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Judgment
Per: Justice M.G. Sewlikar, Member (J)
Party in person states that he filed representation on 03rd July, 2026. Despite passage of almost two months, the respondents have not decided the representation. Hence, the applicant has filed this OA. He submits that the purpose of this OA will be served if the competent authority is directed to decide the representation in a time bound manner.
Learned Counsel for the respondents has no objection for the same. He submits that the competent authority will decide the representation within a period of four weeks.
In view of the above, competent authority is directed to decide the representation by passing a reasoned and speaking order within a period of three weeks from today in accordance with law/extant circulars/ rules/ regulations/ notifications/ orders, etc.
It is made clear that no observation on the merits of the matter is made.
With these directions, OA stands disposed of. Pending MAs, if any, stand disposed of. No costs.