Manoj Kumar Sharma vs Union Of India & Ors.
2021 Latest Caselaw 3157 Del

                              $~24
                              *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                              +      W.P.(C) 12232/2021
                                     MANOJ KUMAR SHARMA                                       ..... Petitioner
                                                        Through       Mr.P.N.Agesh, Sr.Advocate with
                                                                      Mr.Akshay Sharma and Mr.Shivam
                                                                      Wadhwa, Advocates.
                                                        versus

                                     UNION OF INDIA & ORS.                           ..... Respondents
                                                   Through            Mr.Shashank Bajpai, Advocate.

                              %                                     Date of Decision: 22nd November, 2021

                              CORAM:
                              HON'BLE MR. JUSTICE MANMOHAN
                              HON'BLE MR. JUSTICE NAVIN CHAWLA

                                                            JUDGMENT

MANMOHAN, J: (Oral)

C.M.No.38293/2021 Exemption allowed, subject to all just exceptions. Accordingly, the application stands disposed of. W.P.(C) 12232/2021

1. Present writ petition had been filed challenging the order dated 27th August, 2021 issued by respondent nos.2 & 3 communicated vide signal dated 06th September, 2021, whereby the petitioner's request for transfer from 150 Battalion located in Dornapal, Sukma, Chhattisgarh owing to his deteriorating medical condition was rejected. Petitioner also seeks a direction to the respondent no.2 to transfer him to a soft location.

Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:23.11.2021 19:09:07

2. In pursuance to the last order, Mr.Vipul Kumar, IG, CRPF has joined the present proceedings by way of online video link. He states that in the peculiar facts and circumstances of the present case, petitioner's request for a soft location shall be considered sympathetically and shall be decided within a week.

3. The aforesaid statement is accepted by this Court and the respondents are held bound by the same.

4. In view of the aforesaid statement, learned senior counsel for the petitioner does not wish to press the present petition any further. Accordingly, the present writ petition is disposed of as satisfied.

5. It is clarified that the present order has been passed in the peculiar facts and circumstances of the case and shall not be treated as a precedent.

MANMOHAN, J

NAVIN CHAWLA, J NOVEMBER 22, 2021 KA

Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:23.11.2021 19:09:07