ARUN MONGA, J.

1. Petitioner herein, inter alia, seeks issuance of a writ in the nature of Mandamus directing respondent No.2 to consider the petitioner in waiting list of BC-B category, issued vide corrigendum dated 24.05.2022 (Annexure P-5) for the post of Staff Nurse advertised in Cat. No.10 of Advertisement (Annexure P-1). He pleads that cut-off marks of candidates shown in waiting list is 48, and yet, petitioner’s name, despite his having secured 48 marks has not been put in the waiting list.

2. Learned counsel for the petitioner submits that qua his grievance, petitioner has already submitted representation dated 28.07.2022 (Annexure P-7), but the same has not been adverted till date.

3. On advance service, learned State counsel appears and submits that a decision will be taken by competent authority, either way, on the pending representation dated 28.07.2022 (Annexure P-7) by passing a speaking order.

4. At this stage, learned counsel for the petitioner also seeks decision on the pending representation as suggested by learned state counsel.

5. Given the nature of order being passed, there is no necessity to seek return by any of the respondents as no further proceedings and/or pleadings are required.

6. Without commenting on the merits of the case, the instant writ petition is disposed of with a direction to the respondents to look into the representation dated 28.07.2022 (Annexure P-7) of the petitioner and pass an administrative order, in accordance with law.

7. Let the needful be done as expeditiously as possible.

8. Disposed of accordingly.