LIAYQAT AMIN Vs. U.O.I.

JUDGEMENT

(1.) In this writ petition filed under Article 226 of the Constitution of India read with Sec. 103 of the Constitution of J&K State, the petitioner inter alia seeks the following reliefs:-:

(2.) After arguing for a while, learned counsel for the petitioner submits at the Bar that he would feel satisfied in case the petition in hand is disposed of with a direction the respondent Nos.2 to 4 to consider the representation of the petitioner (Annexure-I) with regard to his grievance within certain time frame. To this, Mr. Vishal Sharma, learned ASGI submits that he has no objection in case respondent Nos.2 to 4 be directed to consider the facts narrated in the representation of the petitioner and proceed in accordance with law.

(3.) In view of the statement made by learned counsel for the petitioner, this petition is, disposed of, with a direction to respondent Nos. 2 to 4 to consider the facts narrated in the representation of the petitioner and take a decision thereon, strictly in accordance with law and pass consideration order within a period of six weeks from the date a certified copy of the order passed today is made available to respondent Nos. 2 to 4.