SIYAD M Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the present petition, the petitioner is seeking following reliefs:

(2.) Learned counsel on behalf of the petitioner submits that the issues raised in the present petition are no more res integra as this Court in Brijesh Kumar vs. Director General, Central Industrial Security Force W.P.(C) 4839/2019 decided on 18/12/2019 has granted similar reliefs and also in the following cases, the same reliefs have been granted:

(3.) Accordingly, we hereby dispose of the present petition directing the respondents to treat the present petition as a representation and decide the same based on the lines of aforementioned cases within six weeks.