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    Ami Lal Rao v. State Of Rajasthan

    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.

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    Ami Lal Rao v. State Of Rajasthan
    (Jan 4, 2017)