Delhi High Court - Orders
Neeraj Kumar vs Union Of India And Ors on 5 April, 2021
Author: Manmohan
Bench: Manmohan, Asha Menon
#15
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3735/2021
NEERAJ KUMAR ..... Petitioner
Through Mr. Ankur Chhibber, Advocate
versus
UNION OF INDIA AND ORS ..... Respondents
Through Mr. D.S. Mahendru with
Ms. Manpreet Kaur, Advocates
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 05.04.2021
CM APPL. 11275/2021
Allowed, subject to just exceptions.
Accordingly, the application stands disposed of. W.P.(C) 3735/2021 Present writ petition has been filed seeking directions to the Respondents to consider the case of the petitioner for absorption as Deputy Commandant Pilot in the BSF Air Wing under the Group 'A' Combatised Post Recruitment Rules, 2011 and if found eligible, to absorb him in the said post w.e.f. 15th December, 2011 and thereafter consider the Petitioner for consequential promotions to the rank of Second-in-Command w.ef. 22nd May 2012 and Commandant w.e.f 22nd May 2017 as per Recruitment Rules, 2011 with all consequential benefits including pay, seniority etc. Signature Not Verified Digitally Signed By:MANJEET KAUR Signing Date:07.04.2021 16:22:05 Learned counsel for the petitioner states that between 2011 and till date respondents have sought willingness for absorption on more than five times but have not absorbed the petitioner for one or the other reasons and the file is shuffling between Ministry of Home Affairs and BSF on one or the other pretext for last almost ten years.
Issue notice.
Mr. D.S. Mahendru, Advocate accepts notice on behalf of respondents. He prays for and is permitted to file a counter-affidavit within four weeks.
Rejoinder, if any, be filed before the next date of hearing. List on 05th August, 2021.
MANMOHAN, J ASHA MENON, J APRIL 5, 2021 rn Signature Not Verified Digitally Signed By:MANJEET KAUR Signing Date:07.04.2021 16:22:05