Mukesh Kumar vs Union Of India & Ors.
2012 Latest Caselaw 734 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI

+                           WP(C) No.8640/2011

%                       Date of Decision: 02.02.2012

Mukesh Kumar                                             .... Petitioner

                      Through None.

                                Versus

Union of India & Ors.                                .... Respondents

                      Through Mr.Ravinder Aggarwal, Advocate.


CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MS. JUSTICE INDERMEET KAUR


ANIL KUMAR, J.

*

No one is present on behalf of petitioner.

The learned counsel for the respondents on instructions states

that the commandant of 90th Battalion, CRPF, Bijbehera (ANGO),

J&K had received a signal dated 21st December, 2011 conveying the

approval of competent authority for reinstatement of Mukesh Kumar

son of Sh.Ashok Singh, Village Vidhipur, Post Office Karouta, District

Patna. Pursuant to the said intimation the commandant of the said

Battalion had communicated to the petitioner Mukesh Kumar the

approval of competent authority for his reinstatement in the service

and he was directed to resume duty at Unit Headquarter 90th

Battalion, Bijbehera, District Anantnag (J&K) immediately vide

communication dated 13th January, 2012. The learned counsel for

the respondents has also produced the copy of letter dated 13th

January, 2012 addressed to No.031415747 Ex-Ct/GD Mukesh

Kumar, petitioner, which is taken on record.

Since no one is present on behalf of petitioner, the writ petition

is dismissed in default. The application for interim order is also

disposed of.

ANIL KUMAR, J.

INDERMEET KAUR, J.

February 02, 2012 'k'