SACHIN KUMAR GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the present petition, petitioner seeks directions to the respondents to adjudicate the representation dtd. 15/12/2022 preferred by the petitioner for increment/financial benefits in a time bound manner.

(2.) Learned counsel for petitioner submits that the aforesaid representation preferred by the petitioner has not been decided by the respondents till date.

(3.) Learned Senior Panel Counsel for respondents, who is appearing on advance notice, on instructions, has assured this Court that the said representation shall be decided within four weeks.