Delhi High Court - Orders
Gyanankur vs Food Corporation Of India & Ors on 12 July, 2024
Author: Jyoti Singh
Bench: Jyoti Singh
$~37
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1463/2024
GYANANKUR .....Petitioner
Through: Mr. Sachin Chauhan, Advocate.
versus
FOOD CORPORATION OF INDIA & ORS. .....Respondents
Through: Mr. Purushottam Sharma Tripathi,
Mr. Amit and Mr. Prakhar Singh, Advocates.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 12.07.2024
1. This writ petition has been preferred on behalf of the Petitioner under Articles 226 and 227 of the Constitution of India, seeking the following reliefs:-
"a. To Issue a writ in the nature of Mandamus or any other appropriate writ and to quash and set aside the list (roster for inter zonal permanent transfer of Category II, III & IV) dated 31.3.2023 (annexure P-1) in respect of petitioner wherein application of petitioner regarding inter- zonal transfer from west zone to north zone (on spouse ground) has been put on hold.
b. To quash and set-aside order/communication dated 24.4.2023 (annexure P-2), 24.5.2023 (annexure P-3), 30.8.2023 & 22.9.2023 (annexure P-4) whereby the grievance of petitioner spouse regarding inter-zonal transfer of petitioner has been rejected. c. To direct the respondent that case of petitioner for inter-zonal permanent transfer from West Zone to North Zone be reconsidered in far manner forthwith (as per guideline contained in DoPT OM dated 30.9.2009 adopted vide Circular NO. EP- 03-2012-21 date 24.8.2012 and transfer policy dated 22.3.2021) and then to transfer the petitioner from West Zone to North Zone.
W.P.(C) 1463/2024 page 1 of 2 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 16/07/2024 at 02:25:54
d) Pass such other or further Order(s)/Direction(s), which this Hon'ble Court may deem fit and proper in view of the facts and circumstances of the present case to meet the ends of justice."
2. Learned counsel for the Petitioner, on instructions, seeks to withdraw the present petition.
3. Petition stands disposed of as withdrawn.
JYOTI SINGH, J
JULY 12, 2024/DU
W.P.(C) 1463/2024 page 2 of 2
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 16/07/2024 at 02:25:54