MOHINDER SINGH Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) The writ petition is filed for the following prayer:

(2.) It is seen that the petitioner submitted Annexure P-9, representation to the second respondent. The same is pending before the second respondent. There will be a direction to the second respondent/competent authority to look into Annexure P-9 and take appropriate action in accordance with law and justice within a period of three months from the receipt of a copy of this judgment along with a copy of the writ petition. In case the petitioner requests for an opportunity of hearing, the same shall be granted.

(3.) The writ petition is disposed of, so also the pending applications, if any.