SURENDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned Counsel for the respondents has drawn our attention to letter dtd. 6/3/2025, written by the petitioner to Dr. Archana Shivhare, IPS, Inspector General, Rajasthan Sector-cum-Chairperson, ICC, specifically stating that the grievance of the petitioner is sub judice before the High Court of Punjab and Haryana in WP (C) 16588/2024 (Surender Singh v UOI & Ors.). He points out that this document has not been placed on record and that, therefore, the petition suffers from concealment of facts.

(2.) To a query from the Court in that regard, Dr. Hooda submits that the grievance in that writ petition is different and that the aforesaid letter has been written by a person unschooled in law.

(3.) This argument does not appeal to us, as the letter has been written by the petitioner himself, who holds the post of Commandant in the CRPF.