Prahalad Singh vs Union Of India & Ors.
2022 Latest Caselaw 2755 Del

$~27
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                              Date of decision: 02.09.2022

+      W.P.(C) 12656/2022
       PRAHALAD SINGH                                    ..... Petitioner
                    Through:            Ms.Saahila Lamba, Advocate.

                           versus

       UNION OF INDIA & ORS.                              ..... Respondents
                     Through:           Mr.Jitesh Vikram Srivastava, SPC
                                        with Mr.Prajesh Vikram Srivastava,
                                        (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)

1. By way of the present petition, petitioner seeks direction to the respondents to either grant compassionate appointment in Group D to son of the petitioner in place of petitioner or re-deploy the petitioner to any suitable place in the Railways.

2. For the aforesaid relief, petitioner has made representation dated 09.11.2020 which is annexed as Annexure P-6 of the present petition, however, till date, respondents have not decided the same.

3. Accordingly, we hereby dispose of the present petition directing the respondents to take decision on the representation dated 09.11.2020 made by the petitioner in view of the para 4 of the policy dated 14.06.2006 which is

annexed as Annexure P-5 of the present petition within six weeks.

4. Needless to state that if the petitioner is still aggrieved, liberty is granted to challenge the same before the appropriate forum.

5. In view of above, petition is disposed of.

(SURESH KUMAR KAIT) JUDGE

(SAURABH BANERJEE) JUDGE SEPTEMBER 02, 2022/ab