LAWS(DLH)-2021-11-106

DPS RAJESH Vs. UNION OF INDIA

Decided On November 08, 2021
Dps Rajesh Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Present Public Interest Litigation has been preferred seeking the following reliefs:-

(2.) We have heard learned counsels appearing on behalf of the parties and have looked into the facts and circumstances of the case. We hereby direct the Respondents to treat this writ petition as a representation and look into the grievances ventilated in the writ petition and take a decision thereon in accordance with law, rules & regulations and Government policies, applicable to the facts and circumstances of the case, as expeditiously as possible.

(3.) With these observations, the writ petition along with pending application is hereby disposed of.