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Judgment
Ajit Kumar, J
Heard Sri Shashi Bhushan Mishra, learned counsel for the petitioner, Sri Rajesh Kumar Srivastava, learned counsel for respondent nos. 2, 3 & 4 as well as learned Standing Counsel.
By means of this petition filed under Article 226 of the Constitution, the petitioner has prayed for following relief as substantial relief:
"i) Issue a writ, order or direction in the nature of Mandamus directing/commanding the respondent authorities to decide the application of the petitioner dated 21.09.2021."
It appears from the records that the petitioner has already represented the matter to the respondent no. 3.
Learned Standing Counsel submits that he has no objection in the event this petition stands disposed of with a direction to the respondent no. 3 to look into and consider the grievance of the petitioner and pass appropriate order strictly in accordance with law.
In view of the above, this petition stands disposed of with a direction that respondent no. 3 shall consider the grievance of the petitioner raised in his representation and decide the same within a period of three months from the date of receipt of certified copy of this order.
Needless to add that the order to be passed by the competent authority, as directed herein above, shall be reasoned and speaking one.