JITENDER AHLAWAT 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 has already given legal notice dtd. 1/2/2023 to the respondents, however, till date, no response has been received from the respondents.

(3.) In view of above, we hereby direct the respondents to take a reasoned decision on the abovementioned Legal Notice within four weeks from today and communicate the decision thereof to the petitioner as well as to his counsel within one week thereafter.