S. NAVANEETHAKANNAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the present petition, petitioner seeks following relief(s) :-

(2.) For the aforesaid relief(s), petitioner has already made representation dtd. 8/8/2022 before the respondents, however, the same has not been decided till date.

(3.) Learned counsel for petitioner submits that pursuant to Signal dtd. 26/7/2022, the petitioner has already joined and accordingly, prayer (i) of the present petition is already satisfied.