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Judgment
6 paragraphs · 97 wordsL. Narayana Swamy, CJ
The petitioner is permitted to approach the respondents by way of filing a representation within a period of one week from today. On receipt of
such representation, the respondents shall consider and pass appropriate orders within a period of one week thereafter.
Learned counsel for the petitioner submits that her husband is also working as Superintendent Grade-II at Una and this aspect shall also be taken
into consideration while deciding the representation to be filed by the petitioner.
Accordingly, the writ petition is disposed of along with pending application(s), if any.