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Judgment
7 paragraphs · 105 wordsRavi Malimath, J
After arguing the matter for some time, the learned counsel for the petitioner submits that the respondents may be directed to consider the
representation of the petitioner filed by him on 24.12.2018, vide Annexure P-3.
Ms. Ritta Goswami, learned Additional Advocate General, submits that the said representation will be considered, as expeditiously as possible.
The submissions of learned Counsels are placed on record. Hence, ordered as such. The petitioner is also permitted to file any additional material in
support of his case, if necessary.
The writ petition is disposed off. The pending miscellaneous applications are also disposed off.