RAJINDER KUMAR THAMAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Articles 226/227 of the Constitution of India, seeking the following reliefs:-

(2.) Learned counsel for the petitioner confines the scope of writ petition only with regard to relief clause (ii) and submits that the petitioner has submitted detailed representations dtd. 2/9/2014, 31/12/2014 and 17/6/2015 (Annexure P-4 colly.) and the same are still pending consideration with the respondents and he would be satisfied if time bound directions are issued to the respondents to consider the said representations.

(3.) Learned State counsel has no objection to the innocuous prayer made by learned counsel for the petitioner.