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Judgment
6 paragraphs · 223 wordsNamit Kumar, J
The petitioner has filed the present petition under Article 226/227 of the Constitution of India for issuance of a writ in the nature of mandamus directing the official respondents to issue him appointment letter for the post of Superintendent (Male), Observation Home, Hoshiarpur with all consequential benefits including seniority etc., as respondent No.5 has been selected in an arbitrary manner without even verifying the validity of his degree as per the regulations of UGC.
Learned counsel for the petitioner restricts his claim to the extent that the petitioner has already submitted a representation dated 1. 09.2020 (Annexure P-8) to respondent No.3, raising his grievance with regard to ineligibility of respondent No.5 and the said representation has not been replied to. He submits that the petitioner would be satisfied if time bound directions are issued to respondent No.3 to consider and decide the said representation.
Keeping in view the above, respondent No.3 is directed to consider the claim of the petitioner as raised in the representation dated 1. 09.2020 (Annexure P-8), within a period of two months from the date of receipt of copy of this order in accordance with law and the decision taken thereon shall be conveyed to the petitioner.
The petition stands disposed of accordingly.
Pending applications, if any, also stand disposed of.