Major Arvind Joshi vs Uoi And Ors
2016 Latest Caselaw 2259 Del

$~R-102.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+      W.P.(C) 2139/2007

       MAJOR ARVIND JOSHI                         ..... Petitioner
                    Through: Dr. L.S. Chaudhary, Advocate with
                    Ms. Swati Guha Mazumdar and Ms. Reema Bhola,
                    Advocates

                          versus

       UOI AND ORS                                      ..... Respondents
                          Through: Mr. Prashant Shivrajan and Mr. Harsh
                          Singhal, Advocates for Mr. Ankur Chhibber,
                          Advocates
       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
       HON'BLE MR. JUSTICE SUNIL GAUR

                          ORDER

% 21.03.2016

1. The petitioner has filed the present petition praying inter alia for quashing the proviso to Regulation 423 (Annexure P-1) and for restraining the respondents from passing any adverse orders against him.

2. Counsel for the petitioner states that the petitioner has superannuated from the Indian Army in the year 2015, whereafter he has been re-engaged by the Army and in view of the changed circumstances, he does not wish to press the present petition, more so since in the interregnum, the Guwahati High Court has set aside the conviction order dated 31.10.2006 passed against him by the Sessions Court.

3. Having regard to the submissions made by the counsel for the petitioner, the present petition is disposed of while leaving open the question of law raised herein with regard to the illegality of the proviso to Regulation

423.

HIMA KOHLI, J

SUNIL GAUR, J MARCH 21, 2016 rkb/ap