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Manish Kumar vs Union Of India And Others

Delhi High Court · Decided on 19 July 2023 · Citation: (2023) 07 DEL CK 0149

HON’BLE JUDGES
Sanjeev Sachdeva, J · Manoj Jain, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 8968 Of 2023, Civil Miscellaneous Application No. 34019 Of 2023
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Judgment

6 paragraphs · 214 words

Sanjeev Sachdeva, J

1.

Learned counsel for respondents under instructions submits that keeping in view the medical condition of the petitioner and his daughter and in terms of the order dated 07.07.2023, respondents have re-considered the issue and are willing to post the petitioner to Frontier Headquarter at Lucknow.

2.

Learned counsel for petitioner submits that in case the petitioner is posted to Frontier Headquarter at Lucknow, petitioner shall not press the petition any further. He submits that the petitioner is grateful to the respondents and the officers for sympathetically considering the case of the petitioner.

3.

In view of the above and in view of the statement made by learned counsel for respondents, petition is disposed of with a direction to the respondents to post the petitioner to the Frontier Headquarter at Lucknow. Respondents shall issue posting order in terms of rules for the petitioner to joint at the Frontier Headquarter at Lucknow and normal joining time be granted to the petitioner. The statement of learned counsel for respondents is recorded that salary of the petitioner has been released, which is confirmed by the petitioner.

4.

This Court records appreciation of the conduct of the officers of the respondents in taking a sympathetic view.

5.

Order dasti under signature of the Court Master.