GAJENDER SINGH THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioners have filed this writ petition under Article 226 of the Constitution of India, seeking mainly the following relief(s):-

(2.) Ms.Shikha Gupta, learned counsel, under instructions of Mr. P.P. Chauhan, Advocate, for the petitioners has submitted that the petitioners will move a representation before respondent No.2 for redressal of their grievances and the same may be ordered to be disposed of within some time bound manner.

(3.) Accordingly, without adverting to the merits of the case, we deem it appropriate to dispose of the writ petition with a direction that, in case, petitioners move a representation before respondent No.2 for redressal of their grievances within one week from today, the same shall be disposed of by the said respondent expeditiously, in accordance with law, preferably within four weeks thereafter.