Raj Singh vs Union Of India & Ors
2025 Latest Caselaw 3629 Del

Delhi High Court

Raj Singh vs Union Of India & Ors on 30 May, 2025

Author: C. Hari Shankar

Bench: C. Hari Shankar

                  $~20
                  *        IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +        W.P.(C) 8074/2025
                           RAJ SINGH                                           .....Petitioner
                                              Through: Mr. Abhay Kumar Bhargava,
                                              Mr. Satyaarth Sinha and Ms. Khushi,
                                              Advocates

                                              versus

                           UNION OF INDIA & ORS.                   .....Respondents
                                         Through: Mr. Dev Pratap Shahi for Mr.
                                         Rohan Jaitley, CGSC with Mr. Ajaypal, Law
                                         Officer CRPF, Mr Athurv Insp CRPF, Mr
                                         Ramniwas Yadav, CRPF

                           CORAM:
                           HON'BLE MR. JUSTICE C. HARI SHANKAR
                           HON'BLE MR. JUSTICE AJAY DIGPAUL
                                          JUDGMENT (ORAL)

                  %                           30.05.2025

                  C. HARI SHANKAR, J.

1. The prayer in this writ petition is only for a decision on the petitioner's representation dated 13 January 2025 preferred under Rule 29 of the CRPF Rules.

2. Issue notice to show cause as to why rule nisi be not issued.

3. Mr. Dev Pratap Shahi appearing for Mr. Rohan Jaitley, CGSC, accepts notice on behalf of the respondents and submits that the respondent would decide the petitioner's representation within a

period of six weeks from today.

4. In view thereof, we dispose of this writ petition, with a direction to the respondents to decide the petitioner's representation and pass orders thereon, within a period of six weeks from today.

5. The orders as and when taken, would be communicated forthwith to the petitioner.

6. Needless to say, if the petitioner is aggrieved, his rights and remedies in that regard would stand reserved.

7. The petition stands disposed of.

C. HARI SHANKAR, J.

AJAY DIGPAUL, J.

MAY 30, 2025/yg Click here to check corrigendum, if any