Nirmaljit Kaur, J.:— The prayer in the present writ petition is for quashing of the order dated 29.12.2015 (Annex. P/4) and order dated 19.01.2016 (Annex. P/5).
2. Reply has been filed by the respondent-State. Rejoinder too has been filed. Along with rejoinder, he has also placed on record the representation submitted by the petitioner which is marked as (Annex. P/6).
3. Learned counsel for the respondent does not dispute that the said representation (Annex. P/6) has been received by the department.
4. In view of the same, the present writ petition is disposed of with a direction to the respondents to decide the said representation as expeditiously as possible, preferably within three weeks from today.