AI Structured Summary
Not yet generated for this judgment
Judgment
Sunil Gaur, J
Quashing of office memorandum of 4th November, 2016 (Annexure P-3) and office order of 15th December, 2016 (Annexure P-5) is sought by petitioner who claims to be working as Staff Nurse with respondent-Institute. Against office memorandum of 4th November, 2016, petitioner claims to have made a representation (Annexure P-4) on 7th November, 2016 and according to petitioner's counsel, there is no response to the said representation. However, against office order of 15th December, 2016, no representation has been made by petitioner.
In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with direction to third respondent to effectively consider petitioner's response to office memorandum of 4th November, 2016 by passing a speaking order thereon within a period of four weeks. Petitioner is permitted to file a representation against office order of 15th December, 2016 within a week and if such a representation is received against impugned order of 15th December, 2016, then a speaking order thereon be passed within four weeks and its fate be conveyed to petitioner within a week thereafter, so that petitioner may avail of the remedies as available in law, if need be.
With aforesaid directions, this petition and the applications are disposed of.
Copy of this order be given dasti to learned counsel for the petitioner and third respondent.