Delhi High Court
Vinod Kumar Ahirwar vs Union Of India & Others on 19 August, 2008
Author: Madan B. Lokur
Bench: Madan B. Lokur, V.B. Gupta
* HIGH COURT OF DELHI : NEW DELHI
+ Writ Petition (Civil) No.10532 of 2004
Judgment reserved on: July 14, 2008
% Judgment delivered on: August 19, 2008
Vinod Kumar Ahirwar
S/o Shri Hari Ram Ahirwar
R/o B-16/15, Abhyuday Co-op. Society
E.C.T.P., Phase-IV
Kolkata. ...Petitioner
Through Mr.Kailash Vasdev, Sr.Advocate with
Mr. Praveen Kumar Singh, Advocate
Versus
1. Union of India
Service through the Secretary
Ministry of Finance
North Block
New Delhi - 110001
2. Central Board of Excise & Customs
Service through its Chairman
Ministry of Finance
North Block
New Delhi - 110001
3. Commissioner of Customs
New Custom House
15/1, Strand Road
Kolkata-700 001.
4. Amita Dhaiya (Singh)
Indian Customs & Central Excise Service (IC&CES)
WP (C) No.10532/2004 Page 1 of 3
Deputy Commissioner
Division-I, Civil Lines
T.K. Road
Nagpur-440001 (Maharashtra)
5. Upender Singh Rawat
Indian Customs & Central Excise Service (Dy. Commissioner)
Satara Division, Plot No.P/11 & P/14
Old MIDC, Satara
Maharashtra-415004.
6. R. Vittal Vivekanandan
Indian Customs & Central Excise Service
Assistant Commissioner
O/O the Commissioner of Customs (Airport)
Custom House-33, Rajaji Salai
Chennai-1.
7. R. Karunakaran
Indian Customs and Central Excise Service
Assistant Commissioner (Anti Evasion)
O/O the Commissioner of Central Excise No.1
Williams Road, Trichy
Tamilnadu-620001.
8. N. Shashi Dharan
Indian Customs & Central Excise Service
Assistant Commissioner
O/O the Assistant Commissioner (Central Excise)
Hyderabad-X Division
Posnett Bhawan, Tilak Road
ABIDS, Hyderabad-4
Andhra Pradesh.
4 to 8 as representative
Indian Customs & Central Excise
Service (IC&CES 1997 onwards) ... Respondents
Through Mr. Suresh Kait with Mr. Abhishek
Verma, Advocate
WP (C) No.10532/2004 Page 2 of 3
Coram:
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE V.B. GUPTA
1. Whether the Reporters of local papers may
be allowed to see the judgment? Yes
2. To be referred to Reporter or not? Not necessary
3. Whether the judgment should be reported
in the Digest? Not necessary
MADAN B. LOKUR, J.
For orders, see Writ Petition (Civil) No. 8658/2004.
MADAN B. LOKUR, J.
August 19, 2008 J.R. MIDHA, J. ncg Certified that the corrected copy of the judgment has been transmitted in the main Server.
WP (C) No.10532/2004 Page 3 of 3