GAJENDRA PRATAP SONI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Kartikeya Saran, learned counsel appearing on behalf of the petitioner, Sri Sudarshan Singh, Smt. Archana Singh and Sri Girish Chandra Tiwari, learned counsel appearing on behalf of the respective respondents.

(2.) This is a writ petition under Article 226 of the Constitution of India wherein the writ petitioners is aggrieved by the impugned order/email dated June 24, 2024 passed by the respondent No. 4/Directorate General Resettlement (DGR), West Block-IV, Rama Krishna Puram, New Delhi.

(3.) Sri Sudarshan Singh, counsel appearing on behalf of the respondent has relied upon a judgment of Delhi High Court rendered in AIR CMDE Navish Bahri (Retd.) v. Union of India and others [W.P. (C) 10686/2020 and CM. Nos. 33540/2020 and 13155/2021 decided on November 23, 2021] wherein a similar issue, as in the present writ petition, has specifically been dealt with. The relevant paragraphs are delineated below: