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Judgment
6 paragraphs · 161 wordsSanjay K. Agrawal, J
Learned counsel appearing on behalf of petitioner would submit that petitioner has made a representation on 30.08.2017 (Annexure - P/1) before respondent No. 1 for absorption on the post of Prashikshan Samanvayak but it has not been considered and decided till date, therefore, directions may be issued to the respondent No. 01 to consider and decide the same expeditiously.
I have heard learned counsel for the petitioner.
Prayer is fair and reasonable and is allowed.
Be that as it may, the respondent No. 1 is directed to consider and decide the petitioner's representation for absorption on the post of Prashikshan Samanvayak expeditiously preferably within a period of four weeks' from the date of receipt of copy of this order. The petitioner would also be at liberty to file additional representation, if any, before the respondent authority.
With the aforesaid observations, the writ petition stands finally disposed of. No order as to cost(s).