KAMLESH DHURIABHAI PATEL Vs. SPECIAL CHIEF EXECUTIVE

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:

(2.) IT appears from the record that the petitioner has filed a representation/application dated 9.4.2013. Mr. Mishra, learned advocate for the petitioner points out that similar representation has been decided.

(3.) IT is however made clear that this Court has not examined the issue involved in the matter on merits. The respondent authorities shall decide the same without being influenced by this order on its own merits. As this order is passed without any notice to the respondents, the petitioner shall serve a copy of the PaperBook of the petition along with the order to the respondents.