M/s. Saini Techno Consts. vs State of Punjab and Others

Rameshwar Singh Malik, J.—Feeling aggrieved against the alleged inaction on the part of respondent authorities, the petitioner has approached this Court, by way of instant writ petition under Article 226/ 227 of the Constitution of India, seeking a writ in the nature of Mandamus. Learned counsel for the petitioner submits that when the grievance of the petitioner was not being redressed by the respondent authorities, it finally approached respondent No. 2 by way of legal notice dated 21.11.2012 (Annexure P-1), but the same is also pending decision. He further submits that the petitioner will be satisfied in case respondent No. 2 is directed to consider and decide the legal notice of the petitioner, within a reasonable time.

Having heard the learned counsel for the petitioner and without expressing any opinion on the merits of the case, including the issue of limitation, if any, The General Manager (Engineering), Northern Railway, Baroda House, New Delhi-respondent No. 2 is directed to look into the matter, consider the grievance of the petitioner, raised vide its legal notice dated 21.11.2012 (Annexure P-1) and decide the same, at an early date by passing an appropriate order thereon, in accordance with law, but in any case within a period of one month from the date of receipt of a certified copy of this order.

It is further directed that if the petitioner is found entitled for the release of payment, the amount shall be released in favour of the petitioner, without any further loss of time. With the observations made above, the present petition stands disposed of.