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Judgment
 Tarlok Singh Chauhan, J
Learned counsel appearing for the petitioners states that her clients would be content and satisfied in case they are permitted to file a
comprehensive representation to the respondents and the same is ordered to be decided in a time bound manner and till the time, same is decided,
order dated 11.5.2021, vide which batch of lower school course has been notified, be not acted upon.
Though, learned Additional Advocate General has vehemently opposed the aforesaid prayer, however, having taken note of the innocuous prayer
made on behalf of the petitioners, present petition is disposed of with a direction to the petitioners to file a comprehensive representation within a
period of one week from today, which in turn, shall be considered by the respondents within a period of two weeks thereafter. Needless to say, while
doing the needful, due opportunity of hearing shall be afforded to the petitioners and a speaking order shall be passed thereafter. Till the time, the
representation is decided, order dated 11.5.2021, shall not be given effect. Liberty is reserved to the petitioners to file appropriate proceedings in the
appropriate court of law, if they still remain aggrieved.
Petition stands disposed of in the aforesaid terms, alongwith all pending applications.
Copy dasti.