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Judgment
Chander Bhusan Barowalia, J
When the instant matter was taken up today, learned counsel for the writ petitioner fairly states that his client would be satisfied if representation of
the writ petitioner Annexure P-1, dated 18.11.2021, shall be decided in a time bound manner, as the same is still pending before the respondents
concerned.
Learned Additional Advocate General states that the representation, so made by writ petitioner shall be decided sympathetically in a time bound
manner.
In view of above, the instant petition is disposed of by ordering that the respondents concerned shall decide representation of the writ petitioner,
Annexure P-1 dated 18.11.2021, within a period of three weeks from today and pass a reasoned order, in accordance with law.
However, it is made clear that if the writ petitioner is still aggrieved, she has every right to approach this Court. Pending application(s), if any, also
stands disposed of.