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Shashi Bhushan Singh & Ors v. Union Of India Ministry Of Home Affairs Through Its Secretary & Ors

Shashi Bhushan Singh & Ors v. Union Of India Ministry Of Home Affairs Through Its Secretary & Ors

(High Court Of Delhi)

W.P.(C) 11635/2022 & CM APPL. 34512/2022 | 05-08-2022

CM APPL. 34513/2022 (exemption)

1. Allowed, subject to all just exceptions.

2. The application is accordingly disposed of.

W.P.(C) 11635/2022

3. By way of the present petition, petitioners seek quashing of the impugned order dated 25.07.2022 issued by respondent no.3.

4. Learned senior counsel appearing on behalf of the petitioners submits that in addition of the present petition, DIG/Principal Recruits Training Centre (RTC) CRPF Srinagar, Campus-Humama, Dist.-Budgam (J&K) sent a communication dated 29.07.2022 vide No.M.V-1/2022-23-BLDG to the Special Director General, Jammu & Kashmir Zone, CRPF regarding retention of RTC CRPF Srinagar at Humhama in place of Lethporatill Academic Session of 2022-23, however, till date, as per their knowledge, no response has been received.

5. All the issues raised in the present petition, in our considered opinion, do not require any judicial intervention. It is upto the forces to make their own arrangement and they are the best to do the same, however, if the Principal of the centre and officers of DIG Rank is making some communication to Special Director General of Jammu & Kashmir Zone, we feel that the said officer should reply to the said communication whether accepting or not, with reasons thereof.

6. Accordingly, without commenting on the merits of the present petition, we hereby dispose of the present petition by giving direction to the Special Director General, Jammu & Kashmir Zone to consider and decide about the communication dated 29.07.2022 sent by DIG/Principal RTC CRPF Srinagar within two weeks from the receipt of this order.

7. In view of above directions, petition is disposed of.

Advocate List

  • Mr. Sanjay R. Hedge, Sr. Adv. with Mr. Ankit Yadav, Mr. Ratnesh Sharma, Mr. Raghav Gupta, Mr. Shahrukh Ali & Mr. G. Bhaskar, Advs.

  • Mr. Harish Vaidyanathan Shankar, CGSC with Mr. Srish Kumar Mishra, Mr. Sagar Mehlawat, Mr. Alexander Mathai Paikaday, Advs. for UOI & Mr. Rishav Dubey (G.P.)

Bench
  • HON'BLE MR. JUSTICE SURESH KUMAR KAIT
  • HON'BLE MR. JUSTICE SAURABH BANERJEE
Eq Citations
  • 2022/DHC/002985
  • LQ/DelHC/2022/2617
Head Note

Constitution of India — Art. 226 — Maintainability — Issues not requiring judicial intervention — Maintainability — Petitioner seeking quashing of impugned order of respondent no. 3 — Learned senior counsel appearing on behalf of petitioners submitting that in addition to the present petition DIGPrincipal Recruits Training Centre (RTC) CRPF Srinagar CampusHumama DistBudgam JampK sent a communication dt. 29-7-2022 to Special Director General Jammu and Kashmir Zone CRPF regarding retention of RTC CRPF Srinagar at Humhama in place of Lethporatill Academic Session of 2022-23, however, till date as per their knowledge no response had been received — Held, all the issues raised in the present petition in our considered opinion do not require any judicial intervention — It is upto the forces to make their own arrangement and they are the best to do the same — However, if the Principal of the centre and officers of DIG Rank is making some communication to Special Director General of Jammu and Kashmir Zone, we feel that the said officer should reply to the said communication whether accepting or not with reasons thereof — Accordingly without commenting on the merits of the present petition, the present petition disposed of by giving direction to the Special Director General Jammu and Kashmir Zone to consider and decide about the communication dt. 29-7-2022 sent by DIGPrincipal RTC CRPF Srinagar within two weeks from the receipt of this order