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Judgment
Arun Monga, J
Learned counsel for the petitioners states that the pending representation of the petitioners dated 27.09.2023 (Annexure-12) be decided in the light of circular dated 18.05.2020 (Annexure-11)
Learned counsels for the respondents are also agreeable to the aforesaid suggestion in order to have an early solution qua the mitigation of the grievance of the petitioner.
Accordingly, on joint request, the instant petition is disposed of with the direction to the competent authority to pass appropriate orders in accordance with law, as expeditiously as possible, but not later than 3 months.
It is made clear that the direction to consider the representation shall not be construed as an expression of any opinion on the merits of the matter.
The petitioner is at liberty to file a fresh representation, if so advised.
The writ petition stands disposed of.
Pending application(s), if any, also stand disposed of.