$~95 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
+  W.P.(C) 15399/2025 & CM APPL. 63082/2025 
 MAHENDER SINGH              .....Petitioner 
    Through: Mr. P. Sureshan, Advocate.  
 
    versus 
 
 UNION OF INDIA            .....Respondent 
    Through: 
 
 CORAM: 
 HON'BLE MR. JUSTICE C. HARI SHANKAR 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    O R D E R (ORAL) 
%         08.10.2025 
C. HARI SHANKAR, J. 
 
1. With the consent of parties, this writ petition is disposed of with a direction to the respondent to consider this writ petition as a representation and pass a reasoned and speaking order thereon within a period of six weeks from today and communicate it to the petitioner forthwith.  


 
2. Should the petitioner continue to remain aggrieved thereby, the rights of the petitioner in that regard shall remain reserved.  


 
 
 
C. HARI SHANKAR, J 
 
OM PRAKASH SHUKLA, J 
 OCTOBER 8, 2025/pa