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Judgment
Per: JUSTICE NARENDRA KUMAR JOHARI, MEMBER (J)
Counsels for both the sides are present.
Counsel for the applicant at the very outset, has submitted that the purpose of present O.A. will be satisfied at this stage, if a direction be issued to the Opposite Party/competent authority to decide the representation of the applicant, dated 22.06.2023 submitted by the applicant, which has not been decided by the Opposite Parties.
Counsel for the applicant has further submitted that he may be given an opportunity to file a fresh representation and Opposite Party/Competent Authority be directed to decide the same within time bound manner.
Counsel for the Opposite Parties has not objected to the prayer made by the counsel for the applicant.
In view of the above submissions of counsels for both the parties, without entering into the merit of the case, the present O.A. is disposed of with direction to the applicant to file a fresh representation by annexing the copy of his earlier representation dated 22.06.2023 within a period of two weeks from today. The Opposite Party/Competent Authority is directed to consider and decide the fresh representation so submitted by the applicant, by way of a reasoned and speaking order in accordance with law/rule within a period of 60 days from the date of receipt of the certified copy of this Order.