Jammu & Kashmir High Court
Talvir Singh vs Union Of India And Others on 26 July, 2021
Author: Sindhu Sharma
Bench: Sindhu Sharma
Sr. No. 112
HIGH COURT OF JAMMU AND KASHMIR AT JAMMU
WP(C) No. 1439/2021
CM No. 5766/2021
CM No. 5767/2021
Talvir Singh .... Petitioner/Appellant(s)
Through:- Mr. Rajesh Bhushan,
Advocate
V/s
Union of India and others .....Respondent(s)
Through:-
CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
ORDER
CM No. 5767/2021 Let the deficiencies be removed in terms of Circular No. 16/GS dated 29.03.2020.
This application is disposed of as such. WP(C) No. 1439 /2021 CM No. 5766 /2021
01. Petitioner has assailed order dated 13.07.2021, vide which he has been repatriated to his parent department and directed to report for duty.
02. The case of the petitioner is that his case was recommended for formal absorption in CBI w.e.f 18.10.2017. The petitioner, therefore, is being considered for permanent absorption in CBI.
03. Learned counsel for the petitioner submit that his case is squarely covered by the judgment of Hon'ble High Court of Delhi at New Delhi in 'Jaga Ram v/s Union if India and others' in WP(C) No. 5091/2010.
04. Notice.
05. Mr. Vishal Sharma, learned ASGI accepts notice on behalf of respondent Nos. 1 to 2 and Mrs. Monika Kohli, for respondent Nos. 4 and 5.
2 WP(C) No. 1439 /2021
06. Objections be filed by the next date of hearing.
07. List on 17.09.2021.
08. Meanwhile, subject to objections and till next date before the Bench, impugned order bearing CBI ID No. DPPERS3/2021/A-40011 /1/2017(CT)(MHA)1250 dated 13/07/2021 and Office Order No. 254/2021 dated 14/07/2021, qua the petitioner, shall remain stayed. Alteration/modification on laying motion.
(Sindhu Sharma) Judge JAMMU 26.07.2021 SUNIL-II SUNIL KUMAR 2021.07.28 11:14 I attest to the accuracy and integrity of this document