Rajasthan High Court - Jodhpur
Irla No.18736366 Rakesh Sood(Ex-Dc) vs Union Of India & Ors on 7 July, 2017
Author: Chief Justice
Bench: Chief Justice
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Spl. Appl. Writ No.598/2008
IRLA No. 18736366 Rakesh Sood (EX DC) S/lo Shri Banwari
Lal Sood, Aged 46 yrs. R/o - Plot No. 733, Gayatri Marg,
Gandhi Colony, Jaisalmer (Raj.)
----Appellant
Versus
1. Union of India, throug The Secretary, Min. of Home
Affairs, New Delhi.
2. Director General, Border Security Force, Block No. 10,
CGO Complex, Lodhi Road, New Delhi - 110003.
3. Inspector General, Border Security Force, Frontier
Headquarters, Mandore Road, Jodhpur
4.Commandant, Secotr Headquarters, BSF Jaisalmer -
Jaisalmer - I Jaisalmer (Raj.)
----Respondent
Connect with
D.B. Special Appeal No. 843/2006
1. Union of India through the Secretary, Ministry of Home
Affairs, New Delhi.
2. Director General, Border Security Force, Block No. 10,
CGO Complex, Lodhi Road, New Delhi 110003.
3. Director of Accounts, Pay and Accounts Division (PAD)
BSF, Pushpa Bhawan, Madangir Road, New Delhi 110062.
4. Inspector General, Border Security Force, Hqrs Rajasthan
Frontier, Mandore Road, Jodhpur (Raj.)
5. Deputy Inspector General, Border Security Force, Sector
HQ, Jaisalmer - 1, Jaisalmer. (Raj.)
Vs.
Rakesh Sood son of Shri Banwari Lal Sood, aged 43 years,
R/o Plot No. 266, C?o Deepak Provision store, Indira
Colony, Jaisalmer (Raj.)
_______________________________________________
For Appellant(s) : Mr. K K Shah
For Respondent(s) : Mr. DP Dhaka
_______________________________________________
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE RAMCHANDRA SINGH JHALA
07/07/2017
1. Mr. Rakesh Sood the appellant of SAW No. 598/2008 is the respondent in SAW No. 843/2006.
2. Challenge by Rakesh Sood is to order dated 29.4.2008. Challenge by the Union of India is to an order dated 29.3.2006.
3. Rakesh Sood died in the year 2008. Neither legal heirs of Mr. Rakesh sought impleadment in the appeal filed by him nor his his legal heirs have been impleaded in the writ filed by the Union of India.
4. Accordingly both the appeals are disposed of as having abated.
(RAMCHANDRA SINGH JHALA)J. (PRADEEP NANDRAJOG)CJ. ns./32-33