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Judgment
4 paragraphs · 125 wordsA.K. Bishnoi, J
The only grievance of the applicant is that the representation made by him is not being considered by the respondents.
We heard Shri Yogesh Sharma, learned counsel for applicant and Shri Satish Kumar, learned counsel for respondent No.1 & Shri S.M. Arif, learned counsel for respondents No.2 to 4.
The applicant submitted a representation ventilating his grievances. It cannot be kept pending indefinitely. Hence, the OA is disposed of, at the admission stage itself, with a direction to respondent No.2 to consider and dispose of the representation of the applicant through a speaking order, within a period of eight weeks from the date of receipt of a copy of this order. There shall be no order as to costs.