Neeraj Kumar vs Union Of India And Ors
2023 Latest Caselaw 3522 Del

                          $~32
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                                      Judgment delivered on: 18.08.2023
                          +                    W.P.(C) 10951/2023 & CM APPL. 42488/2023

                          NEERAJ KUMAR                                             ..... Petitioner

                                                          versus

                          UNION OF INDIA AND ORS.                                  ..... Respondents

                          Advocates who appeared in this case:

                          For the Appellant:              Mr. Ankur Chibber, Advocate.
                          For the Respondents:            Mr. Manish Mohan, Central Government Standing
                                                          Counsel.

                          CORAM:-
                          HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                          HON'BLE MR. JUSTICE MANOJ JAIN

                                                    JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner seeks a directing to the respondent No.1 i.e. Ministry of Home Affairs to take a decision on the proposal forwarded by the Border Security Force (BSF) to the Ministry of Home Affairs for relaxation of flying hours in respect of petitioner for promotion from Deputy Command Pilot to Second in Command Pilot.

2. Learned counsel for petitioner submits that because of lack of infrastructure and aircrafts, the petitioner has not been granted enough opportunity to log flying hours. He submits that a proposal has already been forwarded by the BSF to the Ministry of Home Affairs on 27.03.2023, however, the decision has not yet been taken.

Signature Not Verified Digitally Signed

Signing Date:22.08.2023 15:00:00

3. Issue notice. Notice is accepted by learned counsel appearing for respondents, who submits that the matter is under active consideration of the competent authority and assures that the same shall be decided within a reasonable time.

4. In view of the above, this petition is disposed of, directing respondent No.1, Ministry of Home Affairs to take a final decision on the proposal forwarded by the BSF dated 27.03.2023 in a time bound manner, preferably within a period of eight weeks from today. It is further clarified that in case necessary dispensation is granted by the Ministry of Home Affairs on the proposal of the BSF, further steps thereafter be also taken in a time bound manner.

5. It is clarified that the Ministry of Home Affairs is at liberty to decide the proposal on its own merits without being influenced by anything stated on merits in this order.

6. Dasti under signature of the Court Master.

SANJEEV SACHDEVA, J

MANOJ JAIN, J AUGUST 18, 2023/NA

Signature Not Verified Digitally Signed

Signing Date:22.08.2023 15:00:00