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Judgment
8 paragraphs · 189 wordsThis matter is taken up through hybrid mode.
Learned counsel for the petitioner undertakes to file the second copy of the brief in course of the day.
Heard.
The present writ petition has been filed seeking direction to the opposite parties to give appointment to the petitioner after disposal of the representation dated 20.07.2022 under Annexure-4.
In course of hearing, learned counsel for the petitioner states that highlighting his grievances, the Petitioner has made a representation to Opposite Party No.2 vide Annexure-4 and the same may be directed to be considered within a stipulated time, to which learned Counsel for the State has no objection.
As agreed by learned counsel for the parties and after going through the records, this Court, without expressing any opinion on the merits of the case, disposes of the writ petition directing Opposite Party No.2 to consider the representation filed by the petitioner vide Annexure-4, and pass appropriate order in accordance with law within a period of three months from the date of production of certified copy of this order.
Issue urgent certified copy as per Rules.
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