Abc vs Union Of India And Anr
2020 Latest Caselaw 3339 Del

                             $~28.
                             *     IN THE HIGH COURT OF DELHI AT NEW DELHI

                             %                                          Decided on: 7th December, 2020

                             +      W.P.(C) 9804/2020

                                    ABC                                                 ..... Petitioner
                                                       Through:       Mr.Ravinder Pal Jindal, Adv.

                                                 Versus

                                    UNION OF INDIA & ANR.                ..... Respondents
                                                  Through: Mr.Rahul Sharma, Adv. with
                                                  Mr.C.K.Bhatt, Advocates for R-1/Union of India.

                                    CORAM:
                                    HON'BLE THE CHIEF JUSTICE
                                    HON'BLE MR. JUSTICE PRATEEK JALAN


                                                              JUDGMENT

: D.N.PATEL, Chief Justice (Oral)

Proceedings in the matter have been conducted through video conferencing.

C.M.No.31251/2020 (exemptions)

Allowed, subject to all just exceptions. The application is disposed of.

W.P.(C) No.9804/2020

1. This writ petition has been preferred with the following prayers:-

"1. Mandamus directing and commanding the respondents to

Signature Not Verified Digitally Signed By:PANKAJ KUMAR Location:

Signing Date:12.12.2020 11:57:26 ·consider the representation dated 15.07.2019;

2. Issue directions to the respondents to constitute a committee so as to consider the case of the petitioner in a time-bound period;

3. Any other appropriate writ, order and/ or direction in the facts and circumstances of the case as this Hon'ble Court may deem just and equitable. "

2. Having heard the learned counsel for the petitioner and looking to the facts and circumstances of the case, it appears that the petitioner had supplied certain intelligence input to the Directorate General of Central Excise Intelligence, Delhi Zonal Unit. The said intelligence supplied by the petitioner was found to be true and correct. A detailed order-in-original dated 30.06.2016 was passed. The intelligence as supplied by the petitioner ultimately resulted in recovery of huge amount of tax, penalty etc. Now, the grievance of the petitioner is that as per the reward policy floated by the respondents (which is at Annexure A-6 to the memo of this writ petition), the reward as stipulated has not been paid to him.

3. We, therefore, direct the learned counsel for the petitioner to furnish the details of the petitioner along with the representation filed by the petitioner to the learned counsel who is appearing for respondent No.1, in a sealed cover. The learned counsel for respondent No.1, in turn, shall supply the said details to the concerned respondent authorities in a sealed cover.

4. The representation will be decided by the concerned respondent authorities in accordance with law, rules, regulations and Government policies applicable to the facts of the case and on the basis of materials on record, as expeditiously as possible and practicable.

Signature Not Verified Digitally Signed By:PANKAJ KUMAR Location:

Signing Date:12.12.2020 11:57:26

5. With these observations, this writ petition is disposed of.

CHIEF JUSTICE

PRATEEK JALAN, J DECEMBER 07, 2020 'anb'

Signature Not Verified Digitally Signed By:PANKAJ KUMAR Location:

Signing Date:12.12.2020 11:57:26