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Sandeep Kumar & Anr vs Union Of India And Ors.

Delhi High Court · Decided on 1 February 2023 · Citation: (2023) 02 DEL CK 0031

HON’BLE JUDGES
Suresh Kumar Kait, J · Neena Bansal Krishna, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 1257 Of 2023
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Judgment

4 paragraphs · 130 words
1.

Present petition has been filed seeking directions to the respondents to adjudicate the representation dated 08.12.2022 preferred before the DG CRPF for consideration of the representation in a time bound manner.

2.

Learned counsel for the petitioners submits that pursuant to order dated 15.11.2022 passed in W.P.(C) 15654/2022 titled as "Sandeep Kumar & Ors. vs. Union of India & Ors." petitioner had made the representation dated 08.12.2022 through mail. However, it is stated by counsel for the respondents that it has  been received on 25.01.2023 by the Medical Directorate.

3.

In view of above, we hereby direct the respondents to constitute a Board within two weeks from today and the said Board shall take final decision as per law within two weeks thereafter.

4.

Petition is, accordingly, disposed of.