Delhi High Court - Orders
Nitin Khandelwal vs Union Of India And Ors on 22 February, 2024
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2193/2024
NITIN KHANDELWAL ..... Petitioner
Through: Mr. Tapas Das, Advocate
versus
UNION OF INDIA AND ORS ..... Respondents
Through: Mr. Manish Kumar, SPC with Mr.
Rahul Kumar Sharma, GP for UOI
with ASI-GD R. N. Parikh, CRPF
with Mr. Ram Niwas, Subedar,
BRO
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 22.02.2024
1. This petition has been filed by the petitioner with the following prayers:-
a) issue of a writ of mandamus directing the Respondents to accept the resignation of the Petitioner dated 20.12.2023 as reminded on 06.02.2024 under termination of service Rule 5 (1) (a) (b) so as to enable the petitioner to accept the offer of appointment before 20.02.2024 issued by Director General CRPF vide their letter No. A.VI-9/2024-
Pers(AC)/Civil Engr. dated 16.01.2024 for the post of Assistant Commandant (Civil /Engineer) in CRPF at pay Matrix Label 10 (as per sixth pay commission grade pay being 5400 Class 1 Group A Gazetted) by issuing a Discharge Certificate since no former relieving order is necessary on expiry of notice period.
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 23/02/2024 at 23:58:59 pass any other or further orders or directions in favour of the petitioner and against the respondents as this Hon 'ble Court may deem fit and proper.
2. The prayers have become infructuous, in as much as the respondents have accepted the resignation of the petitioner and issued the release order dated February 19, 2024.
3. Accordingly, the petition is disposed of as being infructuous.
V. KAMESWAR RAO, J SAURABH BANERJEE, J FEBRUARY 22, 2024/akr 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 23/02/2024 at 23:58:59