High CourtsDivision Bench(2023) 02 DEL CK 4293

Hoshiar Singh vs Union Of India & Ors.

Delhi High Court · Decided on 3 February 2023

HON’BLE JUDGES
Suresh Kumar Kait, J · Neena Bansal Krishna, J
CASE NUMBER
W.P.(C) 1405/2023

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Judgment

4 paragraphs · 133 words
1.

Vide the present petition, the petitioner is seeking a direction to the respondents Ministry of Home Affairs and DG, BSF to promote him to the rank of ASI/RO as well as SI/RO at par with his batchmates.

2.

The present petition has been filed based on the ground that similarly situated candidate to the petitioner, being HIV Positive, has been promoted.

3.

In view of above, we hereby direct the respondents to treat the present petition as representation filed by the petitioner and decide the same within four weeks from today. Respondents shall communicate decision thereof to the petitioner within one week thereafter with a reasoned order.

4.

Needless to say, if the petitioner still feels aggrieved by the decision on his representation, he may approach the appropriate forum as per law.