SANT KUMAR YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the present petition, the petitioner is seeking following reliefs:

(2.) Learned counsel for the petitioner submits that the present petition be treated as a representation of the petitioner.

(3.) Accordingly, in view of the averments made in the present petition as well as submissions of the learned counsel for the petitioner, we hereby dispose of the present petition directing the respondents to treat the present petition of the petitioner as a representation and decide the same within eight weeks from today.