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Judgment
Heard Mr. S. Thoi Thoi, learned counsel appearing for the petitioner and Mr. Shyam Sharma, learned GA appearing for the respondents.
At the outset, the learned counsel for the petitioner submitted that the present writ petition may be disposed of by issuing an innocuous direction to the
respondents to consider and dispose of the representation dated 7.10.2020 submitted by the petitioner by issuing a speaking order within a stipulated
period.
The GA has no objection in disposing of the present writ petition as prayed for on behalf of the petitioner.
In view of the submission made by the learned counsel appearing for the parties, it is directed that the petitioner should resubmit a copy of the said
representation dated 07.10.2020 along with all the enclosure to the respondents within a period of 1 week from today along with a copy of this order.
In the event of submission of such representation by the petitioner, the respondents should consider the said representation and dispose of the same by
issuing a speaking order within a period of 3 months from the date of receipt of a copy of this representation.
With the aforesaid direction, the present writ petition is disposed of. Copy of this order be furnished to both the counsel appearing for the parties
through their whatsapp/e-mail.