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Judgment
Jyoti Mulimani, J
Sri.Prasanna.V.R., learned counsel for the petitioner and Smt.Spoorthi.V., learned HCGP have appeared in person.
The captioned Writ Petition is filed seeking a Writ of Mandamus directing to the respondents to consider the representation submitted by the petitioner on 18.03.2021 vide Annexure-A.
Learned counsel for the petitioner submits that the Writ Petition may be disposed of directing the respondents to consider the representation submitted by the petitioner as expeditiously as possible.
Learned HCGP submits that appropriate order may be passed.
The Submission made on behalf of the respective parties is noted.
Taking note of the submission made on behalf of the respective parties, this Court deems it proper to dispose of the Writ Petition directing the respondents to consider the representation submitted by the petitioner on 18.03.2021 vide Annexure-A within three months from the date of receipt of the Certified Copy of this Order and pass appropriate order thereon.
Accordingly, the Writ Petition is disposed of.
Learned HCGP is permitted to file a memo of appearance within two weeks.