JUDGEMENT
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(1.) The case has been listed under the category of 'infructuous cases'.
(2.) No one appears for the petitioner in the revised call. Shri Satish Chaturvedi appears for all the respondents.
(3.) By means of present writ petition, the petitioner has prayed for quashing the order dated 20.6.2003 passed by respondent no.1. He has further prayed for direction commanding the respondents to decide his representation dated 6.12.2004 and to appoint him under Dying in Harness Rules on compassionate ground in place of his deceased father.;
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