Asst. Comdt. Vedpal vs Union Of India And Ors.
2022 Latest Caselaw 1502 Del

$~3
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                          Date of decision: 09.05.2022

+     W.P.(C) 6375/2022 & CM APPL. 19254/2022 (stay)
      ASST. COMDT. VEDPAL                              ..... Petitioner
                    Through:         Mr. Ajit Kakkar, Advocate.

                         versus

      UNION OF INDIA AND ORS.              ..... Respondents
                    Through: Ms.Aakanksha Kaul, Mr.Manek
                              Singh   and Mr.Aman      Sahani,
                              Advocates.

      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 seeks setting aside of Signal

No.S-IV-71/2022-TRG-15(De-Induction) dated 05.04.2022 and Office

Order No.S.IV-I/2022-CWT (De-Induction) dated 05.04.2022; directions to

respondents to attach petitioner to the Central Wrestling Team of the CRPF,

to call for records of the his performance or to verify his performance in

sports, to consider and conduct trials among all the players if he does not

qualify in selection as he is ready to go on posting anywhere as per

respondents, to consider his representation dated 12.04.2022 and to conduct

a proper enquiry into the grievances addressed by the petitioner and other

players.

2. Pursuant to the order dated 2nd May, 2022, the Daily Practice

Register has been produced and on perusal of the same, it is revealed that the

daily record of the performance has not been recorded except for one day.

3. It is not in dispute that the board has not been constituted which

would take decision upon petitioner's case and as stated by learned counsel

for the respondents, All India Police Games are scheduled for the

tournament to be held in October, 2022.

4. Accordingly, without falling into the controversy regarding

performance of the petitioner, we hereby dispose of the present petition

directing the respondents to keep the communication dated 05.04.2022 in

abeyance till the trial of the petitioner is conducted for the tournament to be

held in month of October, 2022.

5. We hereby make it clear that till then, the respondents will maintain

the Daily Practice Register and if petitioner's performance is not upto the

mark, they may take the decision accordingly. However, such decision shall

be put before the Board of Officers, who will take the final decision.

6. In view of the above, the present petition and the pending application

are disposed of.

(SURESH KUMAR KAIT) JUDGE

(SUDHIR KUMAR JAIN) JUDGE MAY 09, 2022/PB