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Judgment
O R D E R
Learned counsel for the applicant submits that his grievance may be redressed if a direction is given to the respondents to consider and decide the pending representation dated 11.11.2021 of the applicant by passing a reasoned and speaking order within a time bound manner.
Learned counsel for the respondents has vehemently opposed the prayer of the applicant.
However, in view of the limited prayer made by learned counsel for the applicant, no fruitful purpose will be served in keeping this O.A. pending. Accordingly, the OA is disposed of at the admission stage itself with direction to the competent authority amongst the respondents to decide the pending representation dated 11.11.2021 of the applicant by passing a reasoned and speaking order within a period of three months from the date of receipt of a certified copy of this order. The order so passed shall be communicated to the applicant without any delay.
No order as to costs.