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Judgment
Tashi Rabstan, J
Learned Counsel for the Petitioner, at the very outset, submitted that the Petitioner shall feel satisfied in the event the instant Petition is disposed of with a direction to the Respondents to treat the same as representation on behalf of the Petitioner, consider the claim made therein and pass appropriate orders with respect thereto within some reasonable timeframe.
Learned Counsel for the Respondents submitted that he has no objection with regard to the aforesaid proposition, subject that the direction may be to consider the claim made by the Petitioner in accordance with the scheme/ policy, if any governing the subject.
In view of above and with the consent of the learned appearing Counsel for the parties, this Writ Petition is disposed of with a direction to the Respondents to treat the same as representation on behalf of the Petitioner, consider the claim made therein and pass appropriate orders thereon as expeditiously as possible, preferably within two months from today, of course, in accordance with the scheme/ policy governing the subject, if any. The Petitioner may, on his part, supply a copy of the Writ Petition, along with all its annexures, as also a copy of Order passed today, in the office of the Respondents so as to facilitate an early decision in the matter.
Disposed of as above, along with the connected CM.