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Judgment
Hon’ble Mr. R. N. Singh, Member (J):
The present OA has been filed by the applicant under Section 19 of the Administrative Tribunals Act, 1985, praying therein for the following reliefs:-
(a)“To pass an order directing the respondents to decide the representation dated 04.01.2020 in the light of the submissions made in this original application and the order/judgment dated 30.08.2019 passed by the Court of Ld. M.M. North-West, Rohini and /or
(b)Pass other order or orders may deem fit in the circumstances of the case.”
It is contended by the learned counsel for the applicant that for redressal of the grievances of the applicant, the applicant has preferred his representation dated 4.1.2020 (Annexure A/5).
Issue notice. Ms. Ankita Saragi, learned counsel for the respondents, who appears on advance service, accepts notice.
At the outset, Ms. Ankita Sarangi, learned counsel for the respondents, submits on instructions that the respondents are ready and willing to consider the aforesaid representation of the applicant.
In view of the aforesaid, without going into the merit of the claim of the applicant, the present OA is disposed of with direction to the respondents to consider the aforesaid representation of the applicant dated 4.1.2020 (Annexure A/5) and to dispose of the same by passing a reasoned and speaking order as expeditiously as possible and in any case within three weeks of receipt of a copy of this Order.
The present OA is disposed of in above terms. There shall be no order as to costs.