.
SANJEEV SACHDEVA, J
JULY 16, 2020
rk
Signature Not Verified
Digitally Signed By:KUNAL
MAGGU CONT.CAS(C) 286/2020 Page 2
Signing Date:16.07.2020 19:02:46 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.