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Judgment
SUNIL GAUR , J.
The challenge in this petition is to Merit List (Annexure P-1) prepared for the posts of Junior Judicial Assistant (Group ‘C’) by first
respondent pursuant to the examination held on 10th and 11th February, 2018. Similar petition i.e. W.P.(C) 4622/2018 titled Sagar Pratap Singh v.
District and Session Judge, Tis Hazari (HQs) and Ors., has been already disposed of by this Court vide order of 2nd May, 2018 by permitting Sagar
Pratap Singh to make a fresh and detailed Representation to first respondent within two weeks.
In this petition, I see no reason to take a different view than the one taken by me in the order of 2nd May, 2018. Accordingly, this petition is
disposed of with permission to petitioners to make a composite and detailed Representation to first respondent within two weeks from today.
Learned counsel for petitioners submits that such a Representation would be made to first respondent by first petitioner on his behalf as also on
behalf of other petitioners and that first respondent be directed to give a speaking response to the said Representation within two weeks as the
selection for the posts in question is likely to be finalized soon.
On parity, let first respondent consider the Representation so filed on behalf of petitioners by passing a speaking order thereon, within a period of
twelve weeks from its receipt and the fate of the Representation be conveyed to first petitioner within a week thereafter, so that petitioners may avail
of the remedies as available in law, if need be.
With aforesaid directions, this petition and the applications are disposed of. Copy of this order be given dasti to counsel for the parties.