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Judgment
Vivek Singh Thakur, J
Petitioner has approached this Court for quashing and setting aside impugned office order dated 22.03.2023 (Annexure P-3) qua the petitioner on the grounds enumerated in the writ petition.
At this stage, learned counsel, appearing for the petitioner submits that petitioner has also submitted representation dated 08.04.2023 (Annexure P-6) to respondent No.3-Temple Officer and petitioner shall be satisfied in case time bound direction is given to the said respondent to decide the same.
Learned arguing counsel appearing for respondent-Trust submits that competent authority to consider and decide the representation of the petitioner is respondent No.2-Deputy Commissioner-cum-Commissioner (Temple) and, therefore, he submits that petitioner may file fresh representation and the same shall be decided by the competent authority, in accordance with law, in time bound manner.
In view of above, petitioner is permitted to make representation to respondent No.2 on or before 22.05.2023. In case such representation is preferred, same shall be decided by respondent No.2 within three weeks thereafter, by passing speaking and reasoned order, after giving option of personal hearing to the petitioner, if desired so. Order shall be communicated to the petitioner immediately thereafter.
Petition is disposed of in aforesaid terms, so also pending application(s), if any.