Sharad Kumar Gupta, J
1. Heard.
2. The petitioner has filed this writ petition seeking relief to direct respondents to regularise him.
3. The petitioner is a Lecturer (Panchayat) and posted at Govt. Girls Higher Secondary School Kapsi, District - Kanker.
4. The counsel for the petitioner would submit that the writ petition may be disposed off directing respondent No.2 to decide his representation
Annexure P/5 dated 12.01.2018 within stipulated time.
5. Looking to the facts and circumstances of the case, looking to the submission of the counsel for the petitioner, the instant writ petition is disposed of
with this direction that respondent No. 2 shall decide representation filed by the petitioner Annexure P/5 dated 12.01.2018 expeditiously preferably
within a period of 90 days from the date of receipt of certified copy of this order in accordance with law and procedure.
6. This Court has not touched the merits of the case.
