Delhi High Court - Orders
Lt. Col. Chanam Gyananda Singh vs Union Of India And Ors on 25 February, 2019
Author: S. Muralidhar
Bench: S.Muralidhar, Sanjeev Narula
$~54
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1875/2019 & CM No. 8790/2019
LT. COL. CHANAM GYANANDA SINGH ..... Petitioner
Through: Mr. Ritesh Kr. Chaoudhary, Advocate
with Mr. Siddhartha Jha, Advocate.
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Ms. Aakanksha Kaul, Advocate with
Ms. Shruti Dixit, Advocate.
CORAM:
JUSTICE S.MURALIDHAR
JUSTICE SANJEEV NARULA
ORDER
% 25.02.2019
1. Notice. Learned counsel for the Respondents accepts notice.
2. Learned counsel for the Respondents states that the impugned posting order dated 7th February 2019 has been kept in abeyance and has been reviewed in view of medical condition of the Petitioner. It is further stated that a fresh posting order will be passed in about 10 days' time.
3. In view of the above statements, it is directed that the fresh posting order should give the Petitioner sufficient time in terms of the Rules to report to the place of posting, to enable the Petitioner to seek appropriate remedies if aggrieved by such order.
4. The petition along with the pending application is disposed of.
S. MURALIDHAR, J.
SANJEEV NARULA, J.
FEBRUARY 25, 2019 ss