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Judgment
Sandeep Sharma, J
Learned Counsel appearing for the petitioner, on instructions, states that his client would be content and satisfied, in case his representation dated 20.4.2015 (Annexure A/12) pending consideration before respondent No.1 is ordered to be decided expeditiously.
Learned Additional Advocate General is not averse to the aforesaid prayer.
Accordingly, the present petition is disposed of with a direction to respondent No.1 to consider and decide representation dated 20.4.2015 (Annexure A/12) filed by the petitioner, expeditiously, preferably within a period of four weeks from today. Needless to say, authority concerned, while doing the needful in terms of instant judgment, shall afford opportunity of hearing to the petitioner and pass a speaking order.
Petition stands disposed of in the aforesaid terms alongwith all pending applications.