Delhi High Court - Orders
Somesh Kumar vs Uoi And Ors on 22 February, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3929/2016
SOMESH KUMAR ......Petitioner
Through: None.
versus
UOI AND ORS ......Respondents
Through: Ms Sunieta Ojha, Advocate.
CORAM:
HON'BLE MR JUSTICE RAJIV SHAKDHER
HON'BLE MR JUSTICE TALWANT SINGH
ORDER
% 22.02.2022 [Court hearing convened via video-conferencing on account of COVID-19] CM APPL. 9372/2022[Application filed on behalf of the respondents for early hearing]
1. Ms Sunieta Ojha, who appears on behalf of the applicants/respondents, says that because of the interim order granted by this Court on 06.05.2016, the repatriation of the non-applicant/petitioner has been stayed.
2. We have perused the order dated 06.05.2016.
2.1 It appears that the Court, at that time, had recorded a prima facie view that, because permanent absorption was not continued by the applicants/respondents, the non-applicant/petitioner had to forgo his promotion in the parent department i.e., Indo-Tibetan Border Police (ITBP).
3. The above-captioned application is disposed of with the direction that, the writ petition and the interlocutory application will be listed for hearing on 21.09.2022, in the category of "After Notice Miscellaneous Matters".
W.P.(C) 3929/2016 page 1 of 2 Signature Not Verified Signed By:PREM MOHAN CHOUDHARY Signing Date:25.02.2022 11:53:13 W.P.(C) 3929/2016
4. List the matter, as indicated above, on 21.09.2022.
5. Ms Ojha will ensure that a copy of the order passed today is served on the counsel-on-record for the petitioner.
6. The Registry is also directed to transmit a copy of the order passed today to the petitioner as well as his counsel.
RAJIV SHAKDHER, J
TALWANT SINGH, J
FEBRUARY 22, 2022 / tr
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W.P.(C) 3929/2016 page 2 of 2
Signature Not Verified
Signed By:PREM MOHAN
CHOUDHARY
Signing Date:25.02.2022
11:53:13