Mandeep Kaur and others vs State of Punjab and another

Ajay Tewari, J.—Counsel for the petitioners states that at this stage the petitioners would be satisfied if respondent No. 2 is directed to decide the representation (Annexure P-5) sent by the petitioners, in view of the judgment of this Court in Vidya Sagar Singla and others vs The State of Punjab and another, CWP No. 2632 of 1985, decided on 21.2.1986. Notice of motion.

On the asking of the Court, Ms. Monica Chhibber Sharma, learned DAG, Punjab accepts notice on behalf of the respondents.

Learned counsel for the petitioners undertakes to supply two copies of the petition to the learned DAG during the course of the day failing which this order shall be automatically recalled and the writ petition shall be deemed to have been dismissed for non-prosecution.

Having regard to the nature of order which I propose to pass, there is no necessity to call upon the respondents to file their counter-reply (ies)/affidavit(s), at this stage.

Counsel for the respondents states that she has no objection if the prayer of the petitioners is allowed.

Consequently, this writ petition is disposed of with a direction to respondent No. 2 to decide the representation of the petitioners (Annexure P-5), by passing a speaking order, in view of the judgment of this Court in Vidya Sagar Singla and others'' case (supra), within a period of three months from the receipt of a certified copy of this order. It is also directed that if the petitioners are found entitled to any relief which has been claimed, the same be also granted within the aforesaid period.

No order as to costs. Copy of this order be given dasti to counsel for the respondents under the signatures of the Court Secretary.