Delhi High Court - Orders
Shekhar Chander Sharma vs Union Of India And Anr on 11 January, 2019
Author: S. Muralidhar
Bench: S.Muralidhar, Sanjeev Narula
$~38
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 175/2019 & C.M. No. 864/2019
SHEKHAR CHANDER SHARMA ..... Petitioner
Through: Mr. Rajesh Katyal, Advocate.
versus
UNION OF INDIA AND ANR. ..... Respondents
Through: Mr. Gaurang Kanthi, CGSC with Mr.
Amit Kumar, Dy. Commandant, SSB.
CORAM:
JUSTICE S.MURALIDHAR
JUSTICE SANJEEV NARULA
ORDER
% 11.01.2019 C.M. No. 865/2019 (exemption)
1. Exemption allowed, subject to all just exceptions.
W.P.(C) 175/2019 & C.M. No. 864/2019
2. Notice. Learned counsel for the Respondents accepts notice.
3. Learned counsel for the Respondents states that at the proposed meeting of the Departmental Promotional Committee the case of promotion to the post of DIG will be considered. It is stated that the proposal is pending with the Ministry of Home Affairs (MHA).
4. It is not in dispute that if the impugned order dated 4th December, 2018 transferring the posts of the non-combatised wing of the SSB, where the Petitioner's is holding the post of Area Organiser, is given effect to, he will lose his chance of being considered for such promotion.
5. Considering that the DPC is likely to be held in the immediate future, the operation of the order dated 4th December, 2018, in so far as it concerns the Petitioner, shall remained stayed till the next date.
6. List on 11th February, 2019.
7. Order be given dasti under the signatures of Court Master.
S. MURALIDHAR, J.
SANJEEV NARULA, J.
JANUARY 11, 2019 ss