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Judgment
Anupinder Singh Grewal, J
Learned counsel for the petitioner submits that in the revised seniority list the petitioner has erroneously been ranked junior to several other employees, who had joined service after the petitioner. She has sent a legal notice (Annexure P4) in this regard to the respondents on 10.05.2022, but no action has been taken thereon. She also contends that respondent No.2 may be directed to consider and decide the legal notice (Annexure P4).
Issue notice to the respondents.
At the asking of the court, Mr. Anant Kataria, DAG, Haryana accepts notice on behalf of the respondents.
Heard. The petition is disposed of with a direction to respondent No. 2 to consider and decide the legal notice dated 10.05.2022 (Annexure P4), in accordance with law, within a period of four months from the date of receipt of certified copy of this order.