1. Though this writ petition is listed for Orders, by the consent of the parties, it is taken up for final disposal.
2. Heard the learned counsel appearing for the parties.
3. A short question involved in this writ petition is with regard to consideration of the representations vide Annexures-E, G and H submitted by the petitioner to respondents.
4. Having heard the learned counsel appearing for the parties, this Court is of the opinion that there is no impediment for the respondent-authorities to consider the representations of the petitioner in accordance with law.
5. Without expressing any opinion on the merits of the case, the writ petition is disposed of directing the respondents to consider the representations of the petitioner within an outer limit of three months from the date of receipt of certified copy of this order.
6. In addition to above observation, it is open for the petitioner to file one more representation with all particulars relating to the claim made by the petitioner and the same shall be considered by the respondents in accordance with law.
7. Ordered accordingly.
