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Judgment
By way of present petition, the petitioner has sought issuance of a writ in the nature of certiorari to quash the advertisement dated 18.08.2015 (Annexure P-2) to the extent of making horizontal reservation for the post of Revenue Patwari in contravention to the judgment titled as "Indra Sawhney v. Union of India" 1992 Supp (3) SCC 217 : AIR 1993 SC 477. Further prayer has been sought for quashing impugned order dated 20.04.2017 (Annexure P-10).
The petitioner also submitted representation dated 12.10.2016 (Annexure P-5) followed by legal notice dated 27.02.2017 (Annexure P-8), but the same have not been adverted to by the respondents. Hence the petition.
Notice of motion.
On advance service of copy of petition, Ms. Monica Chhibber Sharma, Senior Deputy Advocate General, Punjab, has put in appearance on behalf of respondent-State.
Given the nature of order being passed, there is no necessity to seek return by any of 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 respondents to objectively consider the representation dated 12.10.2016 (Annexure P-5) and legal notice dated 27.02.2017 (Annexure P-8) 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.
Let the needful be done within a period of three months from the date of receipt of a certified copy of this order.
Disposed of in above terms.