Delhi High Court
Satish Chandra Verma vs Union Of India Rep By Ministry Of ... on 28 May, 2021
3 to 5
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5334/2021 & CM APPLs16440-16444/2021, 17362/2021
SATISH CHANDRA VERMA ..... Petitioner
Through: Mr. I.H. Syed, Senior Advocate with
Mr. Sarim Naved, Mr. Kamran Javed
and Mr. Anshu Davar, Advocates.
versus
UNION OF INDIA REP BY MINISTRY OF
HOME AFFAIRS & ORS. ..... Respondents
Through: Mr.Tushar Mehta, SGI with Mr. Arun
Bhardwaj, Senior Advocate with
Mr. Harish Vaidyanathan and Mr. Kinjal
Shrivastava and Ms. S.Bushra Kazim,
Ms. Tejaswani Verma and Mr. Jatin
Puniyani, Advocates for respondent
No.1.
Mr. Ravinder Agarwal and Mr. Girish
Pande, Advocates for respondent No.6.
Ms. Manisha Lav Kumar, Senior
Advocate with Mr. Ravi Kant Jain,
Advocate for respondent No.9-State of
Gujarat.
WITH
+ W.P.(C) 5350/2021 & CM APPLs.16501-16505/2021
SATISH CHANDRA VERMA ..... Petitioner
Through: Mr. I.H. Syed, Senior Advocate with
Mr. Sarim Naved, Mr. Kamran Javed
and Mr. Anshu Davar, Advocates.
W.P.(C) 5334/2021 Page 1 of 4
versus
UNION OF INDIA REP BY MINISTRY OF
HOME AFFAIRS & ORS. ..... Respondents
Through: Mr.Tushar Mehta, SGI with Mr. Arun
Bhardwaj, Senior Advocate with
Mr. Harish Vaidyanathan and Mr. Kinjal
Shrivastava and Ms. S.Bushra Kazim,
Ms. Tejaswani Verma and Mr. Jatin
Puniyani, Advocates for respondent
No.1.
Mr. Ravinder Agarwal and Mr. Girish
Pande, Advocates for respondent No.6.
Ms. Manisha Lav Kumar, Senior
Advocate with Mr. Ravi Kant Jain,
Advocate for respondent No.9-State of
Gujarat.
AND
+ W.P.(C) 5354/2021 & CM APPLs. 16513-16517/2021
SATISH CHANDRA VERMA ..... Petitioner
Through: Mr. I.H. Syed, Senior Advocate with
Mr. Sarim Naved, Mr. Kamran Javed
and Mr. Anshu Davar, Advocates.
versus
UNION OF INDIA REP BY MINISTRY OF
HOME AFFAIRS & ORS. ..... Respondents
Through: Mr.Tushar Mehta, SGI with Mr. Arun
Bhardwaj, Senior Advocate with
Mr. Harish Vaidyanathan and Mr. Kinjal
Shrivastava and Ms. S.Bushra Kazim,
Ms. Tejaswani Verma and Mr. Jatin
Puniyani, Advocates for respondent
No.1.
W.P.(C) 5334/2021 Page 2 of 4
Mr. Ravinder Agarwal and Mr. Girish
Pande, Advocates for respondent No.6.
Ms. Manisha Lav Kumar, Senior
Advocate with Mr. Ravi Kant Jain,
Advocate for respondent No.9-State of
Gujarat.
% Date of Decision: 28th May, 2021
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE NAVIN CHAWLA
JUDGMENT
MANMOHAN, J (Oral):
1. The petitions have been heard by way of video conferencing.
2. In pursuance to the last order, both the parties have filed their written
submissions.
3. In the respondents' written submissions, it is stated that the Ministry
is in the process of sending its enquiry report to the UPSC for its advice after
taking approval from the Disciplinary Authority and thereafter, the said
advice shall be sent to the petitioner to file his representation. It is further
stated that after receipt of the representation of the petitioner, the same shall
be placed before the Disciplinary Authority, who will take its decision
considering the enquiry report, advice of UPSC and representation of the
petitioner.
4. From the aforesaid, it is apparent that no final decision can be taken
by the Disciplinary Authority for atleast three months.
5. Since both the parties have filed their short written submissions and
the matters have already been directed to be listed by the Central
Administrative Tribunal for hearing and disposal in the first week of July,
2021, this Court directs the Tribunal to take up the matters for hearing and
disposal on 06th July, 2021 by virtue of physical or virtual mode as may be
convenient to it. Learned counsel for the parties assure and undertake to
this Court that they shall not seek any adjournment before the Tribunal.
6. The statements made by the learned counsel for the parties are
accepted by this Court and the parties are held bound by the same. The
Tribunal is directed to dispose of the petitions filed by the petitioner as
expeditiously as possible, but not later than three months from today.
7. With the aforesaid direction, present writ petitions and pending
applications stand disposed of.
8. The Registry is directed to forward a copy of this order to the
Registrar of Central Administrative Tribunal forthwith for necessary
information and action.
9. The order be uploaded on the website forthwith. Copy of the order be
also forwarded to the learned counsel through e-mail.
MANMOHAN, J
NAVIN CHAWLA, J
MAY 28, 2021
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