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Judgment
Alok Kumar Verma, J
Heard Mr. Pawan Mishra, learned Advocate for the petitioners, Mr. Shivanand Bhatt, learned Advocate for Bhartiya Chiktsa Parishad,
Uttarakhand/respondent No.1 and Mr. C.S. Rawat, learned Advocate for the State of Uttarakhand/respondent No.2.
There is no objection on behalf of the respondents on the urgency application. Therefore, Urgency Application (IA) No.1552 of 2020 is allowed.
This writ petition has been filed under Article 226 of the Constitution of India seeking a writ of certiorari, calling for the records and quashing the
order dated 12.07.2019, passed by Secretary, State of Uttarakhand, Civil Secretariat, Dehradun-respondent No.2; and, a writ of mandamus
commanding the respondent No.1 to conduct the examination of first semester of diploma course in Yoga and Naturopathy Assistant in the college
forthwith.
After arguing for some time, learned counsel for the petitioners, requests that the petitioners do not want to press the prayer No.1. Therefore, the
prayer No.1 is rejected as not pressed.
Regarding prayer No.2, the learned counsel for the petitioners submits that a representation of the petitioners dated 06.01.2020 is pending before
respondent No.1. The learned counsel for the petitioners requests that the respondent No.1 may be directed to decide the representation dated
06.01.2020 within a time stipulated by this Court. There is no objection by the learned counsel for the respondents on this request of the petitioners.
At the request of both the parties, this writ petition is disposed of with the directions to respondent No.1 to decide the representation dated
06.01.2020 of the petitioners very-very expeditiously and not later than two weeks from the date of the production of the certified copy of this order.
The writ petition stands disposed of accordingly. No costs.
Let a certified copy of this order be furnished to the learned counsel for the parties, on payment of prescribed charges, today itself.