$~68 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 18064/2025 KAVYANJALI DUBEY .....Petitioner Through: Mr. Himanshu Gautam, Adv. versus UNION OF INDIA & ORS. .....Respondents Through: Mr. Vijay Joshi, CGSC, Mr. Shubham Chaturvedi, Mr. Yograj AC, Mr. Rahul Sinha SI CISF CORAM: HON'BLE MR. JUSTICE C. HARI SHANKAR HON'BLE MR. JUSTICE OM PRAKASH SHUKLA ORDER (ORAL) % 08.12.2025 C.HARI SHANKAR, J. 1. Mr. Himanshu Gautam, learned Counsel for the petitioner restricts his relief to the prayer ‘b’ in this writ petition, which seeks a direction to the respondents to finalise the minor penalty proceedings pending against the petitioner in a time bound manner. 2. The petitioner was first visited with a show-cause notice on 14/16 September 2019/31 August 2019 followed by a charge-sheet proposing awarding of minor penalty on 5 December 2023. 3. Mr. Himanshu Gautam points out that the UPSC advice, regarding the punishment to be awarded to the petitioner, if any, was also received by the respondents on 29 May 2025, to which the petitioner responded in September 2025. 4. Given the fact that the proceedings are only for minor penalty, we are of the view that the respondents have to be put to a time frame to pass final orders on the charge-sheet / show-cause notice. 5. Mr. Joshi seeks four weeks’ time. However, the petitioner’s career is in the reckoning, and the proceedings have remained undecided for more than six years as on date, since the date when the show-cause notice was issued, we are inclined only to grant time only till 31 December 2025. 6. Accordingly, we direct the respondents to pass the final order on or before 31 December 2025 and communicate the said order to the petitioner. 7. Needless to say, should the petitioner continue to remain aggrieved by the said order, the rights of the petitioner in law would remain reserve. 8. The writ petition is disposed of in the aforesaid terms. C.HARI SHANKAR, J OM PRAKASH SHUKLA, J DECEMBER 8, 2025/AT