Premjeet Kumar vs Union Of India And Ors
2023 Latest Caselaw 5374 Del

Delhi High Court

Premjeet Kumar vs Union Of India And Ors on 21 December, 2023

Author: Sanjeev Sachdeva

Bench: Sanjeev Sachdeva

                          $~21

                          *        IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                                 Date of decision: 21st December, 2023

                          +        W.P.(C) 16592/2023 &CM APPL. 66821/2023

                                   PREMJEET KUMAR                              ..... Petitioner

                                                            versus

                                   UNION OF INDIA & ORS.                       ..... Respondents

                          Advocates who appeared in this case:
                          For the Petitioner:        Ms. Geeta Rani, Advocate (through VC).
                          For the Respondents:       Mr. Jatin Singh, Mr. Keshav Sehgal, Mr.
                                                     Shivam Gaur and Mr. Aryan Kumar, Advocates.
                                                     SI Amit Kumar and CT Mohit Kumar, CISF
                          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 promote the petitioner to the rank of Assistant Sub Inspector (Fire).

2. Learned counsel for respondent who appears on an advance notice submits that petitioner has not given a representation however, had served a legal notice dated 14.11.2023 and the same is under active consideration of the Competent Authority.

3. In view of the above, we dispose of this petition directing the respondents to treat the subject petition as a representation and to

decide the same within a period of six weeks in accordance with law.

4. Needless to state that petitioner would have the liberty to take such further additional remedies in case aggrieved by the order passed on the representation.

5. Petition is disposed of in the above terms.

SANJEEV SACHDEVA, J

MANOJ JAIN, J

DECEMBER 21, 2023/sw