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Jitender Singh vs Union Of India Through Secretary ...
2023 Latest Caselaw 4412 Del

Citation : 2023 Latest Caselaw 4412 Del
Judgement Date : 2 November, 2023

Delhi High Court
Jitender Singh vs Union Of India Through Secretary ... on 2 November, 2023
                          $~31

                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                                         Date of decision: 02.11.2023


                          +         W.P.(C) 17619/2022&CM APPL. 56352-56353/2022

                                    JITENDER SINGH                              ..... Petitioner

                                                           versus

                               UNION OF INDIA THROUGH SECRETARY MHA & ANR.
                                                               ..... Respondents
                          Advocates who appeared in this case:
                          For the Petitioner:         Mr. Abhay Kumar Bhargava, Advocate.
                          For the Respondents:        Mr. Syed Abdul Haseeb, Advocate with Mr.
                                                      Devvrat Yadav, GP.
                                                      Mr. Hemendra Singh, DC, LAW, BSF.
                          CORAM:-
                          HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                          HON'BLE MR. JUSTICE DHARMESH SHARMA
                                        JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner seeks quashing of the below benchmark Annual Performance Appraisal Report for the period 01.04.2019 to 31.03.2020.

2. Learned counsel for the respondents submits that in the counter affidavit, respondents have stated that case of petitioner was re- examined and petitioner was found eligible for grant of financial up- gradation benefit under the MACP scheme as per the criteria.

Signature Not Verified Digitally Signed

Signing Date:07.11.2023 14:47:04

3. He submits that since respondents have already granted the benefit of the MACP scheme to the petitioner, the grievance of the petitioner stands redressed and nothing further survives in the petition.

4. In view of the above, the petition is disposed of.

SANJEEV SACHDEVA, J

DHARMESH SHARMA, J NOVEMBER 02, 2023/sw

Signature Not Verified Digitally Signed

Signing Date:07.11.2023 14:47:04

 
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