SURINDER KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner has filed this petition under Article 226 of the Constitution of India, seeking following substantive reliefs:-

(2.) Learned counsel for the petitioner has submitted that the petitioner has represented through his Counsel, vide Annexure P-6, seeking redressal of his grievances, but no action has been taken on the said representation/notice so far. At this stage, petitioner would be satisfied in case respondents are directed to dispose of the representation/notice dtd. 29/7/2021 (Annexure P-6) moved by the petitioner 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 by directing respondents to dispose of the representation/notice dtd. 29/7/2021 (Annexure P-6) moved by the petitioner, expeditiously, in accordance with law, preferably within six weeks from the receipt of the copy of this order.