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Judgment
Sunil Gaur, J
Quashing of Suspension Order of 12th November, 2014 with consequential relief is sought by petitioner, who claims to have made various Representations followed by a Legal Notice of 26th December, 2017 (Annexure-L) to respondents.
Learned counsel for petitioner submits that there is no response to the legal notice (Annexure -L).
Despite service of advance notice, none has appeared on behalf of respondent-School.
In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition and application with direction to respondent-School to consider Legal Notice of 26th December, 2017 (Annexure-L) as a Representation and to pass a speaking order thereon within a period of four weeks and its fate be made known to petitioner within a week thereafter, so that petitioner may avail of the remedies as available in law, if need be.
With aforesaid directions, this petition and application are disposed of.
Dasti