Delhi High Court
Nirupati Charan Sahoo vs Union Of India And Others on 2 July, 2025
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8851/2025
NIRUPATI CHARAN SAHOO .....Petitioner
Through: Mr. Raghunath Pathak, Mr.
Varad Dwivedi and Mr. Aditya Narayan
Tripathy, Advs.
versus
UNION OF INDIA AND OTHERS .....Respondents
Through: Ms. Shagun Shahi Chugh, SPC
with Mr. Varun Chugh and Ms. Nandita
Mishra, Advs.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
HON'BLE MR. JUSTICE AJAY DIGPAUL
ORDER (ORAL)
% 02.07.2025 C. HARI SHANKAR, J.
1. The only prayer in this writ petition is for a direction to the DG, ITBP to decide the petitioner's representation, preferred as far back as on 26 December 2024.
2. Issue notice.
3. Notice is accepted on behalf of the respondents by Ms. Shagun Shahi Chugh.
4. Rule, returnable forthwith.
Signature Not VerifiedW.P.(C) 8851/2025 Digitally Signed By:AJIT Page 1 of 2 KUMAR Signing Date:04.07.2025 18:10:45
5. In view of the limited prayer sought, we deem it appropriate to dispose of this writ petition with a direction to the respondents to take a decision on the petitioner's representation dated 26 December 2024 within a period of two weeks from today and communicate the decision to the petitioner forthwith.
6. The writ petition is disposed of in the aforesaid terms.
C.HARI SHANKAR, J.
AJAY DIGPAUL, J.
JULY 2, 2025 AR Click here to check corrigendum, if any Signature Not Verified W.P.(C) 8851/2025 Digitally Signed By:AJIT Page 2 of 2 KUMAR Signing Date:04.07.2025 18:10:45