Sahil Gupta (Ac) vs Union Of India & Anr.
2023 Latest Caselaw 1434 Del

Citation : 2023 Latest Caselaw 1434 Del
Judgement Date : 27 July, 2023

Delhi High Court

Sahil Gupta (Ac) vs Union Of India & Anr. on 27 July, 2023

                          $~64
                          * IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                                  Judgment delivered on: 27.07.2023

                          +                W.P. (C) 9879/2023 & CM. APPL. 37974/2023

                          SAHIL GUPTA (AC)                                        .... PETITIONER

                                                      Versus


                          UNION OF INDIA & ANR                                .... RESPONDENTS

                          Advocates who appeared in this case:
                          For the Petitioner:   Mr. Abhay Kumar Bhargava, Mr. Rajender Kumar and Mr.
                                                Satyarath Sinha, Advocates.

                          For the Respondent: Mr. Vikrant N. Goyal, Mr. Yash Tandon, Ms. Ayushi Garg
                                              and Mr. Rohit Gupta, Advocates.
                          CORAM:-
                          HON'BLE MR JUSTICE SANJEEV SACHDEVA
                          HON'BLE MR. JUSTICE MANOJ JAIN

                                                         JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner seeks quashing of order dated 05.07.2023 whereby, petitioner has been directed to participate in the departmental inquiry pending against him. Further, petitioner seeks stay of disciplinary inquiry proceedings till he attains Shape-1 (S-1) medical category.

Signature Not Verified Digitally Signed

Signing Date:28.07.2023 14:44:55

2. Petitioner has been diagnosed with mild depressive disorder and has been categorized as S2 (T-24).

3. Keeping in view, the facts and circumstances of the case, we are not inclined to quash or grant any stay of the inquiry. However, we dispose of this petition directing the respondents to take into account the medical condition of the petitioner and proceed with the inquiry only in accordance with rules and the standing order No. 04/2008 dated 15.12.2008.

4. Order dasti under the signatures of Court Master.

SANJEEV SACHDEVA, J

MANOJ JAIN, J ,

JULY 27, 2023 NA

Signature Not Verified Digitally Signed

Signing Date:28.07.2023 14:44:55