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Judgment
P.V.Kunhikrishnan, J
The above writ petition is filed with following prayers :
"(i) Issue a writ of mandamus or such other writ for directing the respondents to consider Ext P4, Ext P5, Ext P6 and Ext P7 representation filed by the petitioner in a time bound manner.
(ii) To issue such other directions to the respondents as it deemed fit and necessary in the facts and circumstances of the case."
When this writ petition came up for consideration, the learned counsel for the petitioner submitted that he will be satisfied, if a direction is issued to consider Exts. P4, P5, P6 and P7 representations by the competent authority among the respondents, within a time limit. I also heard the learned Government Pleader.
After hearing both sides, I think this prayer can be allowed. I make it clear that I have not considered the matter on merit. The authority concerned is free to pass appropriate orders, in accordance to law. When a representation is pending, it should be considered and pass orders by the authority concerned.
Therefore, this writ petition is disposed in the following manner :
1)The competent authority among the respondents will dispose Exts.P4, P5, P6 and P7 representations as expeditiously as possible, at any rate, within three weeks from the date of receipt of a copy of this judgment.
2)The petitioner will produce a copy of the judgment, along with a copy of this writ petition, before the authority concerned immediately.