AI Structured Summary
Not yet generated for this judgment
Judgment
C. Hari Shankar, J.
CM APPL. 35699/2025 (Exemption)
Exemption allowed, subject to all just exceptions.
Application stands disposed of.
W.P.(C) 8175/2025
The only prayer in the petition is for the respondents to take decision on the petitioner’s representation dated 18 October 2024 submitted to the Director General, Border Security Force.
Issue notice.
Mr. Brijesh Yadav, learned Senior Panel Counsel accepts notice.
Mr. Yadav, on instructions, undertakes that the respondents would take a decision on the aforesaid representation dated 18 October 2024 within a period of four weeks from today.
Let the decision, as and when taken, be communicated to the petitioner forthwith.
Should the petitioner remain to be aggrieved, his rights shall also stand reserved.
The petition is disposed of in the aforesaid terms.