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Judgment
Learned counsel for the Petitioner submits that the present writ petition has been filed seeking a limited direction to Respondent No. 2, Director General of Police, to consider and decide the Petitioner's pending representations dated 24.09.2026 and 24.10.2024 (Annexures P-1 and P-2), whereby the Petitioner has sought a decision on his pending mercy petition concerning his removal from service.
Learned State counsel submits that, if the aforesaid representations are pending consideration before the competent authority, the same shall be considered and decided within a stipulated period, in accordance with law.
I have heard learned counsel for the parties and perused the material available on record.
Considering the limited prayer made by learned counsel for the Petitioner and the submission advanced by learned State counsel, this Court deems it appropriate to dispose of the present writ petition with a direction to Respondent No. 2 to consider and decide the Petitioner's representations dated 24.09.2026 and 24.10.2024 (Annexures P-1 and P-2), in accordance with law, by passing a reasoned and speaking order, preferably within a period of 30 days from the date of receipt of a copy of this order.
It is made clear that this Court has not expressed any opinion on the merits of the Petitioner's claim.
With the aforesaid direction, the present writ petition stands disposed of.