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Judgment
5 paragraphs · 184 wordsJasmine Ahmed, Member (J)
Learned counsel for the applicant states that the applicant has preferred a representation dated 27.11.2020 to the respondents with regard to his promotion and seniority which has not been decided by the respondents yet.
At this stage, learned counsel for the applicant states that the applicant would be happy and satisfied if a direction be given to the respondents/competent authority to consider and dispose of the pending representation of the applicant dated 27.11.2020 (Annexure A-7) within a stipulated period of time, to which learned counsel for the respondents has no objection.
In view of the above submissions made by the applicant's counsel, respondents/Competent authority is directed to consider and decide the representation of the applicant dated 27.11.2020 (Annexure A-7) by passing a reasoned and speaking order within a period of two months from the date of receipt of a certified copy of this order under intimation to the applicant. It is made clear that nothing has been commented on the merit of the case.
In view of the above, the OA is disposed of. No costs.