Anjani Kumar, J. - (1.) This writ petition was heard and dismissed by me on 13th March, 2003 for the reasons to be recorded later on. Now here are the reasons for dismissing the aforesaid writ petition.
(2.) Heard learned counsel for the petitioner and the learned standing counsel for the respondents. In view of the order proposed to be passed, it is not necessary to invite counter-affidavit.
(3.) The petitioner, by means of this writ petition under Article 226 of the Constitution of India, has prayed for the following reliefs : (i) to issue a writ, order or direction in the nature of mandamus commanding and directing respondent No. 3 to decide the representation of the petitioner dated 12.8.1999 (Annexure-12 to the writ petition) forthwith. (ii) to issue any other suitable writ, order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case. (iii) to award cost of the petition to the petitioner.;