Kanchan Bala vs State Of Punjab And Others

Arun Monga, J

Petitioner herein seeks issuance of a writ in the nature of certiorari to quash an appointment order of respondent No. 4, vide which respondent No. 3 has appointed respondent No. 4 as Embroidery Instructor. Further prayer has been made for issuance of a writ in the nature of mandamus directing the official respondents to consider her case for the post of Embroidery Instructor.

In the premise, petitioner submitted representations dated 26.07.2018 followed by 09.01.2019, Annexures P-2 and P-3 respectively. 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 respondent No. 2 i.e. The Director, Technical Education and Industrial Training, Punjab to objectively consider the representation dated 09.01.2019 (Annexure P-3) 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.