LAWS(DLH)-2023-1-143

ROMESH SINGH Vs. UNION OF INDIA

Decided On January 19, 2023
ROMESH SINGH Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Present petition has been filed seeking directions to the respondents to adjudicate the representation dtd. 13/11/2022 preferred before the Director General, BSF in a time bound manner.

(2.) Mr.Anshuman, learned Senior Panel Counsel appears on advance notice and has assured this Court that representation dtd. 13/11/2022 filed by the petitioner shall be decided within six weeks with a reasoned order.

(3.) In view of above, we hereby dispose of the present petition by giving direction to the respondents to decide a representation dtd. 13/11/2022 filed by the petitioner within six weeks.