Dr.Binay Kumar vs Union Of India & Ors.
2012 Latest Caselaw 3965 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

%                        Date of Decision: 06.07.2012

+                        W.P.(C) No.1772/2012

Dr.Binay Kumar                                     ...        Petitioner

                                  versus

Union of India & Ors.                              ...        Respondents

Advocates who appeared in this case:

For the Petitioner        : Mr.Aditya Dewan
For Respondents           : Dr.Ashwani Bhardwaj

CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MR. JUSTICE SUDERSHAN KUMAR MISRA

ANIL KUMAR, J.

*

Pursuant to the order dated 31st May, 2012 an affidavit dated 30th

June, 2012 of Sh.Raghuvansh Kumar, Second-in-Command with the

office of Commandant 103 RAF BN, Wazirabad, Delhi-110094, has been

duly filed by the respondents.

The affidavit categorically stipulates that during the pendency of

the writ petition, the respondents have re-considered the case of the

petitioner on the basis of his representation dated 7th March, 2012, and

keeping in view the heath/medical condition of the petitioner, the

transfer of the petitioner was cancelled by the respondents, as

requested by him and he was posted to 31 Bn at New Delhi, on medical

grounds. It was further decided by the respondents to retain the

petitioner in Delhi, till his medical condition improves.

In view of the cancellation of the order of transfer of the petitioner

and recalling the petitioner from Mumbai to Delhi no further directions

are required in the present petition and the writ petition is disposed of.

The affidavit dated 17th May, 2012 of Sh.Pankaj Misra, Deputy

Commandant tendering unconditional apology to this Court is also

accepted and the matter concerning his appearance in Court in civilian

dress on 4th May, 2012 is closed.

Parties are left to bear their own cost.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

JULY 06, 2012 'k'