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Judgment
Dr. Bhagwan Sahai, Membe R (A)
Hearing through video conferencing
Present:- Mr. Syed Nadim Hamdani, counsel for the applicants and Mr. Rajesh Thapa, D.A.G. for the responddents.
Heard both of them.
M.A. No. 321 of 2022 filed by the applicants to jointly submit this O.A. is allowed.
Mr. Hamdani submits that in pursuance to advertisement notification dated 14.09.2009 for selecttion for Class-IV posts, the applicants applied, however, the selection process has not yet been completed. Therefore, the applicants submitted a representation on 13.10.2021 which also has not yet been replied to. Therefore, he seeks a direction to the respoondents to decide the pending representation of the applicants along with a copy of this O.A. as additional representation.
Mr. Rajesh Thhapa, D.A.G. has no objection, if such a direction is issued to the respondents.
On consideringg the above submissions of the counsels for thhe parties, this O.A. is disposed of at admisssion stage, without expressing any opinion on merits of the case, directing the respondeents to consider the pending representation of the applicants dated 13.10.2021 along with a copy of this O.A. as additional representation , as per provisions of relevant applicable rules and binding instructions on the subjecct and decide it with a reasoned order within four weeks from the date of receipt of a certiified copy of this order and within one week thhereafter to communicate it to the applicants. No costs.