ROHIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a Civil Writ Petition filed under Article 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari for quashing the final result (Annexure P-8) vide which the name of the petitioner has not been recommended in the Pipe band category for Bagpiper instrument.

(2.) Learned counsel for the petitioner has submitted that for the grievances raised by the petitioner in the present writ petition, the petitioner would give a detailed representation to the competent authority of respondent No.1-State within a period of two weeks from today and he would be satisfied at this stage, in case, the competent authority of respondent No.1-State is directed to consider the said representation in a time bound manner and in case, the pleas raised by the petitioner are found to be meritorious, then, to grant necessary relief, in accordance with law.

(3.) Learned State Counsel has submitted that the competent authority of respondent No.1-State would consider the abovesaid representation, in accordance with law, as expeditiously as possible, preferably within a period of three months from the date of receipt of the said representation.