Geeta Kumari, Lady Const/Gd Cisf vs The Director General, Central ...
2022 Latest Caselaw 1443 Del

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                             Date of decision: 04.05.2022

+      W.P.(C) 6503/2022 & CM APPL.19702/2022
       GEETA KUMARI, LADY CONST/GD CISF       ..... Petitioner
                    Through: Ms.Pallavi Awasthi, Adv.

                          versus

       THE DIRECTOR GENERAL, CENTRAL INDUSTRIAL
       SECURITY FORCE & ORS.                    ..... Respondents
                    Through: Mr.Avnish Singh, Mr.Anirudh Shukla
                             (GP) & Ms.Leela Seman, Advs. with
                             Insp. Sanjay Singh, CISF.
       CORAM:

       HON'BLE MR. JUSTICE SURESH KUMAR KAIT
       HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN

                          J U D G M E N T (oral)

1. Vide the present petition, petitioner prays as under:

(a) To set aside the release order No.E-38028/I.C.P.Order/Admin.1/

2022/8466 dated 18.04.2022 issued by the respondents qua

petitioner;

(b) To issue directions to the respondents for allowing petitioner to

continue to perform her duties at CISF Unit, IGI Airport, New

Delhi.

2. On the last date of hearing, counsel appearing on behalf of the

petitioner requested this Court that if the transfer order is kept in abeyance

for an year or so; thereafter, she will join wherever posting is given to her by

the respondents.

3. Accordingly, counsel for the respondents, on instructions, submits

that transfer order of the petitioner is deferred upto 31.03.2023. To this

effect, communication has already been issued which has been received by

the counsel for the petitioner.

4. In view of above, present petition along with pending applications

stand disposed of.

(SURESH KUMAR KAIT) JUDGE

(SUDHIR KUMAR JAIN) JUDGE MAY 04, 2022/ab