(1.) PETITIONER has approached this Court aggrieved by Annexure P -3, order dated 31.5.2010. Interim order passed by this Court is operating in favour of the petitioner ever since June 2010. The vacancy has since been filled -up. It is a couple case. Petitioner prays that he may be permitted to make an appropriate representation before the respondent. In the event of petitioner making the representation, as above, within a period of one month from today, the same shall be considered by the respondent and appropriate orders shall be passed thereon, in accordance with law, expeditiously. Till orders are passed, as above, subject to the petitioner filing the representation within one month from today, interim order passed by this Court will continue. With the aforesaid observations, the writ petition stands disposed of, so also the pending application(s), if any. Copy dasti.