Mohammad Rafiq, J. - (1.) IN this writ petition, grievance of petitioner is to deny change of category from OBC Female to OBC Female Widow despite of representation. It is prayed that this writ petition may be disposed of with the direction to the respondents to consider and decide the representation by a speaking order after taking a sympathetic view as petitioner is widow and she filled her application form on -line, thus petitioner may have committed bonafide mistake while mentioning her category. In view of prayer made above, the writ petition so as the stay application are disposed of with the direction to the respondents to consider and decide the representation of the petitioner sympathetically within a period of 15 days from the date of receipt of certified copy of this order.
(2.) DECISION thereof should be by a speaking order and be conveyed to the petitioner. In view of above, the application (No. 26100/2014) stands disposed of.;