Rameshwar Singh Malik, J.@mdashFeeling aggrieved against the alleged inaction on the part of respondent authorities, the petitioner has
approached this Court, by way of instant writ petition under Article 226/227 of the Constitution of India, seeking a writ in the nature of
Mandamus. Learned counsel for the petitioner submits that when the grievance of the petitioner was not being redressed by the respondent
authorities, it finally approached respondent No. 1 by way of application/representation dated 17.6.2013 (Annexure P-1), but the same is also
pending decision. She further submits that the petitioner will be satisfied in case respondent No. 1 is directed to consider and decide its
application/representation in view of the order dated 27.5.2013 passed by this Court in CWP No. 11662 of 2013 (Annexure P-2), within a
reasonable time.
2. Having heard the learned counsel for the petitioner and without expressing any opinion on the merits of the case, including the issue of limitation,
if any, the Labour Commissioner, Trade Union Haryana-respondent No. 1 is directed to look into the matter, consider the grievance of the
petitioner, raised vide its representation dated 17.6.2013 (Annexure P-1) and decide the same keeping in view the order dated 27.5.2013 passed
by this Court in CWP No. 11662 of 2013 (Munjal Kiriu Employees Union Vs. State of Haryana and others (Annexure P-2), at an early date by
passing an appropriate order thereon, in accordance with law, but in any case within a period of two months from the date of receipt of a certified
copy of this order. With the observations made above, the present petition stands disposed of.
