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Judgment
C. Hari Shankar, J.
The petitioner in this writ petition seeks direction to the respondents to take a decision on the petitioner’s application for resignation.
Issue notice.
Notice is accepted on behalf of the respondents by Mr. Balendu Shekhar.
Rule, returnable forthwith.
In view of the limited prayer, we dispose of this writ petition with a direction to the respondents to take a decision on the petitioner’s application for resignation, which is pending since 21 April 2025 within a period of two weeks from today and to communicate the decision, as and when taken, forthwith to the petitioner.
Needless to say, if the petitioner continues to remain aggrieved by the said decision, the rights of the petitioner in accordance with law shall remain reserved.
The petition is disposed of.
We note that, in para 5 of the stay application filed with this writ petition, an assertion has been made that the respondents have released an apprehension roll against the petitioner and have given directions to the police to apprehend him.
Though Mr. Balendu Shekhar, learned Standing Counsel appearing for the respondents, as well as the officer who is instructing him, submit that they are unaware of any such impending action, we deem it appropriate to direct that, till the decision is taken on the petitioner’s application for resignation and for one week thereafter, no coercive action shall be taken against him.