Rail Travellers Service Agents Association Delhi through its Secretary Vs. Union of India & Ors.
[Writ Petition (C) No.691 of 2014]
[Writ Petition (C) Nos.698/2014, 718/2014 and 801/2014]
ANIL R. DAVE, J.
1. It has been submitted by the learned counsel for the parties that the petitioners have made a representation on the subject-matter of the petitions and it has been submitted by the learned counsel appearing for the Union of India that the representation is under consideration.
2. The representation shall be decided by the respondent -Authorities within two weeks from today and the decision taken on the representation shall be communicated to the petitioners within two weeks thereafter.
3. If the petitioners are aggrieved by the said decision, it would be open to them to take appropriate action in accordance with law.
4. The writ petitions are disposed of. The entire pending applications stand disposed of.
.................J. [ANIL R. DAVE]
.................J. [ADARSH KUMAR GOEL]
New Delhi;
7th September, 2015.
