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Judgment
6 paragraphs · 124 wordsAnoop Chitkara, J
Notice served upon the official respondents through the State counsel. Prayer in the present petition is for directing the official respondents No.1 to 3 to decide the representation (Annexure P-6)
The prayer being innocuous is not opposed.
Given above, respondent No.2-Director General of Police Punjab, Civil Secretariat, Sector 9, Chandigarh, to decide the representation (P-6) himself or delegate to any other officer not below the rank of an IPS Officer, by passing a speaking and reasoned order within thirty working days from today.
In case, the grievance of the petitioners still exists, liberty is reserved to avail legal remedy in accordance with law including approaching this Court.
Petition is allowed to the extent above. Pending applications, if any, stand disposed of.