RAVINDRA KUMAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS petition has been filed by the petitioner for a direction to the respondent nos.3 and 4 to decide the representation dated 07.05.2008 and 16.09.2010 (contained as Annexure no.3 to the writ petition) made by the petitioner, in accordance with the G.O. dated 21.09.1981.

(3.) INTERIM Relief application no.9264 of 2010 also stands disposed of.