KURIAN,J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) In the nature of order we propose to pass, it is not necessary to issue notice to the respondents. The appellant is aggrieved, since his representation dated 09.08.2010, pending before Chairman-cum-Managing Director, Western Coalfields Limited, Nagpur has not so far been disposed of. It is submitted that the appellant had filed a subsequent representation as well.;