Indu Bhushan Bali vs Director General on 22 July, 2024

[Cites 0, Cited by 0]

Jammu & Kashmir High Court

Indu Bhushan Bali vs Director General on 22 July, 2024

Bench: Rahul Bharti

                                                                  Sr. No. 30


      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU
Case:-   WP(C) No. 1647/2022
         c/w
         WP(C) No. 1719/2022
         WP(C) No. 1757/2022

Indu Bhushan Bali

                                                   .....Appellant(s)/Petitioner(s)

               Through: Petitioner in person.

                Vs


Director General, Sashastra Seema Bal, New Delhi

                                                             ..... Respondent(s)


                Through: Mr. Vishal Sharma, DSGI.

Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE

                                 ORDER

22.07.2024 WP(C) No. 1647/2022

01. The instant writ petition has been filed by the petitioner in his own discretion and judgment being self author of the same and is also pursuing it in person.

02. Admittedly, the petitioner is not bearing any legal background and, therefore, acting out of his own layman understanding of facts and circumstances unmindful of the legal principles which govern not only the substantive but also the 2 WP(C) No. 1647/2022 c/w WP(C) No. 1719/2022 WP(C) No. 1757/2022 procedural side of cause of action has come forward with the present writ petition.

03. In WP(C) No.1647/2022, instituted on 02.08.2022, the petitioner is asking for the following reliefs:-

"It is my humble prayer/request that kindly be reinstate me in my service with rules as soon as possible with full salary, respect and ranks as soon as possible before the retirement under section 47 of the Disability Act, 1995 and set aside the termination orders dated 18.08.2000 & 30.07.2001 plz."

WP(C) No. 1719/2022

04. The petitioner came up with second successive writ petition WP(C) No. 1719/2022 on 16.08.2022, wherein he has claimed the following reliefs:-

1. It is my humble prayer/request that kindly permanent my service and set aside the words temporary service from illegal termination dated 18 August, 2000. The termination order attached as Ann A-IV.

2. Hon'ble High Court it is my 2nd humble prayer that please judge whether this is criminal harassment or paranoid schizophrenia/paranoid schizophrenia with borderline personality traits/bizarre/ litigiousness diffusions/poor touch with reality 3 WP(C) No. 1647/2022 c/w WP(C) No. 1719/2022 WP(C) No. 1757/2022 as shown by medical certificate by both hospital and given the appropriate judgment please.

WP(C) No. 1757/2022

05. The last writ petition which came to be preferred by the petitioner is WP(C) No. 1757/2022, instituted on 23.08.2022, wherein the petitioner is asking for the following reliefs:-

1. It is my humble prayer/request that kindly ordered to SSB for issuance me the original certificate on my training dated 6-5-92 to 24-7- 92 from frontier academy Gwaldam with the clear judgment about by speaking grievances.

2. My humble prayer/request that ordered to Dr. Ram Manohar Lohia Hospital to certified there own wording like Paranoid Schizophrenia in open Hon'ble High Court for complete justice please which was the cause of my illegal termination as well as my life converted heaven to hell and now I live alone.

3. My humble prayer/request that ordered to Safdarjung Hospital to certified their own wording like Paranoid Schizophrenia with borderline personality traits, bizarre/ litigiousness/poor touch with reality etc etc in open Hon'ble High Court for complete justice please.

4. My humble prayer/request that please solve my deep and burning problem that if that villager 4 WP(C) No. 1647/2022 c/w WP(C) No. 1719/2022 WP(C) No. 1757/2022 died due to allopathy medicines given by me, who would be responsible for?

06. There is a history obtaining between the petitioner and the Union of India in the context of earlier rounds of long stretched litigation which has attained finality and still the petitioner is lurking under an impression as if the doors have been kept open for him all times dropping at any given point of time with a writ petition of his own imagination and seek indulgence of the court.

07. Accordingly, these three writ petitions are found to be misconceived and hence dismissed.

(RAHUL BHARTI) JUDGE JAMMU 22.07.2024 Muneesh Whether the order is speaking : Yes/ No Whether the order is reportable : Yes/ No Muneesh Sharma 2024.07.26 17:22 I attest to the accuracy and integrity of this document

Unlock Advanced Research with PRISMAI

Jammu & Kashmir High Court