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Judgment
Sanjay K. Agrawal, J
Learned counsel appearing on behalf of petitioner would submit that petitioner is a retired teacher from Government Middle School and he has made an application for grant of leave encashment before respondent No. 3 but it has not been considered and decided till date, therefore, directions may be issued to consider and decide the same expeditiously.
I have heard learned counsel for the petitioner.
Prayer is fair and reasonable and is allowed.
Be that as it may, the respondent No. 3 is directed to consider and dispose of the petitioner's application / representation for grant of leave encashment expeditiously preferably within a period of four weeks' from the date of receipt of copy of this order.
With the aforesaid observations, the writ petition stands finally disposed of. No order as to cost(s).