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Judgment
Tarlok Singh Chauhan, J
Notice. Mr. Ranjan Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.
Learned counsel for the petitioner states that his client would be satisfied in case the respondents are directed to consider the representation made by him, vide Annexure P-3, and thereafter issue necessary consequential orders. The prayer being innocuous, is allowed.
Consequently, the writ petition is disposed of with a direction to the respondents to consider the representation of the petitioner (Annexure P-3) within a period of three weeks from today and thereafter issue necessary consequential orders. The parties are left to bear their own costs. Pending application(s), if any, shall also stand disposed of.
The parties shall not insist upon for obtaining certified copy of this order and shall download the same from the website of the High Court. However, the Registry is directed to send a copy of this order to learned counsel for the parties through email(s) subject to their furnishing email addresses, if so required.