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Judgment
Rajiv Sharma, Judge
Mr. Neel Kamal Sood, learned counsel for the petitioner prays for and is permitted to withdraw the present writ petition, with liberty reserved to the petitioner file a representation before the competent authority for the redressal of his grievance by taking all the admissible pleas under the law. The representation be filed within a period of three weeks from today. Thereafter, the same shall be decided by the competent authority in accordance with law after taking into consideration all the grounds/pleas taken therein within a further period of eight weeks by passing a speaking/detailed order. With the aforesaid observations/directions, the petition stands disposed of, so also the pending application(s), if any. No costs.
Copy dasti, on usual terms.