K. NARASIMHULU Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for respondents.

(2.) This writ petition is filed to issue a Writ of Mandamus declaring the inaction of Respondents 3 to 7 on the petitioner's representations dt.10/6/2013 and 24/6/2013 are illegal, arbitrary and violation of principles of natural justice and violative of Article 14 and 16 of Constitution of India and consequentially direct all the respondents to take immediate action on the representations made by the petitioner, dtd. 10/6/2013 and 24/6/2013.

(3.) PERUSED THE RECORD.