Vinkal Singh vs Union Of India And Another

The instant application has been filed by the petitioner seeking extension of time for filing the affidavit, stamp and court fee etc in support of the

petition.

For the reasons stated in the application, the same is allowed. The petitioner shall do the needful within a period of three days, when the normal

functioning of the Courts begins.

Application is, accordingly, disposed of.

The present writ petition has been filed by the petitioner seeking direction to the respondents to decide the representation/appeal filed by the petitioner

against the order of termination dated 16.01.2019. A perusal of the memorandum dated 10.12.2019 reveals that the representation filed by the

petitioner has been forwarded to the concerned authority.

Mr. Z. A. Mughal, learned counsel for the petitioner submits that the petitioner would feel satisfied in case this petition is disposed of with a direction

to the respondents to decide the representation/appeal filed by the petitioner within a fixed time frame.

Mr. Vishal Sharma, learned ASGI appearing for the respondents is also not averse to the prayer made by the learned counsel for the petitioner.

Having regard to the grievance of the petitioner and the relief sought, this writ petition is disposed of with a direction to the respondents to decide the

representation/appeal of the petitioner within a period of three months from the date copy of this order is made available to the respondents by the

petitioner.

Disposed of.