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Judgment
CM APPL. 10961/2023 (exemption)
Allowed, subject to all just exceptions.
The application is accordingly disposed of.
W.P.(C) 2845/2023
Vide the present petition, petitioner seeks directions to respondent no.2 to re-fix the correct seniority of the petitioner in the rank of Inspector/GD at par with his batch-mate respondent no.3. Further seeks directions to correct the seniority of the petitioner in the rank of Assistant Commandant with consequential benefits.
Learned counsel appearing for the petitioner submits that for the aforesaid relief(s), petitioner made representation dated NIL to Director General/CRPF which is annexed with the present petition as Annexure P-10, however, till date, the said representation has not been decided by the respondents.
In view of above, we hereby direct the competent authority/DG(CRPF) to decide the abovementioned representation filed by the petitioner within eight weeks from today and communicate the decision thereof to the petitioner in writing within one week thereafter with a reasoned order.
With the aforesaid directions, the present petition is disposed of.
Needless to say, if the petitioner feels aggrieved by the decision of the respondents on his representation, he may approach the appropriate forum.