Ashok Kumar Gupta vs Union Of India & Anr
2016 Latest Caselaw 292 Del

$~6.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 11549/2015
      ASHOK KUMAR GUPTA                         ..... Petitioner
                   Through: Ms. Anjali J. Manish, Advocate with
                   Mr. Karan Chawla, Advocate

                         versus

      UNION OF INDIA & ANR                      ..... Respondents
                     Through: Mr. Manik Dogra, CGSC

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MR. JUSTICE R.K. GAUBA

                         ORDER

% 14.01.2016

1. The present petition has been filed by the petitioner praying

inter alia for directions to the respondent No.2/Indian Air Force to

incorporate the words, "FIT FOR CIVIL SERVICES" in the Discharge

Certificate issued on 15.06.2015.

2. On the last date of hearing, notice was issued to the

respondents and learned counsel for the respondents had requested

for some time to examine the petitioner's grievance.

3. Today, counsel for the respondents states the respondent No.2

has prepared a fresh Discharge Certificate dated 11.1.2016

incorporating therein the words, "FIT FOR CIVIL SERVICE" as

requested by the petitioner. He submits that he is ready and willing to

hand over the said certificate to the petitioner on the condition that

the earlier Discharge Certificate dated 15.06.2015 be returned.

4. Counsel for the petitioner assures the Court that the same shall

be done as soon as the petitioner hands her over the earlier Discharge

Certificate.

5. As soon as the counsel for the petitioner returns the original

Discharge Certificate dated 15.06.2015 to the counsel for the

respondents, he shall hand over the modified Discharge Certificate

dated 11.01.2016 to her.

6. The petition is disposed of. No orders as to costs.

HIMA KOHLI, J

R.K. GAUBA, J JANUARY 14, 2016 rkb