CHAMPA Vs. UNION OF INDIA

JUDGEMENT

(1.) VIDE the instant petition, the petitioner is seeking directions against the respondents by quashing the letter dated 29.05.2014, whereby the application of the petitioner, which was filed on 26.05.2003, has been rejected as under: -

(2.) THIS Court has come across number of cases, wherein this Department has taken number of years in deciding such applications. The applications are being rejected without giving any tangible reasons. Accordingly, before issuing notice to the respondents and put them to reply, vide order dated 12.08.2014, this Court called the concerned officers of the Department to explain as to why respondents' Department is taking this much of time in deciding such applications.

(3.) NOTICE issued.