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Judgment
Jyotsna Rewal Dua, J
Notice. Mr. Y.P.S. Dhaulta, learned Additional Advocate General, appears and waives service of notice on be alf of t e respondents.
With the consent of learned counsel for the parties, the matter is heard at this stage.
Petitioner seeks applicability of Baldev Versus State of Himachal Pradesh and others2. It is, however, seen from the record that the petitioner has not preferred any representation for the redressal of his grievances raised in the writ petition.
Confronted with above, learned counsel for the petitioner submitted that the petitioner would be preferring a representation within two weeks from today. In case such a representation is so made, the same shall be decided by the competent authority in accordance with law as well as taking into consideration the above judgment within a period of six weeks thereafter. The rder so passed shall also be communicated to the pe i ioner.
The writ petition stands disposed of in the above terms, so also the pending miscellaneous application(s), if any.