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Judgment
Sabina, J
The petitioner has filed the instant petition under Article 226 of the Constitution of India, seeking following reliefs:-
“i). That respondents may kindly be directed to consider the representation of petitioners and to implement their own office order bearing number
HRTC:NLG-Estt (PF)-1180 dated 28.05.2018 (Annexure P-2.
ii). Record pertaining to the case may kindly be called for.â€
Learned counsel for the petitioner has submitted that the petitioner has moved a representation to respondents No.1 and 2 for redressal of his
grievance, but no action has been taken on the same so far. At this stage, the petitioner would be satisfied, in case, respondents No.1 and 2 are
directed to dispose of representation (Annexure P-3), moved by the petitioner in a time bound period.
Accordingly, without adverting to the merits of the case, we deem it appropriate to dispose of the instant writ petition by directing respondents No.1
and 2, to decide the representation (Annexure P-3), moved by the petitioner expeditiously, in accordance with law, preferably within four weeks from
the receipt of the copy of this order.
Pending application(s), if any, shall also stand disposed of.