Dr Millie Murmu vs Union Of India & Ors.
2021 Latest Caselaw 2540 Del

                          $~A-14
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +         W.P.(C) 6657/2021 & CM APPLs. 20979/2021, 29884/2021
                                    & 29891/2021

                                    DR MILLIE MURMU                                   ..... Petitioner
                                                      Through:     Dr. Swati Jindal Garg,
                                                                   Advocate.
                                                      versus

                                    UNION OF INDIA & ORS.                        ..... Respondents
                                                  Through:         Mr. Ripudaman Bhardwaj,
                                                                   Advocate with Mr. Shomendu
                                                                   Mukherji, Advocate.

                          %                                Date of Decision: 15th September, 2021

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

                          MANMOHAN, J. (Oral)

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

2. With consent of the parties, the writ petition is taken up for hearing and disposal.

3. Though a number of prayers have been made in the present writ petition, yet with the consent of the parties, the present writ petition is disposed of in the following agreed terms:-

A. Petitioner undertakes to join her new posting at Sector BSF, Abohar, Punjab, within two weeks.

Signature Not Verified Digitally Signed

Signing Date:15.09.2021 21:27:16 B. In the event, the petitioner after joining her new posting applies for treating her absence from 16th April, 2021 till the date of her joining as leave, the said request shall be considered by the respondents in accordance with law. C. Respondents undertake to re-constitute the Internal Complaints Committee (for short 'ICC') in accordance with the order dated 18th June, 2021 passed by the Director- General, BSF, within two weeks. The petitioner undertakes to co-operate in the said inquiry. Counsel for the respondents assures this Court that as and when the petitioner applies for leave to participate in the ICC proceedings, the said request will be allowed in accordance with law.

D. Petitioner's application for security as and when filed shall be considered by the respondents in accordance with law.

4. The statements/undertakings made by the counsel for the parties are accepted by this court and the parties are held bound by the same.

5. This Court directs that the re-constituted ICC shall conclude the inquiry as expeditiously as possible. Respondents are directed to ensure that communications between the petitioner and the ICC are kept confidential.

6. Recording the aforesaid consensus and directions, the present writ petition along with pending applications stands disposed of. This court clarifies that it has not expressed any opinion on the merits of the case. The rights and contentions of all the parties are left open.

Signature Not Verified Digitally Signed

Signing Date:15.09.2021 21:27:16

7. 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 SEPTEMBER 15, 2021 TS

Signature Not Verified Digitally Signed

Signing Date:15.09.2021 21:27:16