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Judgment
6 paragraphs · 213 wordsDeepinder Singh Nalwa, J
In the present writ petition, the petitioner has challenged the rejection order dated 16.03.2022 (Annexure P-11) and impugned order dated 19.03.2022 (Annexure P-12) whereby, the petitioner has been compulsory retired from service w.e.f. 24.03.2012.
Learned counsel appearing on behalf of the petitioner submits that although in the present petition, written statement has been filed by the respondents, however, the representation dated 21.03.2022 (Annexure P-13) submitted by the petitioner against the order of compulsory retirement is still pending. Learned counsel on instructions from the petitioner, submits that at this stage, he will be satisfied if a direction is given to respondent No.3 to decide the representation dated 21.03.2022 (Annexure P-13) submitted by the petitioner, in a time bound manner.
The learned State counsel does not object to the prayer made by learned counsel for the petitioner.
In view of the above and without commenting upon the merits of the case, this petition is hereby disposed of with a direction to respondent No.3 to decide the representation dated 21.03.2022 (Annexure P-13), submitted by the petitioner within a period of 04 months from the date of receipt of certified copy of this order in accordance with law.
Pending application(s), if any, shall also stand(s) disposed of accordingly.