Jaswant Singh vs State Of Punjab And Others

Arun Monga, J

Petitioner herein seeks issuance of a writ in the nature of mandamus directing the official respondents not to conduct the recruitment in the department especially at Dharam Arath Burj Baba Ala Singh, Kila Andrun, Patiala without adopting proper procedure as prescribed by the Government of Punjab.

In the premise, he submitted a representation dated 26. 09.2016 (Annexure P-1), but the same has 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 representation dated 26.09.2016 (Annexure P-1) 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.

Let the needful be done within a period of 3 months from the date of receipt of a certified copy of this order.

Disposed of in above terms.