Delhi High Court - Orders
Sgt. Navneet Kumar Singh (977823-F) vs Union Of India & Ors on 25 October, 2021
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~44
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11942/2021
SGT. NAVNEET KUMAR SINGH (977823-F) ..... Petitioner
Through Mr.Sajan K.Singh with
Mr.A.K.Pandey, Advocates.
versus
UNION OF INDIA & ORS. ..... Respondents
Through Mr.Rakesh Kumar, CGSC with
Mr.S.M.Pal, IWO.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 25.10.2021 C.M.No.36958/2021 Exemption allowed, subject to all just exceptions. Accordingly, the application stands disposed of. W.P.(C) No.11942/2021 & C.M.No.36957/2021 The petitioner, who was recruited as a promising sports person in Indian Air Force, has filed the present petition impugning his posting for normal trade duty vide order dated 06th September, 2021.
Learned counsel for the respondents, who appears on advance notice, has produced the file pertaining to the petitioner, which shows that the petitioner has indulged in repeated acts of indiscipline.
Issue notice. Mr.Rakesh Kumar, CGSC accepts notice on behalf of the respondents. He prays for and is permitted to file a counter-affidavit Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:28.10.2021 06:48:59 within four weeks. Rejoinder-affidavit, if any, be filed before the next date of hearing.
However, keeping in view the allegation of repeated acts of indiscipline by the petitioner and the fact that the petitioner's posting has been decided by a board of Air Force Officers, the prayer for interim relief is declined. Accordingly, C.M.No.36957/2021 is dismissed.
List on 27th January, 2022.
The original file pertaining to the petitioner has been returned to the learned counsel for the respondents.
MANMOHAN, J NAVIN CHAWLA, J OCTOBER 25, 2021 KA Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:28.10.2021 06:48:59