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Judgment
Vinit Kumar Mathur, J
The present writ petition has been filed with the following prayers :-
“I. The respondent may kindly be directed to promote the petitioner on the post of Assistant Administrative Officer against the vacancies of 2015-16 and in the alternative the respondents may kindly be directed to promote the petitioner on the said post against the vacancies of 2016-17 with all consequential benefits.
II. Grant such further relief(s) which in the facts and circumstances of this case may do complete justice to the petitioner; and”
Learned counsel for the petitioner, however, instead of pressing the writ petition on merit submits that the petitioner has filed a representation dated 17.04.2023 (Annexure-5) to the respondent No.3 and prays that the respondent No.3 may be directed to decide the said representation at the earliest.
Considering the limited prayer of the petitioner, the present writ petition is disposed of with a direction to the respondent No.3-The Additional Commissioner, Commercial Taxes Department, Govt. Of Rajasthan, Jaipur to decide the pending representation of the petitioner dated 17.04.2023 (Annexure-5) expeditiously preferably within a period of six weeks from the date of receipt of the certified copy of this order strictly in accordance with law.