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Judgment
Sandeep Sharma, J
Learned counsel for the petitioner states that his client would content and satisfied in case a direction is issued to respondent No.2 to consider and decide her pending representation, Annexure P-1, in a time bound manner.
Learned Additional Advocate General, while accepting notices on behalf of the respondents, fairly states that the representation, if any, shall be decided expeditiously.
In view of fair stand adopted by learned counsel for the parties, the present petition is disposed of with a direction to respondent No.2 to consider and decide the pending representation (Annexure P-1, of the petitioner expeditiously, preferably within a period of two weeks from day. Needless to say, authority concerned, while doing the needful, shall afford opportunity of hearing to the petitioner and pass a speaking order thereafter. Liberty is reserved to the petitioner to file appropriate proceedings, before appropriate court of law, if she still remains aggrieved.
The petition stands disposed of in the afore terms, alongwith all pending applications.