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Judgment
7 paragraphs · 232 wordsJitendra Chauhan, J
This writ petition under Articles 226/227 of the Constitution of India has been filed for the issuance of a writ, in the nature of mandamus for issuing direction to respondent Nos. 1 to 3 to decide the legal notice/representation dated 01.10.2019 (Annexure P-1) expeditiously.
Learned counsel for the petitioner states that at this stage, he would be satisfied, if a direction is issued to respondent No. 3-Deputy Commissioner, Sangrur to consider and decide the representation dated 01.10.2019 (Annexure P-1) expeditiously.
Heard.
A complete set of paper book has been handed over to
Mr. Vikas Mohan Gupta, Addl. A.G., Punjab in the Court today.
In view of the above, without adverting to the merits of the case, the present petition is disposed of with a direction to respondent No. 3-Deputy Commissioner, Sangrur to consider and decide the representation dated 01.10.2019 (Annexure P-1) in accordance with law within six weeks from the receipt of the certified copy of the judgment. In case, on consideration, the competent authority reaches to the conclusion that the request made by the petitioner is admissible, in such eventuality, the consequential relief be allowed to him, within a period of six weeks thereafter. However, in case the competent authority feels that the request made by the petitioner is not admissible, in that case, a speaking order be passed in the matter.