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Judgment
Deepak Roshan, J
Heard learned counsel for the partis.
The instant writ application has been preferred by the petitioners praying for a direction upon the respondent-authorities to fill-up the “Non-Joined Vacant Seats” from the present petitioners (non-recommended candidate) in selection process for Advertisement No.1 of 2017 and 2 of 2017 issued by respondent no. 7 for the advertised post especially Panchayat Secretary, District Level Post and accordingly issue appointment letter in favour of the petitioners for the same.
After some argument learned counsel for the petitioners submits that the respondents may be directed to take a decision upon the claim of the petitioners, inasmuch as, the petitioners have also represented the respondent-authorities but no order has been passed till date.
Learned counsel for the respondents submits that since no counter affidavit has been filed as such the case may be disposed of by directing the petitioners to file a fresh representation.
Having regard to the limited submission of learned counsel for the parties, the instant writ application is disposed of by directing respondent no.2 to pass an order treating this writ application as representation within a period of 16 weeks.
The petitioners would be at liberty to submit the copy of the record of the present writ application along with this order.
Pending I.A, if any, stands closed.