Rajprit Pal Singh vs State Of Punjab And Others

Petitioner herein seeks issuance of a writ in the nature of mandamus directing the respondents to grant him extra time being 42% disabled candidate in Departmental Written Examination for the post of Naib Tehsildar as per Government Instructions and to provide him reader/scribe/amanuensis.

In the premise, petitioner submitted a representation dated 26.11.2019 (Annexure P-3), but the same has not been adverted by the respondents till date. Hence, the writ petition.

Notice of motion.

On advance service of the petition, Mr. Mehardeep Singh, Additional A.G., Punjab appears and accepts notice on behalf of the State.

Given the nature of order being passed, there is no necessity to seek return by the respondents as no further proceedings and/or pleadings are required.

Without commenting on the merits of the case, the writ petition is disposed of with a direction to the respondents to objectively consider the representation dated 26.11.2019 (Annexure P-3) and also by keeping in view the contentions stated in the present writ petition by treating it as a supplementary representation and pass a speaking order, in accordance with law.

Keeping in mind that the written examination for selection to the post of Naib Tehsildar is scheduled for 07.01.2020, the competent authority shall pass appropriate orders as aforesaid on or before 04.01.2020 and same shall be conveyed to the petitioner on the same very day.

Disposed of in above terms.