AZAD SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner had sent an application through post for doing D.Ed. Course. The last date for receipt of application was 16.8.2010. The application of the petitioner was returned by the postal authority with the remarks that the addressee refused to receive the same. The petitioner has made representation (Annexure P-7) against this action of the addressee, which is still pending. Without going into the merits of the controversy, the present writ petition is disposed of with a direction to respondent No.3 to pass an order on the representation filed by the petitioner within a period of one week from the date of receipt of copy of this order. The petitioner would be at liberty to impugn the order in case he feels aggrieved against any order passed by the respondent on his representation.