Delhi High Court - Orders
Ex. Hc Dharam Singh vs Union Of India And Ors on 9 December, 2020
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw, Asha Menon
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9094/2020 and CM No.29351/2020 (for interim direction)
EX. HC DHARAM SINGH ..... Petitioner
Through: Mr. Saurabh, Advocate.
versus
UNION OF INDIA AND ORS ..... Respondents
Through: Mr. Alok Singh, Advocate.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 09.12.2020 [VIA VIDEO CONFERENCING]
1. The petitioner, a Head Constable with the respondent Central Industrial Security Force (CISF) has filed this petition impugning the orders dated 31st January, 2019, 30th April, 2019 and 23rd April, 2020 of the Disciplinary Authorities of the respondent CISF of dismissal of the petitioner from service, of dismissal of the departmental appeal preferred by the petitioner and of dismissal of the review petition preferred by the petitioner and seeks mandamus directing the respondents CISF to reinstate the petitioner in service with full pay and allowances, interest, seniority, due promotions, etc.
2. We have heard the counsel for the petitioner as well as the counsel for the respondents appearing on advance notice and are unable to find any grounds, either for interfering with the findings of facts given in the disciplinary proceedings against the petitioner or for interfering with the W.P.(C) 9094/2020 Page 1 of 2 quantum of punishment.
3. At this stage, the counsel for the petitioner states that the petitioner withdraws the petition but seeks liberty to apply to the respondents under Rule 41 of CCS Pension Rules, 1972 for payment of compassionate allowance to the petitioner.
4. The petition is dismissed as withdrawn with liberty aforesaid in accordance with law.
RAJIV SAHAI ENDLAW, J ASHA MENON, J DECEMBER 9, 2020 SU W.P.(C) 9094/2020 Page 2 of 2