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High CourtsSingle Bench(2012) 09 P&H CK 0309

Ajit Kumar vs Union of India and Others

Punjab And Haryana At Chandigarh · Decided on 19 September 2012

HON’BLE JUDGES
Augustine George Masih, J
CASE NUMBER
CWP No. 12593 of 2012 (O and M)
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Judgment

3 paragraphs · 134 words

Augustine George Masih, J.—Counsel for the petitioner states that the claim as made by the petitioner has been accepted and the name of the petitioner has been recommended for appointment to the post of Constable by Deputy Director (NWR) SSC, Block -3, Ground Floor, Kendriya Sadan, Sector 9, Chandigarh- respondent No. 2. Counsel for the petitioner further states that directions may be issued to the respondents to issue appointment letter to the petitioner in accordance with their recommendation made by Deputy Director (NWR) SSC, Block -3, Ground Floor, Kendriya Sadan, Sector 9, Chandigarh-respondent No. 2.

2.

Prayer made by the counsel for the petitioner is accepted.

3.

Direction is issued to the respondents to issue appointment letter to the petitioner within a period of one month from today. Writ petition stands disposed of accordingly.