$~30 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
+  W.P.(C) 16460/2025 & CM APPL. 67328/2025  
 VIKAS YADAV               .....Petitioner 
Through: Mr. Mandeep Baisala, Mr. Dhananjay Singh, Mr. Ashesh Singh, Mr. Kavesh Bidhuri and Mr. Atal Singh, Advocates.  
    versus 
 UNION OF INDIA & ANR.        .....Respondents 
Through: Mr. Ravi Kant Srivastava, SPC with Mr. Robert Laishram and Mr. Vinay Kaushik, GP.  
 CORAM: 
 HON'BLE MR. JUSTICE C. HARI SHANKAR 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
           ORDER (ORAL) 
%    30.10.2025 
C. HARI SHANKAR, J 
 
1. With the consent of Counsel, this writ petition is disposed of with a direction to the competent authority of the respondents to treat the writ petition as a representation and to pass a reasoned and speaking order thereon within a period of six weeks from today and communicate the decision to the petitioner.  


 
2. Should the petitioner continue to remain aggrieved, his rights in law shall remain reserved.  


 
3. The petition stands disposed of.  


 
C. HARI SHANKAR, J 
 
OM PRAKASH SHUKLA, J 
 OCTOBER 30, 2025/pa