RANVEER PRATAP SINGH BUNDELA Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks following relief(s):

(2.) During arguments, learned counsel for petitioner, on instructions from petitioners who is present in Court, has informed this Court that pursuant to detachment order dtd. 14/1/2023 passed by the Ministry of Home Affairs, petitioner has already reported at Head Quarter, ITBP on 17/1/2023.

(3.) This Court is informed by the learned CGSC for respondents that vide order dtd. 29/12/2022, Court of Inquiry against the petitioner has been concluded and he has been found guilty and disciplinary action is contemplated.