Veerendra Kumar Meena vs Union Of India & Ors.
2023 Latest Caselaw 4299 Del

                          $~23

                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                            Judgment delivered on: 20th October, 2023

                          +      W.P.(C) 13919/2023
                                 VEERENDRA KUMAR MEENA                            ..... Petitioner
                                                       versus
                                 UNION OF INDIA & ORS.                            ..... Respondents
                          Advocates who appeared in this case:
                          For the Petitioner:   Mr. Abhay Kumar Bhargava with Mr. Satyaarth Sinha,
                                                Advocates.

                          For the Respondents: Ms. Maitree J. Joshi, SPC for UOI with Mr. Vedansh
                                               Anand, GP, Mr. Rajesh DC Law, CRPF.

                          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 respondents to consider the appeal filed by the petitioner on 17.10.2023 against the order dated 07.10.2023.

2. By order dated 07.10.2023, respondents have directed that petitioner shall be invalidated from service within one month from the said order unless he inter alia files a petition against the Medical Board.

3. Learned counsel for the petitioner submits that impugning the findings of the Medical Board an appeal has already been filed and as

Signature Not Verified Digitally Signed

Signing Date:21.10.2023 17:39:48 per his instructions, is under consideration of the competent authority.

4. Learned counsel for the respondents submits that order dated 07.10.2023 permitted the petitioner to file an appeal and stated that the said order would come into the effect unless he were to file an appeal within the stipulated period and since he has filed the appeal, said order would be given effect only after the appeal is decided and in case it is decided against the petitioner.

5. In view of the above, respondents are directed to dispose of the appeal of the petitioner in accordance with law and till the time the appeal is decided, petitioner be not invalidated and further process of invalidation, if any, be taken only after the appeal is disposed of.

6. Needless to state, it would be open to the petitioner to take his remedies in accordance with law in case he is aggrieved by any order passed in the appeal.

7. Petition is disposed of in the above terms.

8. Order Dasti under the signatures of the Court Master.

SANJEEV SACHDEVA, J

MANOJ JAIN, J OCTOBER 20, 2023/st

Signature Not Verified Digitally Signed

Signing Date:21.10.2023 17:39:48