Insp/Gd Ankit Kumar Tyagi vs Director General Itbp
2024 Latest Caselaw 352 Del

Delhi High Court

Insp/Gd Ankit Kumar Tyagi vs Director General Itbp on 11 January, 2024

Author: V. Kameswar Rao

Bench: V. Kameswar Rao

                          *        IN THE HIGH COURT OF DELHI AT NEW DELHI

                              %                                   Date of decision: January 11, 2024

                          +        W.P.(C) 422/2024
                                   INSP/GD ANKIT KUMAR TYAGI                              ..... Petitioner
                                                      Through:    Mr. Vivek Sheel, Ms. Deepshikha and
                                                                  Mr. Anshul Mahajan, Advocate s

                                                      versus

                                   DIRECTOR GENERAL ITBP                                ..... Respondent
                                                      Through:    Mr. Neeraj, SPC with Mr. Vedansh
                                                                  Anand, Mr. Rudra Paiwal and Mr.
                                                                  Sahaj Gaur, Advocates

                          CORAM:
                          HON'BLE MR. JUSTICE V. KAMESWAR RAO
                          HON'BLE MR. JUSTICE SAURABH BANERJEE
                                                         JUDGMENT

V. KAMESWAR RAO, J. (ORAL)

1. This petition has been filed by the petitioner with the following prayers:-

(i) This Hon'ble Court may graciously be pleased to direct the Respondent to decide the statutory pre-confirmation petition dated 06.01.2023 preferred by the Petitioner against the final order dated 23.12.2022 of General Force Court, in a time bound manner; and

(ii) That the Hon'ble Court may kindly grant adequate costs to the Petitioner, and

(iii) Pass such other or further order or orders as this Hon'ble

Court may feel deem fit and proper in the facts and circumstances of the case.

2. The limited submission made by Mr. Vivek Sheel, learned counsel for the petitioner is that the respondent should decide the pre-confirmation petition dated January 6, 2023 preferred by the petitioner against the final order dated December 23, 2022 of the General Force Court in a time bound manner.

3. Learned counsel for the respondent who appears on advance notice states that the same shall be decided within three months from today.

4. If that be so, taking the submission made by the learned counsel for the respondent on record, we grant three months time as an outer limit for the respondent to decide the pre-confirmation petition dated January 6, 2023.

5. The petition is disposed of.

V. KAMESWAR RAO, J

SAURABH BANERJEE, J JANUARY 11, 2024/akr