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Judgment
Mohan Pyare, Member (A)
Shri Mahesh Kumar Tripathi, learned counsel for the applicant and Shri Chakrapani Vatsyayan, learned counsel for the respondents are present.
Learned counsel for the applicant submits that her grievance may be redressed if a direction is given to the respondents to consider and decide the pending representation dated 13.05.2019 (Annexure-A-3) of the applicant by passing a reasoned and speaking order within a time bound manner.
Learned counsel for the respondents does not have any serious objection for that.
However, in view of the limited prayer made by learned counsel for the applicant, no fruitful purpose will be served in keeping this O.A. pending. Accordingly, the OA is disposed of at the admission stage itself with direction to the competent authority amongst the respondents to decide the pending representation dated 13.05.2019 (Annexure-A-3) of the applicant by passing a reasoned and speaking order within a period of three months from the date of receipt of a certified copy of this order. The order so passed shall be communicated to the applicant without any delay.
No order as to costs.