LAWS(DLH)-2023-3-157

RAMESH KUMAR Vs. UNION OF INDIA

Decided On March 01, 2023
RAMESH KUMAR Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Vide the present petition, the petitioner is seeking following reliefs:

(2.) The present petition has been filed based upon the Guidelines dtd. 3/8/2017 issued by the Coast Guard Headquarters for Grant of NOC for Job Outside Coast Guard, however, the respondents have declined to grant NOC to the petitioner without taking into consideration the Guidelines dtd. 3/8/2017.

(3.) Keeping in view the urgency in the petition, we hereby dispose of the present petition directing the respondents to take a decision for grant of NOC within two weeks in terms of the Guidelines dtd. 3/8/2017, which is Annexure P-2 in the present petition.