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Judgment
Dinesh Mehta, J
Mr. Singh, learned counsel for the petitioner submitted that the petitioner would be satisfied if the respondents are directed to consider petitioner’s representation (which he would be filing within four weeks) in accordance with law, more particularly in light of the Division Bench judgment dated 22.10.2020, rendered in the case of The Director, Secondary Education, Rajasthan Vs. Rakesh Purohit & Ors. (D.B. Spl. Appl. Writ No.368/2020).
Ms. Akshiti, learned counsel appearing on behalf of the respondents submitted that the petitioner is not entitled for the benefits he has claimed.
Be that as it may. Acceding to the innocuous prayer of the petitioner, the present petition is disposed of with direction to the petitioner to file a representation within a period of 4 weeks along with certified copy of the order instant and copies of the judgment which he wants to rely upon.
In case, a representation is so addressed, the competent authority shall consider the same in accordance with law, as early as possible, preferably within a period of 8 weeks of receipt of the representation.
It is made clear that aforesaid direction to decide the petitioner’s representation has been issued only with a view to ensure expeditious redressal of petitioner’s grievance. The same may not be construed to be an order to decide the representation in a particular manner.
The stay petition also stands disposed of.