Punjab-Haryana High Court
Anil Kumar Son Of Sh. Murti Ram vs Union Of India And Others on 10 March, 2010
Author: Augustine George Masih
Bench: Augustine George Masih
CWP No. 4220 of 2010 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No. 4220 of 2010
Date of decision: 10.03.2010
Anil Kumar son of Sh. Murti Ram
...... PETITIONER
VERSUS
Union of India and others
....... RESPONDENTS
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. N.S.Bains, Advocate,
for the petitioners.
***
AUGUSTINE GEORGE MASIH, J. (ORAL)
Counsel for the petitioners contends that the petitioners have already preferred the representations dated 18.02.2010, Annexures P-4 and P-5 respectively, wherein they have put forth the claim, as has been made by the petitioners in the present writ petition. He states that the petitioners, at this stage, would be satisfied if a direction is issued to respondent No. 4 to consider the representations aforementioned within some specified period and order conveyed to the petitioners.
Without going into the merits of the case nor commenting thereon, the present writ petition is disposed of with a direction to CWP No. 4220 of 2010 2 respondent No. 4-Chief Engineer, Military Engineering Service, Chandigarh Zone to consider and decide the representations dated 18.02.2010 Annexures P-4 and P-5 submitted by the petitioners and convey the decision taken thereon to the petitioners within a period of two weeks' from the date of receipt of a certified copy of this order.
( AUGUSTINE GEORGE MASIH ) JUDGE March 10, 2010 pj