1. Vide the present petition, the petitioner is seeking following relief:
“a.) To issue a writ of mandamus, directing the respondents for the disposal of the Legal representation dated 09.09.2022 of the
petitioner in a time bound manner.â€
2. Learned counsel, appearing on advance notice on behalf of the respondents, submits that respondents have not received the copy of the Legal
Representation dated 09.09.2022 of the petitioner. Â
3. Accordingly, we hereby dispose of the present petition directing the respondent No. 2 to take a final decision on the Legal Representation dated
09.09.2022 (Annexure P-1) of the petitioner within six weeks from today.
4. The decision, so taken, shall be communicated to the petitioner within one week thereafter with a reasoned order. Â
5. Accordingly, the present petition is disposed of.  Â
6. Needless to state that if the petitioner is still aggrieved by the decision of the respondents, he may challenge the same before the appropriate forum.