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Judgment
7 paragraphs · 194 wordsDeepinder Singh Nalwa, J
In the present writ petition, the petitioners have challenged the orders dated 05.04.2017 (Annexure P-10) and 18.09.2024 (Annexure P-15) whereby the claim of the petitioners for making correction in the seniority list has been rejected.
Learned counsel appearing on behalf of the petitioners, on instructions from the petitioners, submits that at this stage, petitioners will be satisfied if a direction is given to respondent No.2 to decide the legal notice dated 01.10.2025 (Annexure P-20) served by the petitioners, in a time bound manner.
Notice of motion.
Mr. Gaurav Jindal, Additional A.G., Haryana, accepts notice on behalf of respondents and does not object to the prayer made by learned counsel for the petitioners.
In view of the above and without commenting upon the merits of the case, this petition is hereby disposed of with a direction to respondent No.2 to consider and decide the legal notice dated 01.10.2025 (Annexure P-20), served by the petitioners within a period of 08 weeks from the date of receipt of certified copy of this order in accordance with law.
Pending application(s), if any, shall also stand(s) disposed of accordingly.