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Judgment
6 paragraphs · 194 wordsDeepinder Singh Nalwa, J
In the present petition, the petitioner is praying for issuance of a writ in the nature of mandamus directing the respondents to take further departmental action in consequence of enquiry report dated 18.09.2025 (Annexure P-2) and another enquiry report dated 27.09.2025 (Annexure P-4) conducted by the Chief Vigilance Officer (Cooperation), Panchkula.
Learned counsel appearing for the petitioner, on instructions from the petitioner, submits that at this stage, he will be satisfied if a direction is given to respondent No.1 to treat the present writ petition as representation and decide the same, in a time bound manner.
Learned counsel appearing for the respondents do not oppose the prayer made by learned counsel for the petitioner.
In view of the above and without commenting upon the merits of the case, the present petition is hereby disposed of with a direction to respondent No.1 to treat the present writ petition as representation and consider and decide the same, within a period of three 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.