- (1.) Learned counsel for the petitioner states that the petitioner would be satisfied if the representation (Annexure P-3) which has been addressed to the first respondent is considered and appropriate orders be issued on the basis of the representation.
(2.) As ordered.
(3.) The First respondent shall consider the representation (Annexure P-3) and take appropriate decision as per law within a period of eight weeks from the date of receipt of copy of the order. This direction is given without reference to the merits of the contention as canvassed by the learned counsel for the petitioner.;