(1.) This petition is filed seeking quashment of orders dtd. 19/5/2018 and 15/4/2021 by respondent Nos. 3 and 2 respectively, whereby the application filed by petitioner seeking re- employment has been rejected.
(2.) Heard learned advocate Mr. Nirad Buch for the petitioner. He submitted that against rejection of application seeking re- employment, there is alternative remedy of revision, which the petitioner has preferred before respondent No. 1- Home Department and the same is pending decision.
(3.) In view of above facts, he fairly submitted that the respondent No. 1 may be directed to decide his Revision Application dtd. 2/6/2021, within a stipulated time. He further submitted that application is of the year 2021, despite two years, the same is yet not decided.