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Judgment
ORDER
Shri Ram Krishna Koli, learned counsel for the applicant, and Shri Ajay Kumar Rai, learned counsel for the respondents, are present.
At the outset, learned counsel for the applicant submitted that he will be satisfied if the application of the applicant dated 07.01.2017 which is lying pending before the respondents is directed to be decided on merit in a time bound manner.
Learned counsel for the respondents opposes the prayer made by learned counsel for the applicant.
In view of the limited prayer made by learned counsel for the applicant, no useful purpose will be served in keeping this O.A. pending. Accordingly, without going into the merits of this case, the O.A. is disposed of at this stage itself with a direction to the competent authority amongst the respondents to decide the application of the applicant dated 07.01.2017 (Annexure No.7 to the O.A) on merit by passing a reasoned and speaking order within a period of four months from the date of receipt of a certified copy of this order.
Accordingly, the O.A. stands disposed of with above direction. All associated M.A.s also stand disposed of. No costs.