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Judgment
9 paragraphs · 186 wordsThe present writ petition has been preferred against the order dated 18.12.2019, passed by Rajasthan Civil Services Appellate Tribunal, Jodhpur.
After arguing for some time, learned counsel for the petitioner submits that the petitioner would be satisfied if a direction is issued to the
respondents to consider her representation dated 19.08.2019 in accordance with law, particularly in light of circular darted 13.06.2016.
In view of the aforesaid, the writ petition is disposed of with a direction to the petitioner to file a fresh representation, along with photo-stat copies of
earlier representations; a copy of the circular dated 13.06.2016; and the certified copy of the order instant, within a period of one week from today
addressed to respondent No.2, who shall decide the same within a period of four weeks thereafter.
It is made clear that aforesaid direction to decide the representation has been issued only with a view to ensure expeditious redressal of
petitioner’s grievance. The same may not be construed to be an order to decide the representation in a particular manner.
The stay application also stands disposed of accordingly.