UNION OF INDIA Vs. THONGAM IBOMCHA SINGH

JUDGEMENT

(1.) Heard Mr. S. Suresh, learned CGC, appearing for the applicant. Heard also Mr. A. Mohendro, learned counsel appearing for the respondent.

(2.) The present application has been filed for deleting the name of the respondent No. 1 in W.P. (C) No. 415 of 2016, that is The Union of India represented by Secretary of Ministry of Home Affairs, Government of India, New Delhi-1 on the strength of a letter issued by the Deputy Secretary to the Government of India dated 08.12.2016, wherein, it has been stated that it would be just and proper to remove the name of the Secretary, MHA from the array of the respondents to avoid undue involvement of the ministry which has nothing to contribute in such cases where the D.G of the concerned CAPFs is the competent authority for all matters relating to service condition of the CAPFs employees.

(3.) Though, Mr.A.Mohendrohas not raised any serious objection to this application, this Court is not able to persuade itself to accept the application for the following reasons.