PRABHAKAR Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) In this petition, petitioner has sought for the following reliefs:

(2.) Heard learned counsel for the petitioner, learned HCGP for the respondents and perused the material on record.

(3.) It is the grievance of the petitioner that his representation dtd. 14/6/2022 at Annexure - R submitted to the respondents has not been considered so far by them nor any order has been passed on the same. Under these circumstances, the petitioner is before this Court by way of the present petition.