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Judgment
Anupinder Singh Grewal, J
Learned counsel for the petitioner submits that the petitioner, who was working as a lineman, had been suspended on 24.08.2020, but no charge-sheet was issued and disciplinary proceedings were not initiated against him. He was reinstated on 24.12.2020, but he is not being considered for promotion on the ground that the period of suspension has not been regularized. He has sent a legal notice (Annexure P8) in this regard to the respondents on 03.06.2022, but no action has been taken thereon. He also submits that respondent No. 1 may be directed to consider and decide the legal notice (Annexure P8).
Issue notice to the respondents.
Mr. Simrandeep Singh Sandhu, Advocate, accepts notice on behalf of the respondents and submits that a copy of the paper book has not been supplied to him.
Learned counsel for the petitioner is directed to furnish a copy of the paper book to learned counsel for the respondents during the course of the day.
Heard.
The petition is disposed of with a direction to respondent No. 1 to consider and decide the legal notice dated 03.06.2022 (Annexure P8), in accordance with law, within a period of two months from the date of receipt of certified copy of this order.