KUNWAR MOHAMMED ALI KHAN Vs. DG CISF

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 pursuant to transfer order dtd. 12/3/2023, petitioner made a representation dtd. 14/3/2023 which is pending for consideration before the respondents.

(3.) In view of above, we hereby direct the respondents to decide the abovementioned representation dtd. 14/3/2023 filed by the petitioner while taking into consideration policy dtd. 9/10/11/2015 issued by Director General, CISF (Ministry of Home Affairs) within four weeks from today and communicate the decision thereof to the petitioner within one week thereafter with reasoned order. Until the representation dtd. 14/3/2023 is decided by the respondents, the joining period of petitioner is extended.