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Judgment
Vide the present petition, petitioner is seeking directions to the respondents to appoint the petitioner against one of the unfilled seats/vacancies which were left out due to non-joining of the selected candidates on the said post of Constable (Water Carrier) in ITBP/respondent No. 1 in the recruitment conducted vide advertisement issued in 2017 and to maintain the waiting/reserve list of the candidates in the recruitment to the aforesaid post.
Learned counsel appearing for the petitioner submits that for the aforesaid relief(s), petitioner has already made a representation dated 03.05.2023, however, till date, the said representation has not been decided by the respondents.
In view of above, we hereby direct the respondents to decide the abovementioned representation filed by the petitioner within four weeks from today and communicate the decision thereof to the petitioner within three days thereafter with a reasoned order.
With the aforesaid directions, the present petition is disposed of. Pending applications also stand disposed of.
Needless to say, if the petitioner feels aggrieved by the decision of the respondents on his representations, he may approach the appropriate forum.