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Judgment
Dinesh Mehta, J
The present writ petition has been filed by the petitioner seeking a direction to the respondent to give joining to the petitioner pursuant as per his
merit according merit list of Liberian Grade-III.
After the order of posting, the petitioner made representation for being posted at School where the post was still vacant. However, the respondents
did not pass any order on the said representation.
It is submitted by learned counsel for the petitioner that the petitioner may be permitted to file a fresh detailed representation and the respondents
may be directed to decide the said representation expeditiously.
In view of the submissions made, the petitioner may approach the respondents with appropriate representation mentioning all the facts & raising his
grievances and it is expected from the respondents to decide the representation most expeditiously preferably within a period of three weeks from the
date the representation is made alongwith copy of this order.
In case the petitioner has any grievance qua disposal of the representation, he would be free to take appropriate proceedings in accordance with
law.
The writ petition stands disposed of accordingly.