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Gurpreet Kaur vs State Of Punjab And Others

Punjab And Haryana At Chandigarh · Decided on 2 June 2022 · Citation: (2022) 06 P&H CK 0002

HON’BLE JUDGES
Anupinder Singh Grewal, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 13139 Of 2022
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Judgment

6 paragraphs · 173 words

Anupinder Singh Grewal, J

Learned counsel for the petitioner submits that as the petitioner has been transferred to another district, she has been placed at the bottom of the seniority list although in the cases of couples, the instructions have been issued by the respondents that the seniority would not be effected. He further contends that the petitioner has sent a representation dated 23.04.2022 (Annexure P-4) in this regard to the respondents, but no action has been taken thereon. He also contends that respondent No.4 may be directed to consider and decide her representation in a time bound manner.

Issue notice to the respondents.

At the asking of the Court, Mr. T.P.S. Chawla, DAG, Punjab, accepts notice on behalf of the respondents.

Heard.

Without expressing any opinion on the merits of the case, the petition is disposed of with a direction to respondent No.3 to consider and decide the representation dated 23.04.2022 (Annexure P-4) in accordance with law within a period of four months from the receipt of certified copy of this order.