PRITAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) FEELING aggrieved against the alleged inaction on the part of the respondent authorities, petitioner has approached this Court by way of instant petition under Articles 226/227 of the Constitution of India for issuance of an appropriate writ, particularly in the nature of Mandamus directing the respondent authorities to consider and decide the representation dated 11.12.2012 (Annexure P-2), by passing an appropriate order, in accordance with law.

(2.) NOTICE of motion.

(3.) LEARNED counsel for the petitioner undertakes to supply four sets of the petition to the learned counsel for respondents, during the course of day.