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Judgment
Anupinder Singh Grewal, J
Learned counsel for the petitioner submits that the petitioner had earlier been working as an Assistant Lineman on DC rate. He was involved in a criminal case which was registered against him and his family members, however, he was declared innocent and not challaned. The report has been accepted by the trial Court. He, thereafter, has sought his re-employment but no action has been taken thereon. He further contends that the petitioner has sent a legal notice (Annexure P-5) in this regard on 21.12.2021 to the respondents and submits that the petition be disposed of with a direction to respondent No.2 to consider and decide the same in a time bound manner.
Issue notice to the respondents.
At the asking of the Court, Mr. Anant Kataria, DAG, Haryana, 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.2 to consider and decide the legal notice (Annexure P-5) in accordance with law within a period of three months from the date of receipt of certified copy of this order.