SANDEEP KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the present petition, the petitioners are seeking following reliefs:

(2.) Learned counsel for the petitioners submits that pursuant to the directions passed vide Judgement dtd. 1/2/2023 in W.P.(C) 1257/2023 titled Sandeep Kumar & Anr. vs. Union of India And Ors., the Board of Officer was constituted vide Medical Dte Signal No. O.IV-2/2023-Med-II dtd. 14/2/2023 to take a final decision on the Representation dtd. 8/12/2022 of the petitioners. The recommendations/decision of the said Board are as under:

(3.) Learned counsel appearing on behalf of the respondents, on advance notice, submits that since the above-mentioned issue is still pending consideration before the respondents, therefore, the present petition is premature and is not maintainable.