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Judgment
Anupinder Singh Grewal, J
The petitioner is seeking a direction to the respondents to consider his claim for promotion to the post of Clerk as set out in the legal notice dated 22.03.2019 (Annexure P7).
Learned counsel for the petitioner contends that the petitioner is entitled to be considered for promotion to the post of Clerk against the roster point reserved for the visually challenged candidates. He also contends that he has sent a legal notice (Annexure P7) in this regard on 22.03.2019 to the respondents, but no action has been taken thereon. He further contends that the petitioner would be satisfied if the petition is disposed of with a direction to respondent No. 3 to consider and decide the legal notice (Annexure P7) in a time bound manner.
Issue notice to the respondents.
At the asking of the Court, Mr. T.P.S. Chawla, DAG, Punjab, accepts notice on behalf of the respondents.
Heard. Without expressing anything on the merits of the case, the petition is disposed of with a direction to respondent No. 3 to consider and decide the legal notice (Annexure P7) in accordance with law within a period of three months from the date of receipt of certified copy of this order.