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Judgment
8 paragraphs · 172 wordsJiya Lal Bhardwaj, J
Notice. Mr. Anish Banshtu, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.
In view of the order proposed to be passed in the present petition, no reply is called for from the respondents.
By way of the present petition, the petitioner has prayed for quashing of office order dated 19.01.2026 passed by respondent No.2 (Annexure P-5).
Learned counsel for the petitioner submits that, in case, a direction is issued to the said Authority to decide the appeal, his grievance will be met.
In view of the relief sought by the learned counsel for the petitioner, the present petition is disposed of with a direction to respondent No.1 to decide the appeal, if any, filed by the petitioner.
Let the needful be done within a period of six weeks from the date of receipt of the copy of this order.
Accordingly, the petition is disposed of. Pending miscellaneous applications, if any, also stand disposed of.