VIKRAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present writ petition, the petitioners have sought writ of mandamus to the respondents.

(2.) On perusal of the record, this Court finds that the petitioners have not even submitted a representation before the competent authority and have directly approached this Court.

(3.) In this view of the matter, the present writ petition is disposed of with a direction to the petitioners to address a representation before the competent authority, ventilating their grievances along with a certified copy of the order instant within a period of two weeks.