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Judgment
Anupinder Singh Grewal, J
Learned counsel for the petitioner contends that the petitioner, who is working as Joint Registrar, was eligible for promotion to the post of Registrar, Cooperative Societies, but the respondents had not conducted the DPC although they are bound by the instructions to conduct DPC at least every year. He also contends that he has sent a representation (Annexure P8) in this regard to the respondents on 24.01.2017, which is under consideration, but they are yet to take a final decision thereon.
Issue notice to the respondents.
At the asking of the Court, Ms. Jasleen Kaur, AAG, Punjab, accepts notice on behalf of the respondents.
Heard.
Without expressing anything on the merits of the case, the petition is disposed of with a direction to respondent No. 1 to consider and decide the representation (Annexure P8) in accordance with law within a period of four months from the date of receipt of certified copy of this order.