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Judgment
Jiya Lal Bhardwaj, J
Notice. Mr. Vishal Panwar, learned Additional Advocate General, appears and waives service of notice on behalf of respondents.
In view of the prayer made in the writ petition, no reply is intended to be filed by the respondents.
In the present petition, the petitioner has made an innocuous prayer for adjudication of earlier representation, which she has made vide Annexure P-1 on 07.11.2025.
Keeping in view the fact that the petitioner has already made a representation, let the competent authority take a final call in the said representation as expeditiously, preferably within a period of four weeks from today. However, before deciding the representation, the petitioner may be heard and further the additional facts, if submitted, by her may also be considered by the competent authority.
The petition is accordingly disposed of.
CMP No. 1932 of 2026
Keeping in view the order passed in the main petition, the present application is rendered infructuous and disposed of.