VIKAS SURYA SATARDEKAR Vs. STATE OF GOA

JUDGEMENT

(1.) RULE returnable forthwith. Heard by consent.

(2.) THE respondents are directed to decide the representation dated 1. 4. 2008 of the petitioner within a period of 8 weeks from today. The respondents shall communicate the decision thereon with reasons to the petitioner.

(3.) RULE made absolute accordingly. The writ petition is disposed of.