AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 121 wordsLearned counsel for the petitioner submits that the petitioner would be satisfied, if a direction is issued to the respondents to consider his representation
dated 07.07.2019 in accordance with law, more particularly in light of circular dated 04.06.2008.
In view of the aforesaid, the present writ petition is disposed of with a direction to the respondents Nos.3 and 4 to consider petitioner’s
representation dated 07.07.2019 in accordance with law, preferably within a period of four weeks from placing certified copy of the order instant.
For the purpose aforesaid, the petitioner may file a fresh representation along with copies of the earlier representation and circular dated 04.06.2008,
while placing certified copy of this order.
The stay application also stands disposed of accordingly.