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Judgment
Ajay Mohan Goel, J
Learned Counsel for the petitioner submits that he has instructions to withdraw this petition as the petitioner intends to file a representation before the competent authority. He further submits that it will be in the interest of justice in case this Court observes that in the event of any such representation being filed by the petitioner, the same be decided within a specific time frame.
In view of the submissions made by learned counsel for the petitioner, the petition is dismissed as withdrawn. It is observed that in case any representation is filed by the petitioner, then the competent authority shall decide the same within a period of three months from the date of receipt of the representation.
It is clarified that this Court has not made any observation on the merits of the case and the representation filed by the petitioner, if any, shall be dealt with by the competent authority strictly in accordance with rules and regulations in place and completely uninfluenced by any observation made by this Court in this Order.
Accordingly, the petition is disposed of as withdrawn.
Copy dasti.