Shri Ramesh Kaboo vs Union Of India And Ors.
2018 Latest Caselaw 2262 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                             Date of Order: April 11, 2018

+     W.P.(C) 3526/2018 & C.M. 13924-25/2018
      SHRI RAMESH KABOO                                 ..... Petitioner
                   Through:            Mr. V.K. Raina, Advocate

                          Versus

      UNION OF INDIA AND ORS.                 ..... Respondents
                    Through: Ms. Suparna Srivastava, Standing
                    Counsel for respondent No.1-UOI

      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                          ORDER

(ORAL)

1. Petitioner was prematurely retired on 5th July, 2017 and his Representation seeking revocation of his premature retirement has been rejected vide impugned order of 29th December, 2017, which is a cryptic order. It gives no reason as to why petitioner's Representation has been rejected.

2. In view of aforesaid, Director General of Bureau of Indian Standards is called upon to reconsider petitioner's Representation of 25 th July, 2017 and 6th September, 2017 and pass a speaking order thereon within a period of six weeks. The fate of Representations be conveyed to petitioner within a week thereafter, so that petitioner may avail of the remedies, as available in law, if need be.

3. Director General of Bureau of Indian Standards, be forthwith apprised of this order forthwith to ensure its compliance.

4. With aforesaid directions, this petition and applications are disposed of.

Dasti.

(SUNIL GAUR) JUDGE

APRIL 11, 2018 r