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Judgment
At the outset, learned counsel for the applicant submits that the applicant wants to make a comprehensive representation ventilating all his grievances. He further submits that the applicant will be satisfied, if a time bound direction is given to the respondents to consider and decide such a representation of the applicant and then to pass a speaking order.
Accordingly, the applicant is permitted to make a comprehensive representation ventilating all his grievances, within 15 days from the date of receipt of a copy of this order and the respondents are directed to consider and decide such a representation of the applicant and then to pass a speaking order within a period of two months from the date of receipt of such a representation. The OA is disposed of in the aforesaid terms. There shall be no order as to costs.