BALKAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the present petition, petitioner prays as under:

(2.) Learned counsel appearing for the petitioner submits that for the aforesaid relief(s), petitioner made representation dtd. 13/6/2022 which is annexed with the present petition as Annexure P-14, however, till date, the said representation has not been decided by the respondents.

(3.) In view of above, we hereby direct the respondents to decide the abovementioned representation filed by the petitioner within four weeks from today and communicate the decision thereof to the petitioner within one week thereafter with a reasoned order.