Sanjay K. Agrawal, J
1. Learned counsel appearing on behalf of petitioner would submit that though the petitioner has been appointed on the post of Constable by order
dated 25.03.2017 and his reply to the notice issued by respondent No. 2 has already been filed but till date the respondent No. 2 has not considered the
case of the petitioner.
2. Be that as it may, the petitioner is at liberty to file representation before the respondent No. 2 who, in turn, shall consider and decide the petitioner's
representation expeditiously preferably within a period of two weeks from the date of receipt of copy of this order on its own merits.
3. It is made clear that this Court has not expressed any opinion on the merits of the matter.
4. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).
