Deepinder Singh Nalwa, J
1. In the present writ petition, the petitioner has challenged the orders dated 01.12.2021/10.12.2021(Annexure P-3) whereby, the services of the petitioner has been terminated. The petitioner has also prayed that directions be issued to the respondents to decide the representation dated 13.12.2022(Annexure P-4).
2. Learned counsel appearing on behalf of the petitioner, on instructions from the petitioner, submits that at this stage, he will be satisfied if a direction is given to respondent No.2 to decide the representation dated 13.12.2022 (Annexure P-4) submitted by the petitioner, in a time bound manner.
3. Learned counsel appearing on behalf of the respondents do not object to the prayer made by learned counsel for the petitioner.
4. In view of the above and without commenting upon the merits of the case, this petition is hereby disposed of with a direction to respondent No.2 to consider and decide the representation dated 13.12.2022 (Annexure P-4), submitted by the petitioner within a period of 03 months from the date of receipt of certified copy of this order in accordance with law.
5. Pending application(s), if any, shall also stand(s) disposed of accordingly.
