Are you looking for a legal research tool ?
Get Started
Do check other products like LIBIL, a legal due diligence tool to get a litigation check report and Case Management tool to monitor and collaborate on cases.

Akhand Prakash Shahi v. Dg Bsf & Anr

Akhand Prakash Shahi v. Dg Bsf & Anr

(High Court Of Delhi)

W.P.(C) 7343/2023 | 30-05-2023

CM APPL.28540/2023 (exemption)

1. Allowed, subject to all just exceptions.

2. The application is accordingly disposed of.

W.P.(C) 7343/2023 & CM APPL.28539/2023

3. Present petition has been filed seeking quashing of order of suspension dated 24.04.2023 issued by respondent no.1.

4. Notice issued.

5. Learned counsel accepts notice on behalf of the respondents and submits that the suspension order dated 24.04.2023 has already been confirmed vide order dated 15.05.2023 by internal e-noting.

6. Learned counsel appearing on behalf of the petitioner submits that he has not received copy of the said communication.

7. Accordingly, we hereby dispose of the present petition by giving directions to the respondents to intimate the petitioner about the same in writing within three days from today.

8. Needless to say, if the petitioner feels aggrieved, he may approach the appropriate forum.

9. Pending application also stands disposed of.

Advocate List

  • Mr. S.K. Choudhary, Adv.

  • Mr. Piyush Beriwal & Mr.Ankit Verma, Advs. Mr.M.Raja Khan, Comdt. Law & Mr. Hemendra Singh, Dy. Commandant (Law) BSF & Mr.Nikhil Chaturvedi, DC, BSF

Bench
  • HON'BLE MR. JUSTICE SURESH KUMAR KAIT
  • HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
Eq Citations
  • 2023/DHC/3882-DB
  • LQ/DelHC/2023/3070
Head Note

Constitution of India — Art. 226 — Impugned order of suspension confirmed by internal enoting — Petitioner not having received copy of said communication — Respondents directed to intimate petitioner about same in writing within three days — If petitioner aggrieved, he may approach appropriate forum (Paras 3 to 8)