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Judgment
O R D E R
By Mallika Arya, AM.-
At the outset, the learned counsel for the applicant has contended that the grievance of the applicant might be redressed, if he is permitted to file a representation before the competent authority and same may be decided within a time bound manner.
The learned counsel for the respondents has raised no objection to the request of the applicant’s counsel.
Having regard to the innocuous prayer made by the learned counsel for the applicant, we direct the applicant to file a representation before the competent authority amongst the respondents within a period of 30 days from the date of communication of this order. If the applicant files the said representation within the stipulate period, the competent authority amongst the respondents shall consider and decide the same by a reasoned and speaking order within a period of 60 days from the date of receipt of representation. While deciding the representation of the applicant, the competent authority shall also treat the present Original Application along with the annexures as a part of representation. The applicant is directed to file a certified copy of this order along with copy of Original application as well as all documents with his representation before the competent authority. A copy of the reasoned and speaking order shall be communicated to the applicant.
With the above direction, the O.A is disposed of.
There shall be no order as to costs.
It is made clear that nothing has been expressed on the merits of the case.