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Judgment
Anoop Chitkara, J
Learned counsel for the petitioner, under instructions, submits that the petitioner would be satisfied if the respondents are directed to decide the representation dated 20.12.2020 (Annexure P-1), made by the petitioner to the respondents.
Notice. Mr. V.B. Verma, learned counsel, appears and accepts service of notice on behalf of the respondents.
In view of the nature of the order, we propose to pass, no response is required from the respondents. However, learned counsel for the respondents, under instructions, submits that the Department needs four weeks' time to comply with the directions passed by this Court.
Consequently, this petition is disposed of directing the 1st respondent to decide the representation of the petitioner dated 20.12.2020 (Annexure P-1), within a period of four weeks from today. Liberty is reserved to the petitioner to approach this Court again, in case he still feels aggrieved and dissatisfied with the outcome of the representation.
Pending application(s), if any, also stand disposed of.
Copy Dasti.