Shashi Bhushan Singh & Ors vs Union Of India Ministry Of Home ...
2022 Latest Caselaw 2435 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                             Date of decision: 05.08.2022
+      W.P.(C) 11635/2022 & CM APPL. 34512/2022
       SHASHI BHUSHAN SINGH & ORS             ..... Petitioners
                    Through: Mr.Sanjay R. Hedge, Sr. Adv. with
                             Mr.Ankit Yadav, Mr.Ratnesh Sharma,
                             Mr.Raghav Gupta, Mr.Shahrukh Ali
                             & Mr.G. Bhaskar, Advs.
                          versus
       UNION OF INDIA MINISTRY OF HOME AFFAIRS
       THROUGH ITS SECRETARY & ORS.             ..... Respondents
                     Through: Mr.Harish Vaidyanathan Shankar,
                              CGSC with Mr.Srish Kumar Mishra,
                              Mr.Sagar Mehlawat, Mr.Alexander
                              Mathai Paikaday, Advs. for UOI &
                              Mr.Rishav Dubey (G.P.)
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT
       HON'BLE MR. JUSTICE SAURABH BANERJEE

                          J U D G M E N T (oral)

CM APPL. 34513/2022 (exemption)

1. Allowed, subject to all just exceptions.

2. The application is accordingly disposed of. W.P.(C) 11635/2022

3. By way of the present petition, petitioners seek quashing of the impugned order dated 25.07.2022 issued by respondent no.3.

4. Learned senior counsel appearing on behalf of the petitioners submits that in addition of the present petition, DIG/Principal Recruits Training

Centre (RTC) CRPF Srinagar, Campus-Humama, Dist.-Budgam (J&K) sent a communication dated 29.07.2022 vide No.M.V-1/2022-23-BLDG to the Special Director General, Jammu & Kashmir Zone, CRPF regarding retention of RTC CRPF Srinagar at Humhama in place of Lethporatill Academic Session of 2022-23, however, till date, as per their knowledge, no response has been received.

5. All the issues raised in the present petition, in our considered opinion, do not require any judicial intervention. It is upto the forces to make their own arrangement and they are the best to do the same, however, if the Principal of the centre and officers of DIG Rank is making some communication to Special Director General of Jammu & Kashmir Zone, we feel that the said officer should reply to the said communication whether accepting or not, with reasons thereof.

6. Accordingly, without commenting on the merits of the present petition, we hereby dispose of the present petition by giving direction to the Special Director General, Jammu & Kashmir Zone to consider and decide about the communication dated 29.07.2022 sent by DIG/Principal RTC CRPF Srinagar within two weeks from the receipt of this order.

7. In view of above directions, petition is disposed of.

(SURESH KUMAR KAIT) JUDGE

(SAURABH BANERJEE) JUDGE AUGUST 05, 2022/ab