RANJANA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner in his petition has made following prayer:

(2.) Learned counsel for the petitioner submits that the petitioner had made a representation dtd. 23/11/2021 which is Annexure P-2 of the writ petition. However, till date the said representation has not been decided.

(3.) Accordingly, we hereby dispose of the present petition directing the respondents to decide the representation dtd. 23/11/2021 made by the petitioner within four weeks from today.