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Judgment
4 paragraphs · 118 wordsAjay Mohan Goel, J
Notice. Mr. Pushpender Jaswal, learned Additional Advocate General, accepts notice on behalf of the respondents.
Learned Counsel for the petitioners submits that interest of justice would be served, in case, the representation made by the petitioner (Annexure P-8, dated 19.01.2024) is directed to be decided by the competent Authority within some reasonable time.
This writ petition is accordingly disposed of with the direction that the representation made by the petitioners, appended with the writ petition as Annexure P-8 (dated 19.01.2024), be decided by the competent Authority, in light of the averments made therein, within a period of six weeks from today. Pending miscellaneous application(s), if any also stand disposed of accordingly.