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Judgment
13 paragraphs · 236 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 directing the
respondent Officers Committee/respondent No.1 to consider the petitioner's enlistment and entry into C-II vis-a-vis private respondent and promote
the petitioner to the same ranks with effect from the date his juniors have been promoted along with all consequential benefits.
Learned counsel for the petitioner states that at this stage he would be satisfied, if a direction is issued to respondent No.3-Senior Superintendent of
Police, Sri Mukatsar Sahib, Punjab to consider and decide the representation dated nil (Annexure P-3).
Heard.
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-Senior
Superintendent of Police, Sri Mukatsar Sahib, Punjab to consider and decide the representation dated nil (Annexure P-3) within six weeks from the
receipt of the certified copy of the order. In case, on consideration, the competent authority reaches to the conclusion that the benefit claimed by the
petitioner is admissible to him, 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 relief claimed by the petitioner is not admissible to him or made out, in that case, a speaking order be
passed in the matter.