Rajesh Kumar & Ors. vs Director General Central ...
2021 Latest Caselaw 2951 Del

                          $~54
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      W.P.(C) 12213/2021
                                 RAJESH KUMAR & ORS.                                     ..... Petitioners
                                                    Through      Ms.L.Gangmei, Advocate.

                                                    versus

                                 DIRECTOR GENERAL CENTRAL INDUSTRIAL SECURITY
                                 FORCE & ANR.                           ..... Respondents
                                              Through Mr.T.P.Singh, Sr.Central Govt.
                                                      Counsel.


                          %                        Date of Decision: 28th October, 2021
                          CORAM:
                          HON'BLE MR. JUSTICE MANMOHAN
                          HON'BLE MR. JUSTICE NAVIN CHAWLA
                                            JUDGMENT

MANMOHAN, J: (Oral) C.M.No.38255/2021 Exemption allowed, subject to all just exceptions. Accordingly, the application stands disposed of. W.P.(C) No.12213/2021

1. The petition has been heard by way of video conferencing.

2. Learned counsel for the petitioners prays that a direction be issued to the respondents to decide the appeals dated 19th June, 2018 filed by the petitioners. She emphasises that grievances of the petitioners in the present writ petition is the inaction of the respondents in deciding the petitioners' appeals.

Signature Not Verified

By:KRISHNA BHOJ Signing Date:29.10.2021 22:27:43

3. Issue notice. Mr.T.P.Singh, Advocate accepts notice on behalf of the respondents. He states that the aforesaid appeals are under active consideration.

4. Keeping in view the limited prayer sought by the petitioners, the present writ petition is disposed of with a direction to the respondents to decide the appeals dated 19th June, 2018 filed by the petitioners, as expeditiously as possible, preferably within eight weeks, in accordance with law.

5. 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 OCTOBER 28, 2021 KA

Signature Not Verified

By:KRISHNA BHOJ Signing Date:29.10.2021 22:27:43