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High CourtsDivision Bench(2022) 10 DEL CK 0040

Jeetu Yadav vs Union Of India & Ors.

Delhi High Court · Decided on 7 October 2022

HON’BLE JUDGES
Suresh Kumar Kait, J · Saurabh Banerjee, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 14259 Of 2022, Civil Miscellaneous Application No. 43546-547 Of 2022
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Judgment

6 paragraphs · 140 words
1.

Present petition has been filed challenging the decision of classification of the petitioner’s detailed medical examination application in Assam Rifle Examination-2021 as the same was rejected on 22.09.2022.

2.

Learned counsel for the petitioner submits that for the aforesaid relief, petitioner made representation dated 23.09.2022, however, till date, the said representation has not been decided.

3.

Accordingly, we hereby dispose of the present petition by giving direction to the respondents to decide the aforementioned representation within two weeks from today and the decision taken shall be conveyed to the petitioner in writing within one week thereafter.

4.

Needless to state that if the petitioner is still aggrieved by the decision of the respondents, he may challenge the same before the appropriate forum.

5.

In view of aforesaid directions, petition is disposed of.

6.

Pending applications also stand disposed of.