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Judgment
Ravi Malimath, J
Notice. Mr. Vikas Rathore, learned Additional Advocate General, takes notice on behalf of the respondents.
Petitioner's counsel submits that his client would be satisfied in case his representation Annexure P-2 is considered and decided by respondent No.2 as expeditiously as possible.
Learned Additional Advocate General submits that the same will be considered and decided in a manner known to law.
In view of the same, we do not find any impediment to grant relief to the petitioner. Hence, the petition is allowed and respondent No.2 is directed to consider and decide the representation Annexure P-2, within two weeks, in accordance with law. Pending miscellaneous application is disposed off accordingly.