Delhi High Court - Orders
Sumit Anand vs Union Of India And Ors on 4 February, 2022
Author: Manmohan
Bench: Manmohan, Navin Chawla
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1436/2020
SUMIT ANAND ..... Petitioner
Through Mr.N.L.Bareja, Advocate.
versus
UNION OF INDIA AND ORS. ..... Respondents
Through Mr.Dilbagh Singh, Sr.CGC with
Mr.Kavindra Gill, GP.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 04.02.2022 C.M.No.6239/2022 The matter has been heard by way of video conferencing. Present application has been filed on behalf of the petitioner/applicant seeking permission to participate in the recruitment process for the post of Assistant Sub-Inspector (Executive) in CISF for LDCE, 2019 scheduled to be held on 09th February, 2022.
Issue notice. Mr.Dilbagh Singh, Sr.CGC accepts notice on behalf of the respondents. He states that a similar relief was declined in the earlier writ petition being W.P.(C) No.9520/2019.
Learned counsel for the petitioner states that while in the previous writ petition, the punishment order had been challenged, in the present case, the effect of the punishment has been challenged.
Keeping in view the fact that the present writ petition is pending Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:04.02.2022 22:40:39 adjudication, this Court without prejudice to the rights and contentions of the parties, allows the petitioner to sit in the LDCE Exam-2019. However, the petitioner's result shall be kept in a sealed cover and shall be subject to further orders to be passed by this Court. It is clarified that the present order will not create any special equity in favour of the petitioner.
Accordingly, the present application stands disposed of.
MANMOHAN, J NAVIN CHAWLA, J FEBRUARY 4, 2022 KA Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:04.02.2022 22:40:39