Full Judgment Text
Neutral Citation Number: 2023/DHC/000398
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 17.01.2023
+ W.P.(C) 508/2023
INSP/GD JITENDER SINGH ..... Petitioner
Through: Ms.Ankita Patnaik, Advocate.
versus
UNION OF INDIA AND ORS ..... Respondent
Through: Mr.Niraj Kumar, SCGC with
Ms.Vidhi Gupta, Adv.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
J U D G M E N T (oral)
CM APPL. 2021/2023 (exemption)
1. Allowed, subject to all just exceptions.
2. The application is accordingly disposed of.
W.P.(C) 508/2023
3. Vide the present petition, petitioner prays as under:
a. To quash order dated 11.11.2019, pursuant to which an amount of
Rs.3,34,541/- has been recovered from the petitioner and not yet
refunded despite the petitioner having been exonerated of all the
charges vide order dated 18.10.2021;
b. To direct the respondents to refund the amount of Rs.3,34,541/- to the
petitioner alongwith 10% interest from the date of such illegal
deduction/recovery.
W.P.(C) 508/2023 Page 1 of 2
Signature Not Verified
Digitally Signed
By:ALKA BOBAL
Signing Date:19.01.2023
16:20
Neutral Citation Number: 2023/DHC/000398
4. Learned counsel for petitioner submits that for the aforesaid relief(s),
petitioner made representations dated 28.03.2022 and 10.08.2022, however,
till date, the said representations have not been decided by the respondents.
5. Learned counsel for the respondents, who is appearing on advance
notice, has assured this Court that the representations mentioned above shall
be decided within four weeks.
6. In view of above, we hereby direct the respondents to decide the
abovementioned representations filed by the petitioner within four weeks
from today and communicate the decision thereof to the petitioner within
one week thereafter with reasoned order.
7. With the aforesaid directions, the present petition is disposed of.
8. Needless to say, if the petitioner feels aggrieved by the decision of the
respondents on his representations, he may approach the appropriate forum.
(SURESH KUMAR KAIT)
JUDGE
(NEENA BANSAL KRISHNA)
JUDGE
JANUARY 17, 2023/ ab
W.P.(C) 508/2023 Page 2 of 2
Signature Not Verified
Digitally Signed
By:ALKA BOBAL
Signing Date:19.01.2023
16:20