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Judgment
Ajay Mohan Goel, Judge (Oral)
After making his submissions for some time, learned Counsel for the petitioner prays for and is allowed to withdraw this petition, with limited liberty that with regard to prayer clause (B), the petitioner may approach the competent Authority again, if so advised. In case, the petitioner approaches the competent Authority qua relief N0. (B) within a period of four weeks from today, then the application/representation of the petitioner shall be decided by the Authority concerned within a period of eight weeks as from the date of receipt thereof, in accordance with law, by adhering to the principles of natural justice. Pending miscellaneous application(s), if any, also stand disposed of accordingly.