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Judgment
This Writ Petition is filed seeking a direction to respondent Nos.2 and 3 to implement the order passed by respondent No.1 in Revision No.69/2025 vide Annexure-A dated 18.07.2026.
On the last date of hearing, this Court passed the following order:
“Learned HCGP is called upon to accept notice for respondent Nos.1 to 3. Learned HCGP is directed to keep present respondent No.2 through video conference and respondent No.3 personally before this Court.”
In terms of the order dated 13.10.2026, respondent No.2 appeared through video conference and respondent No.3 is present physically.
Respondent No.2 has assured this Court that within three weeks from the first date of appearance of the petitioner, the matter would be disposed in terms of the directions issued by respondent No.1/Government, vide order dated 18.07.2026.
His submission is noted and taken on record.
In terms of the same, this Writ Petition is disposed of, directing respondent Nos.2 and 3 to implement the order passed by respondent No.1 within three weeks from the date of appearance of the petitioner.
The petitioner is directed to appear before respondent No.2 on 16.11.2026.
Respondent No.2 to pass orders after providing reasonable opportunity to the petitioner within three weeks thereafter, and file compliance report to the Court immediately after expiry of third week.