Wg Cdr Rohit Saran vs Uoi & Ors.
2012 Latest Caselaw 2072 Del

*              IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                      Date of Decision: 26th March, 2012

+                          W.P.(C) NO. 1247 OF 2012


WG CDR ROHIT SARAN                                          ...     Petitioner

                                    versus

UOI & ORS.                                                    ...Respondents


Advocates who appeared in this case:

For the Petitioner         :     Mr. S.S.Pandey, Advocate.
For Respondents            :     Mr. Jatan Singh, Advocate.

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

ANIL KUMAR, J.

The respondents have passed the order dated 15th March, 2012,

pursuant to a representation made by the petitioner. The respondents have

held that after due deliberations, the petitioner's posting to 30 Wg (Sarsawa)

is cancelled and he is to be retained at No. 2 AFSB (Mysore) till the

completion of his normal tenure of three years till 2014.

In view of the order dated 15th March, 2012, learned counsel

for the petitioner, on instructions of the petitioner, seeks to withdraw the

writ petition. The writ petition is dismissed as withdrawn.

It is, however, clarified that the usual rules and regulations

which apply to any incident of transfer in the service shall continue to apply

also in this case.

CM No. 2696/2012

In view of the orders passed in the main writ petition, the

interim order dated 2nd March, 2012 is vacated and the application is

disposed of.

ANIL KUMAR, J.

SUDERSHAN KUMAR MISRA, J.

MARCH 26, 2012 sl