Delhi High Court

Mukesh Godara & Ors vs Union Of India & Anr on 15 May, 2025

Author: C. Hari Shankar

Bench: C. Hari Shankar

                  $~81
                  *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +         W.P.(C) 6467/2025 & CM APPL. 29435/2025

                            MUKESH GODARA & ORS.                 .....Petitioners
                                        Through: Mr. Mandeep Baisala, Mr.
                                        Dhananjay Singh and Mr. Ashesh Kumar,
                                        Advs.

                                                      versus

                            UNION OF INDIA & ANR.                   .....Respondents
                                          Through: Mrs. Archana Sharma, SPC
                                          Mr. Vikash Kumar, DC CISF with Mr. Atul
                                          Sen SI CISF
                                          Mr. Tarveen Singh Nanda, GP

                            CORAM:
                            HON'BLE MR. JUSTICE C. HARI SHANKAR
                            HON'BLE MR. JUSTICE AJAY DIGPAUL

                                                 JUDGMENT (ORAL)

                  %                                15.05.2025

                  C. HARI SHANKAR, J.

1. By this petition, the petitioners seek a direction to the Standing Screening Committee of the respondent to take a decision regarding the petitioners' candidature.

2. Learned Counsel for the petitioners relies on order dated 1 April 2025 passed by this Bench in WP(C) 4029/20251, in similar circumstances.

1 Biswajit Ghosh v Union of India

3. In the said case, we had directed the Standing Screening Committee to take a decision on the petitioners' application within a period of eight weeks.

4. Mrs. Archana Sharma, learned SPC for the respondents, is agreeable to this writ petition being disposed of in similar terms.

5. Accordingly, we dispose of this writ petition with a direction to the respondents to treat the present writ petition as a representation and pass a speaking and reasoned order thereon within eight weeks from today. Ordinarily, no extension of time would be granted.

6. The decision as and when taken would be communicated forthwith to the petitioners.

7. Should the petitioners continue to remain aggrieved, their right in law shall remain reserved.

8. The writ petition is disposed of in the aforesaid terms.

C. HARI SHANKAR, J.

AJAY DIGPAUL, J.

MAY 15, 2025 dsn Click here to check corrigendum, if any