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Judgment
Dinesh Mehta, J
Learned counsel for the petitioner seeks permission to withdraw the present petition in light of the directions given by the Division Bench of this Court vide its order dated 09.08.2019 rendered in D.B. Special Appeal No.1733/2018 : Virendra Kumar & Ors. Vs. State of Rajasthan & Anr.
Permission granted.
The present petition is dismissed as withdrawn.
The petitioner would be free to file a representation before the respondents within a period of two weeks from today.
In case, the representation is so addressed along with a certified copy of the order instant, the respondents shall consider petitioner’s grievance in accordance with law including the judgment passed by Division Bench in the case of Virendra Kumar(supra).
It is made clear that aforesaid direction to decide the representation has been issued only with a view to ensure expeditious redressal of petitioner’s grievance. The same may not be construed to be an order to decide the representation in a particular manner.
The stay application also stands dismissed accordingly.