Sanjeev Kumar vs Union Of India
2023 Latest Caselaw 3622 Del

                          Neutral Citation Number 2023:DHC:6175-DB


                          $~61

                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                                      Judgment delivered on: 24.08.2023

                          +      W.P.(C) 11217/2023

                                 SANJEEV KUMAR                                      ..... Petitioner

                                                       versus

                                 UNION OF INDIA                                     ..... Respondent

                          Advocates who appeared in this case:
                          For the Petitioner:   Mr. Vivek Sheel, Advocate (through V.C.)

                          For the Respondent: Mr. G.D. Sharma, Advocate (through V.C.)

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

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner seeks a direction to the respondent to decide the statutory appeal filed by the petitioner's wife on 09.09.2022. Petitioner's wife has filed the subject appeal impugning the decision of respondent dismissing the petitioner on 23.07.2022. It is contended that the petitioner was also of unsound mind.

2. By order dated 23.07.2022, petitioner was dismissed from service on account of being declared a deserter.

3. Issue notice. Notice is accepted by learned counsel appearing for respondent.

Signature Not Verified Digitally Signed

Signing Date:28.08.2023 18:07:31 Neutral Citation Number 2023:DHC:6175-DB

4. Since the wife of the petitioner has filed an appeal and the petitioner only seeks disposal of the statutory appeal dated 09.09.2022 in a time-bound manner, petition is disposed of directing respondent to decide the statutory appeal filed by the wife of the petitioner on 09.09.2022 within a period of 6 weeks from today. The order be communicated to the petitioner.

5. Petition is disposed of in the above terms.

6. It is clarified that this Court has neither considered nor commented on the merits of the contentions of either parties. All rights and contentions of the parties are reserved.

SANJEEV SACHDEVA, J

MANOJ JAIN, J AUGUST 24, 2023 st

Signature Not Verified Digitally Signed

Signing Date:28.08.2023 18:07:31