MAJOR DHAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) (Oral)

(2.) THE present writ petition has been necessitated for the reason that the petitioner, who is a serving officer with the Indian Army stands attached with the 15 Sector Headquarters since April, 2009 and is not being granted leave. THE respondents have contended that the delay in completion of the proceedings is attributable to the petitioner and have also expressed an apprehension that in case the petitioner was granted leave, he would abscond and even flee the borders of the country in order to avoid disciplinary or any other action which may be contemplated against him.

(3.) LEARNED counsel for the petitioner submits that he would have no objection for compliance of these requirements. However, it is submitted that the petitioner's passport is lying at his brother's residence at Delhi and the petitioner could access the passport only if he is permitted to reach Delhi from his current posting.