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Judgment
Arun Monga, J
At the outset, it is submitted by learned counsel for the petitioner that the petitioner has filed representation dated 25.10.2023 (Annex.8) before the competent authority of the respondents for mitigation of her grievance and the same may be directed to be decided by the competent authority within a reasonable time.
Without commenting on the merits of case, in view of the aforesaid submission, the competent authority of respondents is directed to decide the aforesaid representation objectively, in accordance with law, as expeditiously as possible.
It is made clear that the direction to consider the representation shall not be construed as an expression of any opinion, in any manner.
The petitioner is at liberty to file a fresh representation, if so advised.
The writ petition stands disposed of.
Pending application(s), if any, also stand(s) disposed of.