Mohsin vs Union Of India And Anr
2016 Latest Caselaw 630 Del

$~19.

*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 699/2016
      MOHSIN                                        ..... Petitioner
                        Through: Mr. Ankur Chhibber, Advocate

                        versus


      UNION OF INDIA AND ANR                     ..... Respondents
                     Through: Mr. Arvind Sharma, DG, BSF

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
      HON'BLE MR. JUSTICE SUNIL GAUR

                        ORDER

% 28.01.2016

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

inter alia for issuing directions to the respondents/BSF to dispose of

his pending appeal dated 09.10.2015 against the order dated

30.07.2015, whereunder he has been struck off from the strength of

the BSF w.e.f. 28.07.2015 on the ground of colour blindness.

2. Mr. Ankur Chhibber, proxy counsel appearing for the counsel for

the petitioner submits that after filing of the present petition, the

petitioner has received a copy of the order dated 07.01.2016 issued by

the respondents, rejecting the petitioner's appeal. He hands over a

copy of the said order, which is taken on record.

3. In view of the aforesaid submission, the present petition is

disposed of as infructuous with liberty granted to the petitioner to

assail the order dated 07.01.2016 in accordance with law.

HIMA KOHLI, J

SUNIL GAUR, J JANUARY 28, 2016 rkb