$~72 & 79 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
+  W.P.(C) 15862/2025 
 DILWAR SINGH RANA    .....Petitioner 
    Through:  
 
    versus 
 
 UNION OF INDIA & ORS.        .....Respondents 
Through: Mr. Shaini Bhardwaj, SPC with Mr. Rudra Paliwal, GP. 
Mr. Nipun Jain, GP. 
79 
+  W.P.(C) 15895/2025 
 K VINOD KUMAR     .....Petitioner 
    Through: 
 
    versus 
 
 UNION OF INDIA & ORS.        .....Respondents 
Through: Mr. Sahaj Garg, SPC with Mr.  Rudra Paliwal, GP with Mr. Rahul Sinha, SI, CISF and Mr. Sunder Lal AC, CISF. 
 CORAM: 
 HON'BLE MR. JUSTICE C. HARI SHANKAR 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    JUDGMENT (ORAL) 
%             15.10.2025 
C. HARI SHANKAR, J. 
1. Learned Counsel for the parties are ad idem that these writ petitions can be disposed of with a direction to the respondents to take a decision on the petitioners’ representations and pass a reasoned and speaking order within a period of four weeks from today.  


 
2. The order, as and when passed, shall forthwith be 


communicated to the petitioner. 


 
3. Needless to state, should the petitioner continue to remain aggrieved, his remedies in law shall remain reserved.  


 
4. The petitions stand disposed of in the aforesaid terms.  


 
 
C. HARI SHANKAR, J 
 
OM PRAKASH SHUKLA, J 
 OCTOBER 15, 2025/pa