Punjab-Haryana High Court
Ehc Virender Singh vs . State Of Haryana And Others on 15 May, 2009
C.W.P. No. 7333 of 2009
EHC Virender Singh Vs. State of Haryana and others
Present: Mr. Pritam Saini, Advocate
for the petitioner.
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Learned counsel for the petitioner has stated that he would be satisfied if the respondent No.4 is directed to decide his representation Annexure P-4 by passing a speaking order thereon.
I find this to be a fair request.
In the circumstances without going into the merits of the case this writ petition is disposed of with a direction to respondent No.4 is directed to decide the representation Annexure P-3 of the petitioner by passing a speaking order thereon within a period of two months from the date of receipt of a certified copy of this order.
(AJAY TEWARI) JUDGE May 15, 2009 sunita