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Judgment
Om Prakash VII, Member (J)
Shri G.S. Dubey, learned counsel for the applicant states that for redressal of her grievance, the applicant has preferred representation dated 05.04.2023 before the respondent nos. 2 and 3 through registered post dated 24.04.2023 (Annexure A-1) and submits that the applicant will be satisfied, if a direction is given to the respondent no. 3 /competent authority amongst the respondents to decide representation dated 05.04.2023 within a specified time.
On the other hand, Shri Chakrapani Vatsyayan, learned counsel for the respondents states that no such direction can be given at this stage.
However, In view of the innocuous prayer made by the learned counsel for the applicant, the OA is disposed off with direction to the respondent no. 3 i.e. Senior Superintendent of Post Offices, Agra Division, Agra / competent authority amongst the respondents to decide the representation of the applicant dated 05.04.2023, annexed at Annexure A-1 of OA, by the reasoned and speaking order within a period of three months from the date of receipt of certified copy of this order. A copy of the reasoned and speaking order shall be communicated to the applicant forthwith.
No order as to costs.