Rajesh Kumar vs Union Of India & Others

*         HIGH COURT OF DELHI : NEW DELHI


+         Writ Petition (Civil) No.10533 of 2004


                     Judgment reserved on: July 14, 2008

%                    Judgment delivered on: August 19, 2008

Rajesh Kumar
S/o Shri Krishna Chandra Lal Das
R/o B-17/11, Abhyuday Co-op Society
Kolkata.                                           ...Petitioner
                     Through Mr.Kailash Vasdev, Sr.Advocate with
                               Mr. Praveen Kumar Singh, Advocate

                     Versus

1.   Union of India
     Service through the Secretary
     Ministry of Finance
     North Block
     New Delhi - 110001

2.   Central Board of Excise & Customs
     Service through its Chairman
     Ministry of Finance
     North Block
     New Delhi - 110001

3.   Commissioner of Customs
     Customs House
     15/1, Strand Road
     Kolkata-700 001.

4.   Amita Dhaiya (Singh)
     Indian Customs & Central Excise Service (IC&CES)
     Deputy Commissioner
     Division-I, Civil Lines

WP (C) No.10533/2004                                          Page 1 of 3
      T.K. Road
     Nagpur-440001 (Maharashtra)

5.   Upender Singh Rawat
     Indian Customs & Central Excise Service (Dy. Commissioner)
     Satara Division, Plot No.P/11 & P/14
     Old MIDC, Satara
     Maharashtra-415004.

6.   R. Vittal Vivekanandan
     Indian Customs & Central Excise Service
     Assistant Commissioner
     O/O the Commissioner of Customs (Airport)
     Custom House-33, Rajaji Salai
     Chennai-1.

7.   R. Karunakaran
     Indian Customs and Central Excise Service
     Assistant Commissioner (Anti Evasion)
     O/O the Commissioner of Central Excise No.1
     Williams Road, Trichy
     Tamilnadu-620001.

8.   N. Shashi Dharan
     Indian Customs & Central Excise Service
     Assistant Commissioner
     O/O the Assistant Commissioner (Central Excise)
     Hyderabad-X Division
     Posnett Bhawan, Tilak Road
     ABIDS, Hyderabad-4
     Andhra Pradesh.

     4 to 8 as representative
     Indian Customs & Central Excise
     Service (IC&CES 1997 onwards)                     ... Respondents

                     Through Mr. Suresh Kait with Mr. Abhishek
                             Verma, Advocate



WP (C) No.10533/2004                                           Page 2 of 3
 Coram:

HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE V.B. GUPTA

1. Whether the Reporters of local papers may
   be allowed to see the judgment?                      Yes

2. To be referred to Reporter or not?                   Not necessary

3. Whether the judgment should be reported
   in the Digest?                                       Not necessary


MADAN B. LOKUR, J.

For orders, see Writ Petition (Civil) No. 8658/2004.

MADAN B. LOKUR, J.

August 19, 2008 J.R. MIDHA, J. ncg Certified that the corrected copy of the judgment has been transmitted in the main Server.