Naib Singh vs State Of Punjab And Another

Arun Monga, J

Petitioner herein, INTER ALIA, seeks writ of mandamus directing the respondents to consider his candidature for the post of ETT Teacher by according benefit of revised/amended result.

In the premise, petitioner had caused a representation dated 15.05.2019 (Annexure P-3), but the same was not adverted by the respondents. Hence, the writ petition.

Learned counsel for the petitioner points out that in fact this Court vide order dated 26.02.2019, passed in CWP No. 21108 of 2017 had directed the respondents to constitute a Committee headed by Chief Secretary to consider the entire issue and take just and fair decision under the circumstances.

Notice of motion.

Learned State counsel, on advance service of copy of petition, puts in appearance on behalf of respondents.

Given the nature of order being passed and keeping in view the aforesaid, no further proceedings or pleadings are warranted in this case.

Without commenting on the merits of the case, the writ petition is disposed of with a direction to respondents to consider the case of the petitioner in terms of the decision taken by the Committee headed by the Chief Secretary and as per the decision taken on the candidatures of similarly situated other candidates.

Let the needful be done within a period of two months from the date of receipt of certified copy of this order.

Disposed of.