Narinder Singh Saini and another vs State of Punjab and others

Ajay Tewari, J.—The claim of the petitioners in this writ petition is for assigning seniority as Naib Tehsildar. Counsel for the petitioners states that at this stage the petitioners would be satisfied if respondent No. 3 is directed to decide the representations of the petitioners (Annexures P-4 and P-5) within any reasonable time. 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 three 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. 3 to decide the representations of the petitioners (Annexures P-4 and P-5), by passing a speaking order, within a period of two months from the receipt of a certified copy of this order.

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