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Judgment
Sandeep Sharma, J
Petitioner has prayed for following main reliefs in the present writ petition:
“i) That the respondents may kindly be directed to consider the case of the petitioner for promotion against the post of Research Officer from
Senior Assistant from reserve category i.e. CWP category roster of which has not been implanted since 1999, whereas in other category same has
been implemented.
ii) That the respondents may further be directed to consider and decide the representation of the petitioner dated 14.12.202 contained in Annexure p-5
within time bound manner.â€
Learned counsel for the petitioner, on instruction, states that the petitioner would be content and satisfied in case a direction is given to the
respondents to consider and decide representation dated 14.12.2021, Annexure P-5 within the stipulated time.
Learned Deputy Advocate General is not averse to the aforesaid innocuous prayer made on behalf of the petitioner
In view of above present petition is disposed of with a direction to the respondents to consider and decide representation dated 14.12.2021
Annexure P-5 expeditiously, preferably within a period of two weeks. Needless to say, authority while doing needful in terms of instant order would
afford opportunity of hearing to the petitioner and pass a speaking order thereupon. Liberty is reserved to the petitioner to file appropriate proceedings
before appropriate forum, if he still remains aggrieved.
The petition stands disposed of in the after terms, alongwith all pending applications.
Copy Dasti.