MAHABIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the present petition, petitioner prays as under:

(2.) Initially, petitioner filed a representation dtd. 17/8/2021 requesting the respondents to accommodate the petitioner for alternative post. Since the said was not decided, the petitioner filed a writ petition being W.P.(C) 9269/2021 and the same was disposed of vide order dtd. 10/9/2021 by directing the respondents to decide the petitioner's representation dtd. 17/8/2021 by a reasoned order within twelve weeks. It was clarified in the said order that if the petitioner wants to give a supplementary representation, he may do so by sending the same to the Director General, RPF. Accordingly, the petitioner made additional representation dtd. 20/9/2021 and the same was decided vide order dtd. 1/2/2022.

(3.) Counsel appearing on behalf of the respondents submits that in order dtd. 1/2/2022, there is not a whisper regarding the petitioner being accommodated for alternative post. On perusal of the same, we find that there is no opinion of the respondents, therefore, we hereby dispose of the present petition by directing the respondents DG, RPF to specifically pass an order as to why the petitioner cannot be accommodated for alternative post as per the policy within two weeks.