ANJANI KUMAR, J. - (1.) PETITIONER by means of this writ petition has prayed for the following reliefs: (i) to issue a writ, order or direction in the nature of mandamus commanding the respondents to decide the representation of petitioner dated 15 -7 -2001; (ii) to issue a writ, order or direction in the nature of mandamus commanding respondent No. 3 to grant approval of posting of petitioner as has been forwarded through letter dated 29 -6 -1991 (Annexure -1 to the writ petition); (iii) to issue any other order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case; (iv) to award the cost of petition.
(2.) PETITIONER in fact seeks the execution of the order dated 22/29 -6 -1991 said to have been passed by the respondents which according to the petitioner they have yet not executed. Petitioner says that he has already made a representation. Petitioner now approaches this Court to get the order executed passed in the year, 1991. This Court under Article -226 of the Constitution of India cannot convert itself into execution Court or executing agency. Therefore, the petition is dismissed being devoid of any merit.
(3.) LEARNED Counsel for the petitioner further submitted that he has filed a representation and this Court should issue a direction for the reasons stated above for deciding the representation. But the petitioner has miserably failed to demonstrate that he has any legal right to get executed the order and the respondents have any corresponding statutory duty. Petition dismissed.;