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Judgment
11 paragraphs · 183 wordsHeard Mr. Th. Khagemba, learned counsel appearing for the petitioner and Mr. Niranjan Sanasam, leaned Government Advocate appearing for the
respondents.
At the outset, the counsel for the petitioner submitted that the present writ petition can be disposed of by directing the respondent No. 3 to consider
and dispose of the representation dated 01.06.2020 submitted by the petitioner by issuing a speaking order within a stipulated period.
Mr. Niranjan Sanasam, learned Government Advocate appearing for the respondents has no objection in disposing of the present writ petition as
submitted by the learned counsel appearing for the petitioner.
In view of the submission made by the learned counsel appearing for the parties, the respondent No. 3 is directed to consider and dispose of the said
representation dated 01.06.2020 submitted by the petitioner by issuing a speaking order within a period of 1(one) month from the date of receipt of a
copy of this order.
With the aforesaid direction, the present writ petition is disposed of. Copy of this order be furnished to both the learned counsel appearing for the
parties through their respective Whatsapp/e-mail.