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Judgment
Tarlok Singh Chauhan, J
Learned counsel for the petitioner states that he is under instructions not to press this writ petition provided that he is granted liberty to file representation to the respondents under the new Policy relating to appointment on compassionate grounds. The prayer being innocuous is allowed. Accordingly, the writ petition is disposed of with liberty to the petitioner to make a representation, in accordance with the aforesaid policy. The petitioner shall positively make a representation within four weeks from today. The respondents in turn will consider the same within further period of four weeks from the receipt thereof. Needless to say that the order so passed shall be self contained and speaking one. It goes without saying that in case the petitioner still feels aggrieved, he shall be at liberty to approach this Court. Parties to bear their own costs. Pending application(s), if any, shall also stand disposed of.