High CourtsDivision Bench

Dharmendra Singh vs Union Of India & Ors.

Delhi High Court · Decided on 23 May 2023 · Citation: (2023) 05 DEL CK 0329

HON’BLE JUDGES
Suresh Kumar Kait, J · Neena Bansal Krishna, J
CASE NUMBER
Civil Writ Petition No. 7069 Of 2023

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Judgment

5 paragraphs · 141 words
1.

The petitioner in his petition has made following prayer:

a) To direct the respondents to adjudicate the representation dated 14.03.2023 preferred before the Inspector General (Pers) Det. New Delhi, and representation dated 17.03.2023 preferred before the DIG, CRPF, Srinagar seeking refixation of seniority at par with his batchmates in a time bound manner.

2.

In view of the prayer made, we hereby dispose of the present petition directing the respondents to decide the representation dated 14.03.2023 preferred before the Inspector General (Pers) Det. New Delhi and representation dated 17.03.2023 preferred before the DIG, CRPF, Srinagar within four weeks from today.

3.

The decision so taken shall be communicated to the petitioner within one week thereafter.

4.

Needless to say that if the petitioner still feels aggrieved by the decision so taken, he may challenge the same before the appropriate forum.