SURAJ CHANDEL Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr. Bhuvnesh Sharma, learned counsel for the petitioner under instructions submits that petitioner shall approach the respondents-authorities pointing out his grievance for consideration in accordance with law. As such, as orally prayed for, the writ petition is disposed of with the direction to respondents-authorities to consider the petitioner's representation which he shall be making within a period of two weeks from today after affording due opportunity of being heard in accordance with law within a further period of two months thereafter. We have not expressed any opinion on the merit of the case.

(2.) Pending miscellaneous application, if any, also stands disposed of.