- (1.) Learned counsel for the petitioners prays that the respondents be directed to consider and dispose of representation Annexure P/9 made by the petitioners within specified time frame. In support of this prayer, reliance is placed on unreported judgment dated 14.10.2010 passed by this Court in CWP No. 18839 of 2010, titled Raj Pal and others versus The M.D., H.P.G.C.L., Electricity Bhawan, Sector 6, Panchkula & others, Annexure P/13.
(2.) In view of the aforesaid limited prayer but without going into merits of the claim of the petitioners, the instant writ petition is disposed of with direction to the respondents to consider and dispose of representation Annexure P/9 made by the petitioners, in accordance with law, within three months from the date of receipt of certified copy of this order. If the representation is sought to be rejected, then speaking reasoned order shall be passed for the same.;