LAWS(DLH)-2023-4-75

INDER VEER SINGH Vs. DIRECTOR GENERAL CISF

Decided On April 05, 2023
Inder Veer Singh Appellant
V/S
Director General Cisf Respondents

JUDGEMENT

(1.) Vide the present petition, petitioner prays as under:

(2.) Learned counsel for respondents, who is appearing on advance notice, has informed this Court that petitioner made a representation dtd. 24/3/2023 which is pending before respondents for consideration. Thus, the present petition is at pre-mature stage.

(3.) In view of above, we hereby direct the respondents to decide the abovementioned representation filed by the petitioner within four weeks from today and communicate the decision thereof to the petitioner within one week thereafter with reasoned order.