S.K. NAIN Vs. SHATRUJEET KAPUR

JUDGEMENT

(1.) Application is allowed, as prayed for.

(2.) The operational part of the order is quoted below:- " In response, learned State counsel submits that the claim/grievance of the petitioner, as also his representation, dated 26.12.2017 (Annexure P-13), shall be considered and dealt with by the respondents within a period of three months from today. And, appropriate orders, in accordance with law, shall be passed and communicated to the petitioner.

(3.) The petition is accordingly, disposed of, in the above terms. However, in the event the claim of the petitioner is declined, the respondent authorities shall pass a comprehensive order assigning reasons in support thereof."