Dayanand Swami S/O Shri Heera Lal ... vs Union Of India
2021 Latest Caselaw 868 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 13034/2020

Dayanand Swami S/o Shri Heera Lal Swami, Aged About 35
Years, Const./gd, (Cisf No. 064360409) Residence Of Quarter
No. 180, Type-I, Cisf Campus, Cisf 8Th Rb Jaipur (Rajasthan)-
302028.
                                                                   ----Petitioner
                                   Versus
1.     Union Of India, Through Its Secretary, Ministry Of Home
       Affairs, Govt. Of India, New Delhi.
2.     Director General/cisf, Cisf Hqrs. Cgo Complex, Block No.
       13, Lodhi Road, New Delhi-110003.
3.     Inspector General, Cisf North Sector Hqrs., Cisf Campus,
       Mahipalpur, New Delhi-110037.
4.     Dy. Inspector General, Cisf North Zone-1 Hqrs., Cisf
       Campus, Mahipalpur, New Delhi-37.
5.     Shri Nellore Perumallu, Sr. Commandant, Cisf 8Th Res Bn-
       Jaipur, Post Nangal Susawatan, Naradpura Road, Kunda,
       Amer, Jaipur-302028.
6.     Shri M.k. Verma, Sr. Commandant, Cisf 12Th Reserve
       Battalion-    Behror,       Post-      Anantpura,         Behror   Road,
       Anantpura, Alwar (Raj.)-301709.
7.     Sr. Commandant, Cisf 8Th Res Battalion- Jaipur, Post-
       Nangal Susawatan, Naradpura Road, Kunda, Amer, Jaipur-
       302028.
8.     Smt. Puspa, L/insp./exe (R.i.) Cisf 8Th Res Bn, Jaipur,
       Post Nangal Susawtan, Naradpura Road, Kunda, Amer,
       Jaipur-302028.
                                                                ----Respondents

For Petitioner(s) : Mr. Shimbhu Dayal Poswal For Respondent(s) : Mr. Anand Sharma

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

28/01/2021

(2 of 2) [CW-13034/2020]

The petitioner by way of this writ petition assails the

memorandum dated 28.8.2020 and 01.09.2020 as well as

suspension order dated 30.09.2020 in the present writ petition.

Learned counsel appearing for the respondents submits that

during the pendency of this writ petition, order of punishment has

been passed dismissing the petitioner from service dated

28.11.2020. The order has been passed by the Office of the Senior

Commandant CISF (Home Ministry) against which appeal also lies.

Learned counsel further submits that the present writ petition has

been rendered infructuous.

Keeping in view that the final order of punishment of

dismissal has been passed, this Court finds that no adjudication on

charge sheet and suspension alone can be made by this Court. In

view thereof, the writ petition is dismissed as having become

infructuous.

However, it shall not come in way of the petitioner to raise all

grounds including that against the charge sheet and suspension,

an appeal lies before the Appellate Authority.

(SANJEEV PRAKASH SHARMA),J

SAURABH YADAV /670/63

Powered by TCPDF (www.tcpdf.org)