BALBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE prayer made in this writ petition filed under Article 226 of the Constitution is to issue a direction to the respondents to decide the representations made by the petitioner between 13.6.2005 to 29.12.2005 (P-1 to P-5). Notice of motion. Mr.B.S. Rana, learned Additional Advocate, General, Haryana, accepts notice on our asking. Copies of the writ petition equivalent to the number of the respondents have been handed over to the learned State counsel.

(2.) AFTER hearing the learned counsel, we deem it just and appropriate and without going into merits of the controversy to direct respondent No. 2 to take cognizance of the grievance made by the petitioner in the form of annexure P-1 to P-5, which are already pending with the aforementioned respondent. Respondent No. 2 shall pass a speaking order expeditiously preferably within a period of four months from the date a copy of this order is received by him. Writ petition stands disposed of in the above terms.