CHANDRAKANT RATILAL PATEL Vs. DIVISIONAL RAILWAYS MANAGERS

JUDGEMENT

(1.) By way of present petition under Article 226 of the Constitution of India, the petitioners have prayed as under:

(2.) Having heard Mr. Aditya R. Gundecha, learned advocate for the petitioners and considered the grievance of the petitioners, we dispose of the petition with following directions.

(3.) The respondent shall decide the representation / communication dtd. 16/4/2019 made by the petitioners for within a period of eight weeks from the date of receipt of this order. We have not examined the case on merits. Therefore, the respondent authority shall deal with the same accordingly. Direct service is permitted.