High CourtsDivision Bench(2025) 07 DEL CK 2304

LNK Sangram Singh Yadav vs Union Of India & Anr.

Delhi High Court · Decided on 15 July 2025

HON’BLE JUDGES
C. Hari Shankar, J · Ajay Digpaul, J
RESULT
Disposed Of
CASE NUMBER
W.P.(C) 5458/2025, CM APPLs. 24904/2025 & 24905/2025

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Judgment

4 paragraphs · 118 words

C.Hari Shankar, J.

1.

Mr. Himanshu Tyagi, learned Counsel for the petitioner submits that the petitioner has reported at his place of posting at Jodhpur. However, given his family exigencies, he prays that he may be granted liberty to approach the respondents to try and convince them to post him at a place where it could be more convenient.

2.

We, accordingly, dispose of this writ petition without interfering with the posting presently granted to the petitioner. This shall, however, not inhibit the petitioner from moving an appropriate representation to the respondent seeking another posting. If any such representation is moved, it would be considered and decided on its own merit.

3.

The writ petition is disposed of.