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Judgment
Heard learned counsel for the petitioner Mr. Tanwar Singh Rathore and the learned counsel for the respondents Mr. Manish Patel.
Learned counsel for the petitioner has submitted that he wants to submit the representation before the respondents for making correction in his online application form filled by him for the post of L.D.C. in pursuance to the advertisement dated
14.02.2013. Learned counsel further submitted that the Department of Rural Development and Panchayati Raj has issued the Circular in this regard on 26.05.2017.
Learned counsel for the respondents has no objection to the prayer made by the petitioner.
In view of the limited controversy, the present writ petition is disposed of with the direction to the respondents that in the event of submitting the representation by the petitioner, the same would be considered and decided in light of the Circular dated
26.05.2017. The respondents are expected to decide the representation, if so submitted by the petitioner, within a period of one month.