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Judgment
4 paragraphs · 99 wordsVirender Singh, J
Under instructions, it has been submitted by learned counsel for the petitioner that petitioner would be content, if the direction is issued to the respondents/State to decide the representation of the petitioner, (Annexure P-1), within the time bound manner.
In view of the submissions made by learned counsel for the petitioner, the present petition is disposed of with a direction to the respondent-State/competent authority to decide the representation of the petitioner (Annexure P-1), within a period of one week, by passing a speaking order.
The pending application(s), if any, are also disposed of.