AI Structured Summary
Not yet generated for this judgment
Judgment
Satyen Vaidya, J
Notice. Mr. Y.P.S. Dhaulta, learned Additional Advocate General, appears and waives service of notice on behalf of respondents-State.
It is submitted on behalf of the petitioner that the petitioner has represented his case to respondent No. 2, vide representation dated 08.08.2023, a copy of which has been placed on record as Annexure P-1. It is submitted that keeping in view the individual hardship of the petitioner and peculiar circumstances of the case, a request has been made for his adjustment.
Learned counsel for the petitioner further submits that petitioner will be content at this stage in case respondent No. 2 is directed to consider his representation within time bound manner. Prayer being innocuous is allowed.
Accordingly, the instant petition is disposed of, with the direction to respondent No.2 to consider the representation, Annexure P-1, of the petitioner within four weeks from today and decide the same by passing a speaking order and if needed, by affording an opportunity of being heard to the petitioner.
For compliance to come up on 06.11.2023