Manga vs State Of Punjab And Others

1.By way of present petition, the petitioner seeks issuance of a writ in the nature of mandamus directing the respondents to grant benefits of appointment as Constables along with all consequential benefits from the date of completion of six months service as SPOs as per standing Order/Government Instructions dated 30.10.1990 and 19.11.1991 Annexure P-1 and Annexure P-2, respectively.

The petitioner also caused issuance of a legal notice dated 22.01.2018 (Annexure P-7), but the same has not been adverted to till date by the respondents.

Learned counsel for the petitioner submits that he would be satisfied if the legal notice dated 22.01.2018 (Annexure P-7) is disposed of expeditiously.

Notice of motion.

On advance service of the petition, Mr. P.S. Bajwa, Additional Advocate General, 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 the respondents to objectively consider the legal notice dated 22.01.2018 (Annexure P-7) 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 three months from the date of receipt of a certified copy of this order.

Disposed of in above terms.