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Judgment
7 paragraphs · 217 wordsDeepindder Singh Nalwa, J
In the present writ petition, the petitioner is praying for issuance of a writ in the nature of Mandammus directing the respondents to consideer the case of the petitioner foor promotion to the post of Lecturer Punjabi with effect from the date her juniors were promoted in terms of her seniority and eligibility along with all consequential benefits.
Learned counsel appearing on behalf of the petitioner, on instructionns from the petitioner, submits that the petitioner would be satisfied if at this stage, a direction is given to respondent No.2 to decide the legal notice dated 27.08.2025 (Annexure P-7) served by the petitioner in a time-bound manner.
Notice of motion.
Mr. Satnam Preet Singh Chaauhan, DAG, Punjab accepts notice on behalf of respondents No.1 & 2-State and he does not oppose the prayer made by learned counsel for thee petitioner.
In view of the above and without commenting upon the merits of the case, the present petition is hereby disposed of with a direction to respondent No.2 to consider and decide the legal notice dated 27.08.2025 (Annexure P-7), served by the petitioner within a period of 02 months from the date of recceipt of certified copy of this order.
Pending application(s), if any, shall also stand(s) disposed of.