$~28
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
+ 	W.P.(C) 16173/2025 & CM APPL. 66220/2025
	EX SI  GD HAR PAL					.....Petitioner
				Through:	Mr. Ravi Kumar, Adv

				versus

	UNION OF INDIA AND ORS 			     .....Respondents
Through:	Mr. Amit, Assistant Commandant, Law Officer

	CORAM:
	HON'BLE MR. JUSTICE C. HARI SHANKAR
	HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
				ORDER(ORAL)
%				    17.10.2025

C. HARI SHANKAR, J

1. The petitioner challenges his dismissal from service. 

2. Mr. Ravi Kumar, learned Counsel for the petitioner submits that post confirmation petitions, submitted by the petitioner on 28 May 2025, followed by a reminder dated 19 July 2025, a legal notice dated 21 July 2025 and a further post-confirmation petition dated 8 August 2025 are all pending with the respondents.

3. Mr. Amit, Assistant Commandant, Law Officer on behalf of the Border Security Force submits that the respondents would take a decision on the petitioner’s pending post-confirmation petition and representation within a period of four weeks from today. 

4. Accordingly, we dispose of this writ petition with a direction to the respondent in terms of the aforesaid undertakings given by Assistant Commandant, Mr. Amit. 

5. Let the decision be taken on the aforesaid post-confirmation petition and representations within four weeks from today and communicate to the petitioner. 

6. The legal remedies with the petitioner in case he continues to remain aggrieved, would stand reserved. 

7. The petition is disposed of as aforesaid. 




C. HARI SHANKAR, J

OM PRAKASH SHUKLA, J
	OCTOBER 17, 2025/AT



					

                                                                                        

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