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Judgment
7 paragraphs · 178 wordsDeepinder Singh Nalwa, J
In the present writ petition, the petitioner is praying for regularization of his services on the post of Chowkidar in light of Policies/instructions and 2016 Act.
Learned counsel appearing on behalf of the petitioner, on instructions from the petitioner, submits that at this stage, he will be satisfied if a direction be given to respondents to decide his representation dated 09.07.2025 (Annexure P-6), in a time bound manner.
Notice of motion.
Mr. Satnam Preet Singh, DAG, Punjab, accepts notice on behalf of respondents and 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.2 to consider and decide the representation dated 09.07.2025 (Annexure P-6), submitted by the petitioner within a period of 03 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.