RAMDEV SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Present petition has been filed seeking directions to the respondents to adjudicate the post-confirmation statutory petition dtd. 14/12/2022 preferred under Sec. 117(2) of the BSF Act, 1968 r/w Rule 167 of the BSF Rules, 1969 as well as petition dtd. 14/12/2022 preferred under Sec. 130 of the BSF Act for suspension of sentence in a time bound manner.

(2.) In view of the prayer sought, we hereby dispose of the present petition by giving direction to the respondents to adjudicate the said postconfirmation statutory petition dtd. 14/12/2022 within six weeks from today as per law and the decision taken thereon shall be communicated to the petitioner in writing within one week thereafter.

(3.) Needless to say that if the petitioner is still aggrieved by the decision of the respondents, he may challenge the same before the appropriate forum.