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Judgment
5 paragraphs · 100 words
C. Hari Shankar, J.
1.
The only prayer in this petition is for a direction to the respondents to decide the petitioner’s representations dated 28 February 2025 and 28 March 2024.
2.
Accordingly, we dispose of this writ petition with a direction to the respondents to pass a reasoned and speaking order on the said representations within a period of four weeks from today.
3.
Order as and when passed shall be communicated to the petitioner forthwith. Should the petitioner continue to remain aggrieved, the right to re-approach the Court shall remain reserved.
4.
The petition is disposed of accordingly.