Bhim Sain And Another vs State Of Punjab And Others

Petitioners herein seek issuance of a writ in the nature of mandamus directing the respondents to grant them extra time being 60% and 40% disabled candidates respectively in Departmental Written Examination for the post of Naib Tehsildar as per Government Instructions and to provide them reader/scribe/amanuensis.

In the premise, petitioners submitted representations dated 22.02.2019 and 04.11.2019 Annexures P-4 and P-5 respectively, but the same have not been adverted by the respondents till date. Hence, the writ petition.

Notice of motion.

On advance service of the petition, Mr. P.S. Bajwa, Additional A.G., Punjab appears and accepts notice on behalf of the State.

Given the nature of order being passed, there is no necessity to seek return by the respondents as no further proceedings and/or pleadings are required.

Without commenting on the merits of the case, the writ petition is disposed of with a direction to the respondents to objectively consider the representations dated 22.02.2019 and 04.11.2019 Annexures P-4 and P-5 respectively and also by keeping in view the contentions stated in the present writ petition by treating it as a supplementary representation and pass a speaking order, in accordance with law.

Keeping in mind that the written examination for selection to the post of Naib Tehsildar is scheduled for 09.01.2020, the competent authority shall pass appropriate orders as aforesaid on or before 06.01.2020 and same shall be conveyed to the petitioners on the same very day.

Disposed of in above terms.