SURESH CHANDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) This writ petition has been filed to direct the respondents to implement the order in Annexure P.I. After filing of the writ petition, the petitioner made a representation to the Authorities on 7.12.1995. On 2.1.1996, the petitioner was informed that no action could be taken be them on his representation as the matter is subjudice and no action could be taken unless the writ petition is withdrawn or the case is decided by this Court, Vide Annexure P.7

(2.) The learned counsel for the writ petitioner submits that the writ petition itself can be disposed of with the direction to the respondents to consider his representation dated 7.12.1995 in the light of the various orders passed by this Court vide Annexure P.5 and P.6.

(3.) Accordingly the writ petition is disposed of with the direction to the respondents to consider the representation of the petitioner dated 7.12.1995. and pass a detailed speaking order on his representation within two months from the date of the receipt of the copy of this order.