Sharad Kumar Gupta, J
1. Petitioner has preferred this writ petition seeking the relief to direct the respondent No. 2 to confirm her on the post of Lecturer (Information
Technology) with all consequential benefits, treat her as a regular employee immediately after successful confirmation.
2. The petitioner is a lecturer and posted at Kirodimal Institute of Technology, Gadhumariya, distt. Raigarh.
3. Counsel for the petitioner submits that this writ petition may be disposed of directing the respondent No. 2 to decide the representation of the
petitioner Annexure P-3 dated 13-6-2017 within stipulated time.
4. Looking to the facts and circumstances of the case, the submission made by the counsel for the petitioner, the instant petition is disposed of with the
direction that the respondent No. 2 shall decide the petitioner's representation Annexure P-3 dated 13-6-2017 within a period of 90 days from the date
of receipt of certified copy of this order in accordance with law and procedure.
5. It is made clear that this Court has not touched the merit of the case.
