Ram Singh Saini vs Uoi And Ors
2010 Latest Caselaw 4349 Del

22
*IN THE HIGH COURT OF DELHI AT NEW DELHI

      +      W.P.(C)No.6224/2010 & CM No. 12325/2010

                               Date of Decision : 15th September, 2010
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      RAM SINGH SAINI                    ..... Petitioner
                    Through:          Mr. Gulab Chandra, Adv. with
                                      Mr. Shivendra Kumar Gupta,
                                      Adv.
                      versus


      UOI AND ORS                     ..... Respondents
                           Through:   Ms. Jyoti Singh, Adv.


CORAM :-
HON'BLE MS. JUSTICE GITA MITTAL
HON'BLE MR. JUSTICE J.R. MIDHA

1.        Whether Reporters of Local papers may                  NO
          be allowed to see the Judgment?

2.        To be referred to the Reporter or not?                 NO

3.        Whether the judgment should be                         NO
          reported in the Digest?


GITA MITTAL, J. (Oral)

W.P.(C) 6224/2010 & CM No. 12325/2010

1. This writ petition has been filed for the reason that the

petitioner's appeal assailing his rejection for appointment to

the post of Head Constable in the Border Security Force in the

year 2010 has not been considered favourably on the ground of

medical fitness. The petitioner contends that he has preferred

an appeal dated 14th July, 2010 before the Director General of

the Border Security Force enclosing the requisite certificate

from the medical practitioner but no orders have been passed

thereon.

2. Ms. Jyoti Singh, appearing on behalf of respondents on

advance notice, contends that the appeal which was received

by the respondent was not accompanied by all documents

which have been placed before this Court. Subject to the

petitioner's placing the originals of the documents which have

been annexed as annexure at page 28A with the Director

General of the Border Security Force, appropriate orders in

accordance with law would be passed on the petitioner's

appeal.

3. This writ petition is accordingly disposed of with the

following directions:

(i) the petitioner shall file the original of the document

annexed at page 28 A of the present paper book

with the Director General of the Border Security

Force within a period of one week from today.

(ii) upon receipt of the document as directed above, the

pending appeal of the petitioner shall be disposed of

within a period of two weeks.

(iii) the order which is passed shall be communicated to

the petitioner who shall be at liberty to assail the

same by way of appropriate legal proceedings, in

case he is still aggrieved thereby.

This writ petition and application are disposed of on the

above terms.

Copy of this order be given dasti to both the parties under

the signatures of court master.

GITA MITTAL, J

J.R. MIDHA, J SEPTEMBER 15, 2010 HL