Delhi High Court - Orders
Constable Shakeel Ahmad vs Govt. Of Nct Of Delhi & Ors on 23 March, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Jasmeet Singh
$~5(en-bloc)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3080/2003
CONSTABLE SHAKEEL AHMAD ......Petitioner
Through Mr Arvind Kumar Shukla with Ms
Anu Singla, Ms Prachi Goyal and Ms
Neena Shukla, Advs.
versus
GOVT. OF NCT OF DELHI & ORS. ......Respondents
Through None.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 23.03.2022 [Physical Hearing/Hybrid Hearing (as per request)]
1. Although Mr Arvind Kumar Shukla is present on behalf of the petitioner, there is no representation on behalf of the respondents.
2. The petitioner is aggrieved by the fact that the punishment imposed on him has not been imposed upon the other alleged co-delinquents.
3. The punishment imposed was permanent forfeiture of two years' approved service, entailing proportionate reduction in pay.
4. Mr Shukla says that the only reason that the Central Administrative Tribunal [in short "the Tribunal"] has declined relief to the petitioner is on account of the fact that he had approached the Tribunal, after limitation had expired.
5. List the matter on 23.5.2022.
RAJIV SHAKDHER, J JASMEET SINGH, J MARCH 23, 2022 pmc Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:PREM MOHAN CHOUDHARY Signing Date:30.03.2022 08:54:17