Soibam Shashikanta Singh vs Union Of India & 3 Ors

Ahanthem Bimol Singh, J

[1] Heard Mr. Jagatchandra, learned counsel appearing for the petitioner; and Mr. S. Vijayanand Sharma, learned Sr. PCCG appearing for the respondents.

[2] At the outset, the counsel for the petitioner submitted that during the pendency of this writ petition, the petitioner has approached the authorities again by filing a representation dated 27.03.2026 with a request for allowing the retention of the petitioner for 1(one) more year in the present place posting. It has also been submitted that the present writ petition may be disposed by directing the Director General CRPF, New Delhi (Respondent no. 2) to consider the said representation sympathetically, taking into consideration the health condition of the petitioner and illness for which he is presently undergoing treatment and to disposed of the same by passing an appropriate order within a stipulated period.

[3] Mr. S. Vijayanand Sharma, learned Sr. PCCG appearing for the respondents submitted that the petitioner has already approach the authorities by submitting such a representation and that after considering the representation, the same has been disposed of by declining to accede to the request made by the petitioner. The learned Sr. PCCG further submitted that during the proceeding of this writ petition, the counsel for the petitioner submitted that the petitioner will approach the authorities again with a request for allowing his retention to his present place of posting only for 6(six) months however, in the said representation the petitioner sought for 1(one) year retention.

[4] The learned Sr. PCCG further submitted that in the event if the authorities consider the said request made by the petitioner in the aforesaid representation, the period of his retention to his present place of posting be confined to only 6(six) months, the grant of which will be at the exclusive discretion of the competent authority.

[5] Considering the submission made by the learned counsel appearing for the parties and on perusal of the materials available on record and also taking into consideration the petitioner’s requirement for undergoing treatment of his illness, this Court is of the considered view that it will be in the interest of justice to issue the following directions;

(i) The respondent no. 2 i.e. Director General, CRPF, New Delhi is hereby directed to consider the aforesaid representation dated 27.03.2026 submitted by the petitioner on its own merit and taking into consideration the petitioner’s requirement for undergoing treatment of his illness and to disposed of the said representation by issuing appropriate orders.

(ii) It is made clear that such direction has been issued without touching upon the merit of the present writ petition and that the respondent no. 2 will be absolutely at his discretion to pass any appropriate order.

(iii) It is made clear that the whole exercise should be completed within the period of 2(two) weeks’ from today.

[6] With the aforesaid direction, the present writ petition is disposed of.

[7] Registry is directed to furnish a copy of this order to both the counsel appearing for the parties through their Whatsapp/E-mail during the course of day for doing the needful.