Asha Rani vs The State of Punjab

Rameshwar Singh Malik, J.—Feeling aggrieved against the alleged inaction on the part of respondent authorities, petitioner has approached this Court by way of instant writ petition under Articles 226/227 of the Constitution of India, seeking a writ in the nature of mandamus.

Learned counsel for the petitioner, at the very outset, fairly states petitioner has approached this Court without submitting any representation before the respondent authorities. He further submits that given an opportunity, petitioner shall approach the respondent authorities by moving an appropriate representation within a period of two weeks from today and respondent No. 3 may be directed to consider and decide the same, within a reasonable time.

Having heard the learned counsel for the petitioner and without expressing any opinion on the merits of the case, including the issue of limitation, if any, Principal, Government College, Phase-VI, Mohali-respondent No. 3, is directed that if the petitioner approaches him, by moving an appropriate representation, within a period of two weeks from today, he shall consider the grievance of the petitioner and decide the same keeping in view the order dated 8.2.2012 passed by this Court in CWP No. 2293 of 2012 (Harpreet Kaur and others v. State of Punjab and others) at an early date, by passing an appropriate order thereon, in accordance with law, but in any case within a period of two weeks from the date of receipt of representation from the petitioner.

With the observations made above, the present writ petition stands disposed of.