Sanjay Karol, A.C.J (Oral):— It is seen that the petitioners have made representation dated 05.01.2014, (Annexure P-13) to respondent No. 7, bringing out their grievances, which are still pending before the authority concerned.
2. Without pressing the petition on merits, learned Counsel for the petitioner, under instructions, submits that petitioner shall be content if a direction is issued to the respondent/competent authority to decide representation dated 05.01.2014, (Annexure P-13), expeditiously. Learned Additional Advocate General has no objection to the same.
3. No other point is urged.
4. Leaving the questions of law open, a direction is issued to the respondent/competent authority to consider and decide the petitioners' representation dated 05.01.2014, (Annexure P-13) in accordance with law, by affording due opportunity of hearing/representation to the petitioners, within a period of two months from the date of production of certified copy of this order. Needless to add, if the order is not in favour of the petitioners, the authority shall assign reasons while deciding the same, which shall be communicated to the petitioners.
5. With the aforesaid observations, present petition stands disposed of, so also pending application(s), if any.