High CourtsSingle Bench(2020) 09 P&H CK 0089

Madan Lal And Others vs State Of Punjab & Others

Punjab And Haryana At Chandigarh · Decided on 18 September 2020

HON’BLE JUDGES
Arvind Singh Sangwan, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 14767 Of 2020

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

5 paragraphs · 201 words

Arvind Singh Sangwan, J

Prayer in this writ petition is for issuance of a writ in the nature of Mandamus directing the respondents to consider the claim of the petitioners for granting the ASI Local Rank in view of order dated 07.07.2018 (Annexure P-6) and Circular dated 23.01.2020 (Annexure P-8).

Learned counsel for the petitioners submits that petitioners have already issued a legal notice dated 18.05.2020 (Annexure P-9) to the respondents for the redressal of their grievance in view of order dated 07.07.2018 (Annexure P-6) and Circular dated 23.01.2020 (Annexure P-8), however, no action has been taken so far by the respondents.

Learned counsel for the petitioners further submits that petitioners would feel satisfied at this stage, if a direction is issued to respondent No. 2 to decide the aforesaid legal notice.

In view of the limited prayer of the petitioners, without commenting upon the merits of the case, the present petition is disposed of with a direction to respondent No. 2 to consider the claim of the petitioners made by them in aforesaid legal notice/representation (Annexure P-9) and pass a speaking order within a period of four months from the date of receipt of a certified copy of this order.