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Judgment
7 paragraphs · 216 wordsJagmohan Bansal, J
The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondent Nos.1 to 4 to take an appropriate action against respondent No.7 after conducting thorough inquiry on his complaints dated 30.07.2024 (Annexure P-1) 03.09.2024, (Annexure P-2) and representation dated 05.12.2024 (Annexure P-4) and reminder dated 18.12.2025 (Annexure P-7).
The petitioner claims that he is a public-spirited person.
Respondent No.7 is working as S.S. Master in Government Girls Senior Secondary School, Jorasi, Samalkha, District Panipat. Respondent No.7 has obtained job on the basis of Disability Certificate i.e. 40% low vision. On one hand, he has obtained job claiming that he has low vision and on the other, has obtained Arms License. In 2008, he was confined in jail. The petitioner has filed multiple representations to respondents to take an appropriate action against respondent No.7 after conducting thorough inquiry but to no avail.
Learned State counsel assures the Court that competent authority would examine the matter and proceed in accordance with the law.
In the wake of statement of learned State counsel, the petition stands disposed of.
It is hereby made clear that this Court has not expressed any opinion on the merits lest the rights of the private respondent should be prejudiced.