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NON-REPORTABLE

               IN THE SUPREME COURT OF INDIA                  CIVIL ORIGINAL JURISDICTION

         WRIT PETITION (C) NO.691 OF 2014

    RAIL TRAVELLERS SERVICE AGENTS   ... PETITIONER(S)      ASSOCIATION DELHI THROUGH ITS  

SECRETARY                            

               VS.

    UNION OF INDIA & ORS.               ... RESPONDENT(S)                     WITH WRIT PETITION (C) NOS.698/2014, 718/2014  

   AND 801/2014       

    J U D G M E N T

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

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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.  All the pending

applications stand disposed of.

       ..............J.

[ANIL R. DAVE]

.................J. [ADARSH KUMAR GOEL]

New Delhi; 7th September, 2015.

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